Section 212 in The Uttarakhand Motor Vehicles (Fourth Amendment) Rules, 2016
212. Summoning of witnesses. - (1) Where an application is presented by any party to the proceeding for summoning of witness, the Claims Tribunal shall on payment of the expenses involved, if any, issue summons for the appearance of such witness, unless it considers that their appearance is not necessary for a just decision of the case.
(2)If in the opinion of the Claims Tribunal, the party is financially poor, it may not insist him for the payment of expenses involved in summoning the witnesses and the same shall be borne by the Government:Provided that in case the party succeeds in whole or in part in the claim case, the expenses so incurred by the Government, shall be directed to be paid to the Government by the opposite party.".
