Section 72 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
72. Letters of request to a foreign country.
- Letters of a Request for execution in a foreign country should invariably be sent though the State Government. They should be accompanied by a complete list of questions to be put to the witness. Translations of the Letter of Request and of the interrogatories and cross-interrogatories and of any other document about which the witness is to be examined, should in all cases be furnished by the party at whose instance the Letter of Request is issued in the language of the Country in which the commission is to be executed and should be transmitted with the Letter of Request. In cases where both parties are to be represented at the examination, the Letter of Request night further ask that the agents of the parties by permitted to ask such further questions in examination and cross-examination as they may be advised.
