Section 40 in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Act, 1948
40. Power of Consolidation Officer or Settlement Officer (Consolidation) to summon persons.
(1)A Consolidation Officer or a Settlement Officer (Consolidation) may summon any person whose attendance he considers necessary for the purpose of any business before him a Consolidation Officer or a Settlement Officer (Consolidation).(2)A person so summoned shall be bound to appear at the time and place mentioned in the summons in person or if the summons so allow, by his recognised agent or a legal practitioner.(3)The person so attending in obedience to the summons shall be bound to state the truth upon any matter respecting which he is examined or make statements and to produce such documents and other things relating to any such matter as the Consolidation Officer or the Settlement Officer (Consolidation) may require.(4)[ If a person summoned under sub-section (1) fails, without good cause, to attend or to produce any document or other thing which he may be required to produce, he shall be liable, at the discretion of the Consolidation Officer or the Settlement Officer (Consolidation), as the case may be, to a fine which may extend to fifty rupees :Provided that no such fine shall be imposed on a person unless he was summoned to attend or required to produce any document or other thing within the limits of the estate in which he ordinarily resides, holds or cultivates land.] [Added by Punjab Act 8 of 1952]
