Section 220 in The Punjab Motor Vehicles Rules, 1989
220. [ Summoning of witnesses. [Subtituted by Notification No. G.S.R.60/C.A.59/1988/Ss.166, 169 and 176/Amd.(23)/2013, dated 7.11.2013 (w.e.f. 17.8.1989).]
- If an application is made by any party to the proceeding for the summoning of witnesses, the Claims Tribunal shall, on payment of the expenses involved, if any, issue summons for the appearance of such witness unless it considers that their appearance is not necessary for a just decision, of the case:Provided that where the Claims Tribunals is of the opinion that, party is unable to bear the expenses to summon witnesses, it may not insist for such payment of the expenses and in that case the same shall be borne by the Government:Provided further that in case where the party succeeds claim in whole or in part, the expenses so incurred by the Government, shall be directed to be paid to the Government.]
