Section 136 in West Bengal Co-operative Societies Act, 2006
136. Power to enforce attendance of witness and production of documents.
(1)The Registrar, an audit officer, arbitrator, liquidator, or any person conducting an inspection or inquiry under chapter X shall, in so far as necessary for carrying out any of the purposes of this Act, have power to summon and enforce the attendance of witness and parties concerned and to examine them upon oath and to compel the production of any books, accounts, documents, securities, cash and other properties by the same means and so far as may be in the same manner as provided in the Code of Civil Procedure, 1908 (5 of 1908).(2)Where any person summoned under sub-section (1) fails, or refuses to produce books, accounts, documents, securities. cash or other properties specified in the summons, any Metropolitan Magistrate or Judicial Magistrate of the first class in whose jurisdiction such person resides shall, without prejudice to the penal measures provided in this Act, on a complaint from the Registrar or any person authorised by him in this behalf, issue a warrant for the production of such books, accounts, documents, securities cash or other properties to the Registrar or to such authorised person :Provided that the person authorised by the Registrar shall not make any complaint under this section without previous sanction of the Registrar.
