Section 27 in Railways Rates Tribunal (Procedure) Regulations, 1990
27. Interrogatories and discovery.-
Any party to the proceeding may apply to the Tribunal for leave to deliver interrogatories in writings for examination of the opposite party, or for an order directing the opposite party to make a discovery of the documents in his possession, and in either case the provisions of order XI of the first schedule of the Code as far as may be. shall apply and such applications may be rejected if they are so delayed as to necessitate an adjournment of the hearing of the case.
