Section 15(1) in Andhra Pradesh Co-Operative Tribunal (Procedure) Rules, 1994
(1)Where a party desires that a witness to be examined by the Tribunal in appeal or cause production of documents for additional evidence, he may apply to the Presiding Officer through an affidavit for summoning the persons whose attendance is required either to give evidence or to produce documents and the Secretary shall issue summons in Form E to the party or his counsel for service on the person concerned, after the Presiding Officers pass an order on the affidavit filed.
