Section 30(1) in The Assam Administrative Tribunal Regulations, 1977
(1)No party to an appeal or an application shall be entitled to adduce fresh evidence, whether oral or documentary, before the Tribunal. The Tribunal may, however, at any stage accept documents tendered by a party or call for any documents, if it is of opinion that they are necessary for deciding the appeal or application : provided that the other party shall in that case be entitled to produce rebutting evidence.
