Section 28(1) in Railways Rates Tribunal (Procedure) Regulations, 1990
(1)Either party shall be entitled at any time to give notice to the other party, in whose pleadings or affidavits reference is made to any document, to produce such document for the inspection of the party giving such notice, and to permit him to take copies thereof and the party not complying with such notice shall not afterwards be at liberty to put any such document in evidence on his behalf, unless he satisfies the Tribunal that he had sufficient cause for not complying with such notice.
