Section 12 in The Electricity Regulatory Commissions Act, 1998
12. Powers of Central Commission .-The Central Commission, shall, for the purposes of any inquiry or proceedings under this Act, have the powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 (5 of 1908), in respect of the following matters, namely:-
(a)the summoning and enforcing the attendance of any witness and examining him on oath;(b)the discovery and production of any document or other material object producible as evidence;(c)the reception of evidence on affidavits;(d)the requisition of any public record;(e)the issue of commission for examination of witnesses;(f)review its decisions, directions and orders;(g)any other matter which may be prescribed.
