Section 16(3) in Rajasthan Dacoity Affected Areas Act, 1986
(3)For the purpose of making enquiry under sub-section (2), the special court shall have the powers of a civil court while trying a suit under the Code of Civil Procedure, 1908 (Central Act V 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)receiving evidence on affidavits;(d)requisitioning any public record or copy thereof from any court or Office;(e)issuing commission for examination of witnesses or documents;(f)dismissing the reference for default or deciding it ex parte;(g)setting aside an order of dismissal for default or an order passed by it ex parte; or(h)any other matter which may be prescribed.
