Section 18 in The Bihar Self-Supporting Co-operative Societies Tribunal (Constitution and Procedure) Rules, 2002
18. Evidence.
(1)Where a party desires that a witness be examined by the Tribunal or cause production of documents for additional evidence, he may apply to the Presiding Officer through an affidavit for summoning the persons whose attendance is required either to give evidence or to produce documents and the Secretary shall issue summons in Form-V to the party or his counsel for service on the person concerned, after the Presiding Officers pass an order on the affidavit filed.(2)Where the person to be summoned is a public servant, the party shall alongwith the application or summons before summons is granted, deposit before the Secretary a sum of money as appears to the Tribunal to be sufficient to defray travelling and other expenses of the person summoned for coming to the Tribunal and going back and for one day's attendance.(3)Where the person to be summoned is not a public servant, it shall be the duty of the party who takes out the summons to produce the witness or cause the production of the documents and where he fails to produce them, it shall be. deemed that he has given up the claim for additional evidence.
