Section 56(ii) in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
(ii)Parties who desire to summon the Kanungo or Patwari, Moharrir as a witness with his records must be required to state succinctly and in writing the point on which information, is required and the application must be sent along with the summons to the Kanungo or Patwari, Moharrir. The Court must see that the application is in a readily intelligible form before they issue it, and the practice where it occurs, of sending for the Kanungo or Patwari, Moharrir to tell what is required must be discontinued though Courts may also issue written instructions or supplement or correct the applications.
