Section 215 in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016
215. Local inspection. - (1) The Claims Tribunal may at any stage of an enquiry before it and after due notice to the parties, visit and inspect the site at which the accident occurred or any other place or thing which it is in its opinion, necessary to view for a proper decision of the case.
(2)A party to proceeding or his representative may be present at the time of the local inspection by the Claims Tribunal.(3)As soon as may be after the local inspection the Claims Tribunal shall record memorandum of any relevant fact observed as such inspection, and such memorandum shall form part of the record.(4)The Claims Tribunal during the local inspection under this rule or at any other stage of the case pending before it, may examine summarily any person likely to be able to provide information relating to such case whether such person has been or is to be called as witness in the case or not and whether any or none of the parties are present or not. 11
