Arbitration Act 1940
Section 81
Admissibility of Evidence in other Proceedings
The parties shall not rely on or introduce as
evidence in arbitral judicial proceedings, whether or not such proceedings relate
to the dispute that is the subject of the conciliation proceedings, -
(a) views expressed or suggestions made by the
other party in respect of a possible settlement of the dispute;
(b) admissions made by the other party in the
course, of the conciliation proceedings;
(c) proposals made by the conciliator;
(d) the fact that the other party had
indicated his willingness to accept a proposal for settlement made by the
conciliator.