Section 20 in Kerala Marine Fishing Regulation Act, 1980
20. Power of adjudicating officer and [District Collector] [Substituted 'Appellate Board' by Kerala Act No. 28 of 1986, dated 30.11.1986.] in relation to holding enquiry under this Act.
(1)The adjudicating officer and the [District Collector] [Substituted 'Appellate Board' by Kerala Act No. 28 of 1986, dated 30.11.1986.] shall, while holding an enquiry have all the powers of a civil court under the Code of Civil Procedure, 1908 (Central Act 5 of 1908), while trying a suit, in respect of the following matters, namely:-(a)summoning and enforcing the attendance of witnesses;(b)requiring the discovery and production of any document;(c)requisitioning any public record or copy thereof from any court or office;(d)receiving evidence on affidavits; and(e)issuing commissions for the examination of witnesses or documents.(2)The adjudicating officer or the [District Collector] [Substituted 'Appellate Board' by Kerala Act No. 28 of 1986, dated 30.11.1986.] shall, while exercising any power under this Act, be deemed to be a civil court for the purposes of Ss.345 and 346 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).
