Section 229 in The Chhattisgarh Motor Vehicles Rules, 1994
229. Local inspection.
(1)The Claims Tribunal may, at any time during the course of an enquiry before it, visit the site at which accident occurred for the purpose of making a local inspection or examining any persons likely to be able to give information relevant to the proceeding.(2)Any party to a proceeding or the representative of any such party may accompany the Claims Tribunal for a local inspection.(3)If the Claims Tribunal thinks it fit so to do. it may require the owner of the vehicle involved in the accident or in his absence the person in charge of such vehicle to produce the vehicle for inspection at the time and place to be mentioned by it, if necessary, in consultation with the owner or such person.(4)The Claims Tribunal after making a local inspection shall note briefly in a memorandum any facts observed, and such memorandum shall form part of the record of enquiry.(5)The memorandum shall be made available to any party who desires the same, and a copy thereof shall be supplied, if applied for, on payment of fee calculated at the rate of rupees ten for the first page and rupees four for each additional page.
