Section 69 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
69. Duties of Commissioners so appointed.
- The Commissioner's duties should be strictly limited by the order to such matters as taking accounts and dispositions of witnesses, reporting to the Court, either by means of a map or plan, or in writing or both the existing physical features of the subject inspected, its boundaries and situation relative to other subjects, and so on as the case, may be the functions of the Commissioners are thus limited, to procuring evidence and information for purpose of the trial and this evidence, including, the maps, reports and record of evidence made by the Commissioner must be adduced in open Court before the parties, and placed on record like all other evidence. The Court has no power to depute to the Commissioners the final determination of any issue between the parties.
