Section 16(4) in West Bengal Yoga and Naturopathic System of Medicine Rules, 2015
(4)at the conclusion of the practitioner's case the Council shall, if the practitioner has produced evidence, hear the complainant in reply on the circumstances generally but will hear no further evidence except in any special case in which the Council may think it right to receive such further evidence. If the practitioner produces no evidence the complainant will not be heard in reply, except by special leave of the Council;
