Section 17 in The Assam Board of Revenue Regulation I, 1963
17. Fresh evidence.
(1)No party to an appeal or an application shall be entitled to adduce fresh evidence whether oral or document, before the Board. The Board may, however at any stage accept documents tendered by a party or call for any documents, if it is of opinion that they are necessary for deciding the appeal or application:Provided that the other party shall in that case be entitled to produce rebutting evidence.(2)(a)A party desiring to produce such documents or affidavit shall file three copies of the same on a date at least seven days head of the date of hearing and shall at the same time serve an additional copy there of on' each of the respondents or opposite parties.(b)A party desiring the production of documents shall apply to the Board at least fifteen days ahead of the date of hearing and shall serve a copy of the application on each of the opposite party.(3)The Board may direct any authority against whose order an appeal or application is made to make such further investigation or to take additional evidence directly or through any subordinate authority as it may think necessary(4)Where fresh evidence has been adduced under sub-regulation (1) or a further investigation is made or additional evidence is taken under sub-regulation (3), the parties shall be entitled to address the Board on points arising out of the fresh or additional evidence or further investigation.
