Report No. 186

Rules of evidence and Conciliation/Mediation

The proposed Court will not be bound by rules of evidence and can lay down its procedure. It can entertain oral and documentary evidence and consult experts. It shall, however, have to observe principles of natural justice. The Judicial Members and the Commissioners may, if necessary, make spot inspections and record oral evidence.

The proposed Environment Court should encourage Conciliation and Mediation at any stage of the proceedin.- be it an appeal or an original petition.