Section 14 in Chhattisgarh Municipal Revenue (Establishment of Regulatory Commission) Act, 2011
14. Powers of the Commission.
(1)The Commission shall, for the purposes of any inquiry or proceedings under this Act, have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 (No. 5 of 1908) in respect of the following matters, namely : -(a)Summoning and enforcing the attendance of any person and examining him on oath;(b)Discovery and production of any document or other material object producible as evidence;(c)Receiving evidence on affidavits;(d)Requisitioning of any public record;(e)Issuing commission for the examination of witnesses;(f)Reviewing its decisions, directions and orders;(g)Any other matter which may be prescribed.(2)The Commission shall have the powers to pass such interim order in any proceedings, hearing or matter before the Commission as it may consider appropriate.(3)The Commission may authorize any person, as it deems fit. to represent the interest of the consumers in the proceedings before it.
