Section 15A(3) in The Employee's Compensation Act, 1923
(3)Where an injured captain or other member of the crew of the aircraft is discharged or left behind in any part of India or in any other country, any depositions taken by any Judge or Magistrate in that part or by any Consular Officer in the foreign country and transmitted by the person by whom they are taken to the Central Government or any State Government shall, in any proceedings for enforcing the claim, be admissible in evidence(a)if the deposition is authenticated by the signature of the Judge, Magistrate or Consular Officer before whom it is made;(b)if the defendant or the person accused, as the case may be, had an opportunity by himself or his agent to cross-examine the witness;(c)if the deposition was made in the course of a criminal proceeding, on proof that the deposition was made in the presence of the person accused,and it shall not be necessary in any case to prove the signature or official character of the person appearing to have signed any such deposition and a certificate by such person that the defendant or the person accused had an opportunity of cross-examining the witness and that the deposition if made in a criminal proceeding was made in the presence of the person accused shall, unless the contrary is proved, be sufficient evidence that he had that opportunity and that it was so made.
