Section 11 in The Haryana Requisitioning and Acquisition of Immovable Property Rules, 1973
11. Summoning of persons and witnesses and production of documents.
[Section 15] - An order under Section 12 summoning and enforcing the attendance of any person and examining him on oath or requiring the discovery and production of any documents shall be issued in From 'B'. An order requisitioning public records from any court or office shall be issued in Form 'C', and an order issuing commissions for examination of witnesses shall be in Form 'D'.
