Section 28 in Railways Rates Tribunal (Procedure) Regulations, 1990
28. Inspection of documents.-
(1)Either party shall be entitled at any time to give notice to the other party, in whose pleadings or affidavits reference is made to any document, to produce such document for the inspection of the party giving such notice, and to permit him to take copies thereof and the party not complying with such notice shall not afterwards be at liberty to put any such document in evidence on his behalf, unless he satisfies the Tribunal that he had sufficient cause for not complying with such notice.(2)All books, documents and other things produced before the Tribunal, whether voluntarily or on requisition, may be inspected by the parties:Provided that Tribunal may in its discretion refuse publication of such parts of the books, documents or things, produced as the parties may submit to be prejudicial to their interests to publish.
