61. Power regarding discovery, production of evidence, etc.
(1)The Highways Authority or any officer authorised in this behalf by the Government shall, for the purposes of this Act, have the same powers as are vested in a Court under the Code of Civil Procedure, 1908 (Central Act V of 1908) when trying a suit 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)compelling the production of books of account and other documents; and(d)issuing commissions for the examinations of witness or documents.(2)Any person summoned merely to produce a document shall be deemed to have complied with the summons, if he causes such documents to be produced, instead of attending personally to produce the same.
