Section 215(4) in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016
(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
