Section 9 in Kerala Munnar Special Tribunal (Procedure) Regulations, 2011
9. Local Inspection.
(1)The Tribunal as a whole or Members individually or collectively may after giving notice to the parties conduct Local Inspection of the sites at any time during the course of an enquiry before it, for the purpose of collection of evidence or study of facts relating to matters before it and when such visits are made a report thereon shall be prepared and kept as part of the record.(2)The Tribunal may also depute an Advocate Commissioner for the purpose mentioned in sub-clause (1).
