Section 80 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
80. Question by the court.
- When the examination, cross-examination and reexamination are conducted by the parties or by their pleaders, the presiding officer ought not as a general rule, to interfere except when necessary, e.g., for the purpose of causing questions to be put in a clear and proper shape, or checking improper questions, and of making a witness give precise answers, at the end, however, if these have been reasonably well conducted, he ought to know fairly well the exact-position of the witness with regard to the material facts of the case, and he should then put any questions to the witness that he thinks necessary. The examination, cross-examination, re-examination and examination by the court (if any) should be indicated by marginal notes on the record.Section MJudgment and Decree
