Section 29 in Railways Rates Tribunal (Procedure) Regulations, 1990
29. Framing of issues.-
(1)After the closure of the pleading and the filing of documents, the Tribunal shall call upon the parties or representatives to furnish the draft issues.(2)The Tribunal shall thereupon frame the issues.(3)Where the Tribunal is of the opinion that the issues cannot be correctly framed without the examination of some person not before it or without the inspection of some documents not produced, it may, subject to any law for the time being in force, compel the attendance of, or the production of any document, by any person.
