Section 7 in The Naval And Aircraft Prize Act, 1971
7. General powers Prize Courts.
(1)A Prize Court shall, for the purposes of this Act, have the same powers as are vested in a Civil Court while trying a suit under the Code of Civil Procedure, 1908 (5 of 1908), in respect of the following matters, namely:-(a)summoning and enforcing the attendance of persons and examining them on oath;(b)requiring the discovery and production of documents;(c)receiving evidence on affidavits;(d)requisitioning any public record or copies thereof from any court or office;(e)issuing commissions for the examination of witnesses on documents;(f)any other matter which may be prescribed by rules,(2)Without prejudice to the provisions of sub-section (1), every Prize Court shall have the power to enforce-(a)any order or decree of another Prize Court passed in a prize proceeding under this Act;(b)any order of the Central Government passed in a prize appeal under section 6.
