(6)The Deputy Commissioner of Prohibition and Excise shall, for the purposes of this Act have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 (Central Act 5 of 1908) when making enquiries under this section in respect of the following matters, namely :(a)receiving evidence on affidavits;(b)summoning and enforcing the attendence of any person and examining him on oath; and(c)compelling the production of documents.
