Section 41 in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
41. Provisions relating to inquiries by Controller.
(1)No order under this Act shall be made by the Controller except after holding an inquiry.(2)Every such inquiry shall be made summarily in the prescribed manner.(3)For the purposes of holding an inquiry under sub-section (1) the Controller shall have the same powers as are vested in Civil Courts in respect of-(a)proof of facts by affidavits;(b)summoning and enforcing the attendance of any person and examining him on oath;(c)compelling the production of documents; and(d)issuing commissions for the examination of witnesses.(4)The Controller may himself, enter or authorize any person subordinate to him to enter upon any premises, hotel or lodging house or any part thereof to which the inquiry relates.
