Section 56(i) in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
(i)The Court in which the suit is pending issues a summons to the Kanungo, or Patwari, Moharrir who after preparing his excerpt goes to the court on the date fixed, taking with him the revenue records from which the excerpts has been compiled. He is then placed in the witness box, Counsels thus have the opportunity of comparing the excerpts with the original, and of examining him on any point they choose.
