Section 37(1) in Railways Rates Tribunal (Procedure) Regulations, 1990
(1)A party who desires to summon a witness for appearance before the Tribunal or before a Commissioner appointed under regulation 36, shall at least 30 days before the date of hearing, produce a list of persons whose attendance is required, stating the full name, description and address of each person and whether he is required to give evidence as an expert or otherwise or to produce documents, and, in the last mentioned case, specifying the date, if any, and the description of the documents so as to identify them. He shall with such a list deposit the local amount of the allowances to which the said persons are entitled for travelling and attendance before the Tribunal, calculated in accordance with the Rules of the High Court of Judicature at Madras in its ordinary original civil jurisdiction.
