Section 59 in Rajasthan Minor Mineral Concession Rules, 2017
59. Power to take evidence on oath.
- The assessing authority or investigating officer as mentioned in sub-rule (4) of rule 54 and the appellate authority shall for the purpose of these rules have the same powers as are vested in a court under the Code of Civil Procedure, 1908, when trying a suit in respect of the following matters namely: -(i)Enforcing the attendance of any person and examining him on oath or affirmation;(ii)Compelling production of documents; and(iii)Issuing commission for examination of witnesses and any proceedings before the appellate authority, the assessing authority and investigating officer shall be deemed to be a "Judicial Proceedings" within the meaning of section 193, 196 and 228 of the Indian Penal Code, 1860.
