Section 56(iii) in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
(iii)Courts must be on their guard against using the Kanungo or Patwari, Moharrir for purposes for which he is not intended, e.g., he is not to be required to give opinions, he is not to be used as local commissioner, or to be asked to provide instances in support of or to refute an alleged Custom. Courts must also see that if, Special Kanungo or Pativari, Moharrir is required, he is summoned for the first hearing after issues are framed, and not, as some times happens at present, at the end of the case. They must also never fail to ask him on oath whether the excerpt is in accordance with the revenue records.
