Section 9 in The Punjab Agricultural Produce Markets (Election Petition) Rules, 1981
9. Powers of prescribed authority.
- (Section (43) (2) (ie)). - (1) The prescribed authority hearing an election petition shall have the powers and privileges of a Judge of a Civil Court when trying a suit and may, for the purpose of serving any notice or issuing any process or doing any other such thing, employ any office clerk or peon attached to its Court.(2)Any order as to costs passed by the prescribed authority shall be executed by it on an application made in that behalf in the same manner and by the same procedure as if it were a decree for the payment of money made by the Civil Court in a suit.
