Section 29 in The Goa, Daman and Diu Registration of Tourist Trade Act, 1982
29. Power of the prescribed authority to summon and enforce attendance of witnesses and other persons.
- The prescribed authority shall have all the powers of a Civil Court, under the Civil Central Act 45 of 1860, Procedure Code, 1908 while hearing any application under this Act in respect of the following matters, namely:-(a)summoning and enforcing attendance of the complainant or the person against whom complaint is made under this Act and witnesses required in connection therewith;(b)compelling the production of any document, and(c)examining witnesses on oath - and may summon and examine suo moto any person whose evidence appears to be material.
