Section 88(15) in Jammu and Kashmir Forest (Protection) Force Rules, 2012
(15)If the party charged refuses to produce any witnesses or to produce any evidence in his defence, the proceedings shall be closed for orders. If he produces any evidence, the Inquiry Officer shall proceed to record the evidence. If the Inquiry Officer considers that the evidence of any witness or any document which the party charged wants to produce in his defence is not material to the issue involved in the case, or is requested to be produced with intention to delay the proceedings, he may refuse to call such witness or to allow document to be produced in evidence, but in all such cases he must briefly record his reasons for considering the evidence undesirable. When all relevant evidence I- as been brought on record, the proceedings shall be closed for orders after recording the statement, if any, of the party charged and obtaining any clarification, if necessary, from him.
