Section 13(2) in Rules (Consolidated) Under the Code of Civil Procedure, 1908
(2)[ No party shall produce or obtain process to enforce the attendance to witnesses other than those contained in the list referred to in sub-rule (i), except with the permission of the Court [x x x] [Added by the Amending Notification No. 4/S.R.O., dated 6-10-1970 - Rajasthan Gazette, Ordinary, Part IV-C (II), dated 19-10-1970, Page 51.] and the Court granting or refusing such permission shall record reasons for so doing.]
