Section 5 in The Jammu And Kashmir Commission Of Inquiry Act, 1962
5. Additional powers of Commission
(1)Where the Government is of opinion that, having regard to the nature of the inquiry to be made and other circumstances of the case, all or any of the provisions of sub-section (2) or sub-section (3) or sub-section (4) or sub-section (5) or sub-section (6) should be made applicable to a Commission, the Government may, by notification in the Government Gazette, direct that all or such of the said provisions as may be specified in the notification shall apply to that Commission and on the issue of such a notification, the said provisions shall apply accordingly.(2)The Commission shall have power to require any person, subject to any privilege which may be claimed by that person under any law for the time being in force, to furnish information on such points or matters as, in the opinion of the Commission, may be useful for, or relevant to, the subject matter of the inquiry and any person so required shall be bound to furnish such information.(3)The Commission, or any officer, not below the rank of a Gazetted officer, specially authorised in this behalf by the Commission, may enter any building or place where the Commission has reason to believe that any books of account or other documents relating to the subject matter of the inquiry may be found, and may seize any such books of account or documents or take extracts or copies there-from, subject to the provisions of section 102 and section 103 of the Code of Criminal Procedure, Svt. 1989, in so far as they may be applicable.(4)The Commission shall be deemed to be a Civil Court and when any offence as is described in section 175, section 178, section 179, section 180, or section 228 of the Jammu and Kashmir State Ranbir Penal Code, Svt. 1989, is committed in the view or presence of the Commission, the Commission may, after recording the facts constituting the offence and the statement of the accused as provided for in the Code of Criminal Procedure, Svt. 1989, forward the case to a Magistrate having jurisdiction to try the same and the Magistrate to whom any such case is forwarded shall proceed to hear the complaint against the accused as if the case had been forwarded to him under section 482 of the Code of Criminal Procedure, Svt. 1989.(5)If any person does any act or publishes any writing which is calculated to bring the Commission or any member thereof into disrepute or to lower its or his authority or to interfere with any lawful process of the commission, he shall be deemed to be guilty of an offence and-the Commission may, after recording the facts constituting the offence, forward the case to the Magistrate having jurisdiction to try the same for taking cognizance thereof; and the Magistrate, if he finds him guilty, may sentence him to simple imprisonment which may extend to six months, or to fine which may extend to one thousand rupees, or both.(6)Any proceeding before the Commission shall be deemed to be a judicial proceeding within the meaning of sections 193 and 228 of the Jammu and Kashmir State Ranbir Penal Code, Svt. 1989.
