Section 26 in Railways Rates Tribunal (Procedure) Regulations, 1990
26. Production of documents.-
(1)Unless for good cause shown and on such terms as the Tribunal may deem fit. all documents in possession of a party on which he wishes to rely at the hearing shall be produced by him, along with, the list thereof, on or before such date as may be fixed by the Tribunal for the purpose. He shall file at the same time, as many copies of the documents as there are parties and three additional copies for the use of the Tribunal.(2)The Tribunal may, at any time, order the production by any parry of such of the documents in his possession or power relating to the matters in question as it may deem fit.
