Section 21 in The Workmen's Compensation Rules, 1924
21. Production of documents .-(1) When the application for relief is based upon a document, the document shall be appended to the application.
(2)Any other document which any party desires to tender in evidence shall be produced at or before the first hearing.(3)Any document which is not produced at or within the time specified in sub-rule (1) or (2), as the case may be, shall not, without the sanction of the Commissioner, be admissible in evidence on behalf of the party who should have produced it.(4)Nothing in this rule applies to any document which is produced for the purpose of cross-examining a witness or is handed to a witness to refresh his memory.
