Section 27 in Bihar Employees Insurance Courts Rules, 1952
27. Summoning of witnesses.
(1)At any time after the framing of the issues, the Court may call upon the parties to produce their evidence in support of the issues.(2)The Court may, on the application of either party, issue summons in Form 8 to any witness directing him to attend or to produce any document.(3)The Court may, before, summoning any witness on application under sub-rule (2), require that his reasonable expenses to be incurred in attending the Court be deposited with it.
