Section 48 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
48. Attendance and examination of witnesses before Commissioner.
(1)The provisions of the Code and Part III of these rules relating to the summoning, attendance and examination of witnesses, and to the remuneration of, and penalties to be imposed upon witness, shall apply to persons required to give evidence or to produce doCuments under this Part and for the,purposes of this rule the Commissioner shall be deemed to be a Revenue Court:Provided that when the Commissioner is not a revenue Court he shall not be competent to impose penalties; but such penalties may be imposed on the application. of such Commissioner by the Revenue Court by which the commission was issued.(2)A Commissioner may apply to any Revenue Court of a rank below Collector within the local limits of whose jurisdiction a witness reside for the issue of any process which he may find it necessary to issue to, or against, such witness, and such Revenue Court may, in its discretion, issue such process as it considers reasonable and proper.
