Section 44(1) in Railways Rates Tribunal (Procedure) Regulations, 1990
(1)The evidence at the hearing of a complaint may be taken either by affidavit or viva voce. or partly by affidavit and partly by viva voce:-Provided that if either party intends to rely on any evidence by affidavit, he shall, at least 10 days before the hearing, deliver or send by registered post to the other party a copy of the affidavit intended to be used, falling which he shall not be allowed to use the same except by special leave of the Tribunal.
