Section 31(1) in Gujarat Gas (Regulation of Transmission, Supply and Distribution) Act, 2001
(1)For the purpose of exercising its jurisdiction under this Act, the Tribunal shall have the same powers as am vested in the civil court under the Code of Civil Procedure, 1908, (5 of 1908) 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)issuing commissions for the examination of witnesses;(d)such other matters as may be prescribed.
