Section 5 in The Andhra Pradesh Revenue Summonses Act, 1869
5. When personal attendance of witnesses dispensed with:
- When the person whose evidence may be required is unable, from sickness or infirmity, to attend before the officer issuing the summons, or is a person whom by reason of rank or sex it may not be proper to summon, the officer issuing the summons may, of his own motion, or on the application of the party whose evidence is desired, dispense with the appearance of such person and order him to be examined by a subordinate deputed by such officer for the purpose.[6. Officers to have powers of a Civil Court in certain matters: - The officer issuing the summons or a subordinate deputed by such officer under Section 5, shall have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 (Central Act 5 of 1908), for -(a)summoning and enforcing the attendance of any person and examining him on oath ; and(b)requiring the production of any document or other article.
