Section 48(1) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(1)The provisions of the Code and Part III of these rules relating to the summoning, attendance and examination of witnesses, and to the remuneration of, and penalties to be imposed upon witness, shall apply to persons required to give evidence or to produce doCuments under this Part and for the,purposes of this rule the Commissioner shall be deemed to be a Revenue Court:Provided that when the Commissioner is not a revenue Court he shall not be competent to impose penalties; but such penalties may be imposed on the application. of such Commissioner by the Revenue Court by which the commission was issued.
