Section 33 in The Orissa State Transport Appellate Tribunal Rules, 1993
33. Local inspection and inspection of the vehicles and other properties.
(1)The Presiding Officer of the Tribunal may at any time during the pendency of the appeal or revision before it, visit the site or the vehicles concerned for the purpose of making a local inspection or examine any person likely to be able to give information relevant to the proceedings, after due notice to the parties concerned regarding the date of local inspection.(2)Any party or authorised representative of such party or his advocate may accompany the Presiding Officer of the Tribunal for a local inspection.(3)The Presiding Officer of the Tribunal after making a local inspection shall note briefly in a memorandum any facts observed and such memorandum shall form part of the record of the appeal or revision.(4)The memorandum referred to in Sub-rule (3) of Rule 7 may be shown to any party or his advocate to the appeal or revision who desires to see it and a certified copy thereof may on application be supplied to any such party.
