Section 28 in Rajasthan Tourism Trade (Facilitation and Regulation) Act, 2010
28. Powers of the prescribed authority to summon and enforce attendance of witnesses and other persons.
(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.(2)In addition to that which is provided under sub-section (1), the prescribed authority shall have power to summon or examine suo motu any person whose evidence in his opinion appear to be material for reaching at a just conclusion in any matter being inquired into by him.(3)For the purposes of enforcing the attendance of witnesses and other persons referred above, the local limits of jurisdiction of the prescribed authority shall extend to whole of the State.
