Section 11 in The Orissa State Transport Appellate Tribunal Rules, 1993
11. Additional evidence.
(1)The parties to the appeal or revision application shall not be entitled to, produce additional evidence whether oral or documentary before the Tribunal, but -(a)if the authority from whose order the appeal or revision application is preferred has refused to admit evidence which ought to have been admitted; or(b)if the party seeking to adduce additional evidence satisfies the Tribunal that such evidence, notwithstanding the exercise of due diligence was not within his knowledge or could not be produced by him at or before the time when the order under appeal or revision was passed; or(c)if the Tribunal requires any documents to be produced or any witness to be examined to enable it to pass just order; or(d)for any other sufficient reason, the Tribunal may allow such evidence or documents to be produced or witnesses examined :Provided that where such evidence is received the other party shall be entitled to produce rebutting evidence, if any.(2)If the Tribunal is of the opinion that any witness should be examined in connection with any case before it, it may instead of examining him before itself, issue a commission to the concerned Regional Transport Authority or the State Transport Authority, as the case may be, or to an advocate or such other suitable person as it may deem fit in the circumstances of the case, for the purpose of examining such witness.
