Section 30 in Bihar Employees Insurance Courts Rules, 1952
30. Statement and production of evidence.
(1)On the day fixed for the hearing, of the application or on any other day to which the hearing is adjourned, the party having the right to begin shall state his case and produce his evidence in support of the issue which he is bound to prove.(2)The other party shall then state his case and produce his evidence (if any) and may then address the Court generally on the whole case.(3)The party beginning may then reply generally on the whole case.
