Section 8(4) in Kerala Fishermen's and Allied Workers Welfare Cess Act, 2007
(4)The officer conducting the enquiry under sub-section (1) or sub-section(2), for the purpose of such enquiry, shall have the same powers as are vested in a civil court while trying a suit under the Code of Civil Procedure, 1908 (Central Act 5 of 1908) in respect of the following matters, namely: -
