Section 212(2) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016
(2)If in the opinion of the Claims Tribunal, the party is financially poor, it may not insist him for the payment of expenses involved in summoning the witnesses and the same shall be borne by the Government:Provided that in case the party succeeds in whole or in part in the claim case, the expenses so incurred by the Government, shall be directed to be paid to the Government by the opposite party.".
