Section 337(3) in The West Bengal Motor Vehicles Rules, 1989
(3)Local inspection. - (a) The Claims Tribunal may, at any time during the course of an enquiry before it visit the site at which the accident occurred for the purpose of making a local inspection or examining any persons likely to be able to give information relevant to the proceeding.(b)Any party or the representative of any party may accompany the Claims Tribunal for a local inspection.(c)The Claims Tribunal after making a local inspection shall note briefly in a memorandum any facts observed, and such memorandum shall form part of the record of enquiry.(d)The memorandum shall be made available to any party who desires to see the same, and shall supply any party with a copy thereof, if applied for and the fees therefor are paid.
