Section 7A(3) in The Bengal Criminal Law Amendment Act, 1925
(3)where any evidence recorded in the absence of the accused person is admitted under sub-clause (b) of clause (1) or clause (2) the Commissioners may on their own motion recall any witness who has given such evidence in order that he may be further examined or cross-examined and shall, at the instance of the accused person or his pleader, recall any such witness for such purpose, unless, in the opinion of the Commissioners, for reasons to be recorded in writing, it is not necessary in the interest of justice that the witness should be recalled;
