Section 575 in The Calcutta Municipal Corporation Act, 1980
575. Procedure in Court of Small Causes. -
(1)Whenever under this Act any application, appeal or reference is made to a Court of Small Causes having jurisdiction, the Court may, for the purpose of any inquiry or proceeding in connection with such application, appeal or reference, summon and enforce the attendance of witnesses and compel them to giver evidence or compel the production of documents by the same means and, as far as possible, in the same manner as is provided in the Presidency Small Cause Courts Act, 1882 or the Provincial Small Cause Courts Act, 1887, as the case may be. And, in all matters relating to nay such inquiry or proceeding, the Court shall be guided generally by the provisions of the Presidency Small Cause Courts Act, 1882 or the Provincial Small Cause Courts Act, 1887, as the case may be, so far as such provisions are applicable to such inquiry or proceeding.(2)If, in any such inquiry or proceeding, any person summoned to appear before the Court fails to do so, the Court may proceed with such inquiry or proceeding in his absence.(3)The cost of every such inquiry or proceeding shall be payable by such person and in such proportions as the Court may direct, and the amount of such cost shall be recoverable as if the same were due under a decree of the Court.
