Section 30 in Railways Rates Tribunal (Procedure) Regulations, 1990
30. Examination of parties before hearing.-
The Tribunal may, before the hearing of the complaint examine the parties or their representative for the purpose of considering:-(a)the simplification, narrowing down or adjustment of matters in issue between the parties;(b)the admission or denial by each party of the documents of the others;(c)the limitation of the number of witnesses;(d)the procedure at the hearing; and(e)such other matters as may aid in the speedy disposal of the complaint.
