Section 27 in The Uttarakhand Water Tax on Electricity Generation Act, 2012
27. Power of the Commission.
(1)The Commission shall for the purposes of making any inquiry or initiating any proceedings under the Act, have the same powers as are vested in a Civil Court, under the Code of Civil Procedure, 1908 in respect of the following matters, namely,-(a)summoning and enforcing the attendance of any witness and examining him on oath;(b)discovery and production of any document or other material object capable of being produced as evidence;(c)receiving of evidence on affidavits;(d)requisition of any public record;(e)issuing commission for 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 proceeding, hearing or matter before it, as it may consider approPriate.(3)The Commission may authorize any person, as it may deem fit, to represent the interest of the registered users in the proceedings before it.
