Section 118(9) in Delhi Motor Vehicles Rules, 1993
(9)Power of Summary Examination. - (a) The Claims Tribunal during a local Inspection or at any other time, save at a formal hearing of a case pending before it, and examine summarily any person likely to be able to give information relating to such case, whether such person has been or is to be called as a witness in the case or not, and whether any or all the parties are present or not.(b)No oath shall be administered to a person examined under preceding clause (a) above.
