Section 44(3) in Railways Rates Tribunal (Procedure) Regulations, 1990
(3)The Tribunal may at any time for sufficient reason, order that any particular fact may be proved by affidavit, or that the affidavit of any witness may be read at the hearing on such conditions as the Tribunal deems reasonable:-Provided that where it appears to the Tribunal that either party bonafide desires the production of a wit ness for cross-examination and that such witness can be produced, an order shall not be made authorising the evidence of such witness to be given by affidavit.
