Section 50 in Himachal Pradesh Registration of Tourist Trade Act, 1988
50. Power of prescribed authority to summon and enforce attendance of witnesses and other persons.
- The prescribed authority shall have all, the powers of a civil court under the Code of Civil Procedure, 1908 (5 of 1908) while hearing an application under this Act, in respect of the following matters,(i)summoning and enforcing attendance of the complainant or the person against whom complaint is made under this Act and witnesses required in connection therewith;(ii)compelling the production of any document; and(iii)examining witnesses on oath;and may summon and examine suo moto any person whose evidence appears to be material.
