Section 50(6) in The Biological Diversity Act, 2002
(6)The National Biodiversity Authority shall have, for the purposes of discharging its functions under this section, the same 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)summoning and enforcing the attendance of any person and examining him on oath;(b)requiring the discovery and production of documents;(c)receiving evidence on affidavits;(d)issuing commissions for the examination of witnesses or documents;(e)reviewing its decisions;(f)dismissing an application for default or deciding it ex parte ;(g)setting aside any order of dismissal of any application for default or any order passed by it ex parte ; (h) any other matter which may be prescribed.
