Section 210 in The Haryana Motor Vehicles Rules, 1993
210. Local inspection.
[Sections 169 and 176(b)]. - (1) The Claims Tribunal may, at any time during the course of any proceeding before it, visit the site at which accident occurred for the purpose of making a local inspection or examination of any person likely to be able to give information relevant to the enquiry.(2)Any party to a proceeding or the representative of any such party may accompany the Claims Tribunal for local inspection.(3)The Claims Tribunal, after making a local inspection, shall note briefly in a memorandum the facts observed and such memorandum shall from part of the record of the proceedings.(4)The memorandum referred to in sub-rule (3) may be shown to any party to the proceeding who desires to se it and a copy thereof may on application be supplied to any such party, at see the rate of rupees two per page.
