Section 179 in The Orissa Motor Vehicles Rules, 1993
179. Procedure for conduct of proceedings.
- The proceedings conducted under the Act and these rules shall, unless otherwise provided in the Act of the these rules, be summary and shall be governed so far as may be practicable, by the following provisions of the First Schedule of the Code of Civil Procedure, 1908, namely :-(a)for the service of summons and notice Order V-Rules 9 to 12, 15 to 21 and 23 to 30;(b)for summoning parties and witness and enforcing their attendance Order-V-Rules 1, 3, 4 and 6, Order IX, Rules 1,6, 7 and 10 to 14 and Order XVI, Rules 1 to 5 and 7 to 21;(c)for the examination of parties and witness-Order XVIII, Rules 1, 2, 4, 6, 8 to 12, 15 (1) and to 18 and Order XXVI, Rules 1 to 3;(d)for the production of documents-Order V, Rule 7, Order XI, Rules 12 to 15 and 17 to 21 Order XII-Rules 2, Order XIII, Rules 1 to 11 and Order XVI, Rule 6.
