Section 21 in The M.P. Workmen's Compensation Rules, 1962
21. Production of documents.
(1)When the application for relief is based upon a document, the document shall be appended to the application.(2)Any other document which the applicant desires to tender in evidence shall be produced at or before the first hearing.(3)Any document which is not produced at or within the time specified in sub-rule (1) or (2) as the case may be, shall not, without the sanction of the Commissioner be received in evidence on behalf of the applicant.(4)Nothing in this rule applied to any document which is produced for the purposes of cross-examining a witness or is handed to a witness to refresh his memory.
