.-(1) Whenever an inquiry is held under section 9-A of the Act, the person holding such inquiry shall hold the same in open Court in such manner and under such conditions as they may think most effectual for ascertaining the causes and circumstances of the accident, and enabling them to make the report under this rule:Provided that where the Central Government so directs, the inquiry may be held in camera.(2)Persons attending as witnesses before the enquiry Court shall be allowed such expenses as would be allowed to witnesses for attending before a Civil Court subordinate to the High Court having jurisdiction in the place where the inquiry is held and in case of any dispute as to the amount to be allowed, the question shall be referred to the local Magistrate, who, on a request made by the enquiry officer, shall ascertain and certify the proper amount of such expenses.(3)All expenses incurred in or about an inquiry or investigation under sub-rule (2) of rule 69 shall be deemed to be part of the expenses of the Department of Explosives in executing the provisions of the Act.
