Section 15 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
15. List of witnesses and issue of summons.
(1)On or before such date as the Revenue Court may appoint, the parties shall present in the Revenue Court a list of witnesses whom they propose either to give evidence or produce documents.(2)The Revenue Court may, for reasons to be recorded, permit a party to call any witness, other than those whose names appear in such list, if the party shows sufficient cause for the omission to mention the name of such witness in the said list.(3)A party may bring before the Revenue Court any witness in the list submitted under sub-rule (1) or permitted under sub-rule (2), without issue of summons by the Revenue Court. In such event expenses of the witness, shall be directly paid by the party to such witness, without any reference to rules 33 and Provided that provisions of this sub-rule shall not apply in case of a State Government servant who is to be called to give evidence or produce document in his official capacity.(4)A party may make an application to the Revenue Court to issue summons to any witness, stating therein the purpose for which the witness is proposed to be summoned. The expenses of a witness who is summoned by the Revenue Court shall be paid in accordance with the provisions of rules 33 and 34.Explanation. - For the purpose of this Rule, the term 'State Government Servant' includes an employee of a local body.
