Section 16 in The Maharashtra Administrative Tribunal (Contempt Of Courts) Rules, 1996
16. Production of evidence.
- Before the adjourned date of hearing, the petitioner and the alleged contemner may file in the Tribunal any documents, statements and affidavits, either of them wishes to rely upon. The Tribunal may in its discretion examine or permit any witness to be examined by any of the parties.(a)The Tribunal may either suo motu or on motion made for that purpose order the attendance for cross-examination of a person whose affidavit has been filed in the matter.(b)The Court may make orders for the purpose of securing the attendance of any person to be examined as a witness and for discovery or production of any document.
