Section 6 in The Delhi Metro Railway (Procedure to be followed by the Claims Commissioner and amount of compensation payable in case of death and injuries due to accidents) Rules, 2007
6. Filing of an Affidavit.
(1)The Claims Commissioner may direct the party to give evidence, if any, by affidavit(2)Notwithstanding anything contained in sub-rule (1) where the Claims Commissioner if considers necessary for just decision of the case, he may order cross-examination of any deponent.
