Section 44(2) in Railways Rates Tribunal (Procedure) Regulations, 1990
(2)Either party may, within 7 days after receipt of a copy of any affidavit intended to be so used, deliver or send. by registered post to the other party, a notice requiring the deponent to be produced at the hearing of die complaint for cross-examination, and unless the deponent is so produced his affidavit shall not be used except by special leave of the Tribunal.
