- Unless otherwise provided in these rules, enquiries under the Act and these rules may be of a summary nature. The Enquiring Officer may give an opportunity to both patties to be heard. The said officer shall issue notice to the parties to appear before him at a specified time and place with their witnesses and documents, if any, in support of their respective claims. She hearing shall proceed from day to day unless for sufficient reasons to be recorded, it has to be adjourned to some other day. In case any of the parties desire summons to be issued for the appearance of any witness or production of any document, such officer shall summon accordingly ; provided that necessary process fee and expenses of witnesses are deposited within a reasonable time to be fixed by the said officer. The Enquiring Officer may hold local enquiry and the report on enquiry shall form a part of the record. The Enquiring Officer shall be competent to dispense with the personal attendance of any party.Chapter-II Construction and maintenance of irrigation works
