Section 12(1) in The Orissa State Transport Appellate Tribunal Rules, 1993
(1)Where additional evidence is allowed to be produced, a party who wants any person to be examined as a witness or to cause production of documents, may apply to the Secretary for, summoning the person whose attendance is required either to give evidence or to produce documents or both and the Secretary shall issue summons in Form No. V to the party for service on the person concerned.
