Section 138(5) in The Jammu and Kashmir Panchayati Raj Rules, 1996
(5)After a commission has been duly executed it shall be returned together with the deposition of the witness examined thereunder to the Chairman, who issued it. The deposition shall be open at all reasonable times to inspection of the parties and may, subject to all exceptions, be ready in evidence in the case by either party and shall form part of the record.In every case in which a commission is issued the proceedings may be adjourned for a specified time reasonably sufficient for the execution and return of the commission.
