Section 7(7) in West Bengal Municipal Employees' (Classification, Control, Appeal and Conduct) Rules, 2010
(7)The inquiring authority shall, on receipt of the notice for discovery or production of documents forward the same or copies thereof to the authority in whose custody or possession the documents are kept, with a requisition for the production of the document by such date as may be specified in such requisition :Provided that the inquiring authority may, for reasons to be recorded by it, in writing, refuse to make requisition for such of the documents as are, in its opinion, not relevant to the case.
