Section 62 in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
62. Patwaris not to be summoned during girdawari time.
- Officers presiding over Revenue Courts should not summon Patwari (except in case of great,urgency) during the times when the principal crop girdwaris are going on, Patwari should be summoned only when their presence is absolutely necessary in the opinion of the courts and the evidence of the Kanungo is insufficient. The question whether urgency exists will be decided by the Revenue Court.
