Section 28(1) in Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010
(1)The prescribed authority shall have all the powers which are vested in a civil court under the Code of Civil Procedure, 1908 (Central Act No. 5 of 1908) in respect of the following matters, namely. -(i)summoning and enforcing attendance of a person against whom inquiry is to be conducted and witnesses required in connection therewith;(ii)compelling the production of any document; and(iii)examining witnesses on oath.
