Section 13(4) in The Consumer Protection Act, 1986
(4)For the purposes of this section, the District Forum shall have the same powers as are vested in a civil court under Code of Civil Procedure, 1908 (5 of 1908) while trying a suit in respect of the following matters, namely:—(i)the summoning and enforcing the attendance of any defendant or witness and examining the witness on oath,(ii)the discovery and production of any document or other material object producible as evidence,(iii)the reception of evidence on affidavits,(iv)the requisitioning of the report of the concerned analysis or test from the appropriate laboratory or from any other relevant source,(v)issuing of any commission for the examination of any witness, and(vi)any other matter which may be prescribed.
