Section 7 in The Punjab Minerals (Vesting of Rights) Rules, 2003
7. Summoning of witnesses.
- Sections 6 and 8. - For the purpose of enquiries under these rules, the Collector shall have power to summon and enforce the attendance of the witnesses, including the persons interested or any of them and to compel the production of documents by the same means, and so far as may be, in the same manner, as is provided in the case of a Civil Court under the Code of Civil Procedure, 1908 (5 of 1908).
