Section 15 in The Rajasthan Money-Lenders Act, 1963
15. Registrar, Assistant Registrar and authorised officer to have powers of civil courts.
- For the purposes of sections 7, 13 and 16, the Registrar, Assistant Registrar and, as the case may be, the officer authorised under section 16 shall have and may exercise the same powers as are vested in a civil court under the Code of Civil Procedure, 1908 (Central Act V of 1908), in respect of the following matters:-(a)enforcing the attendance of any person and examining him on oath:(b)compelling the production of documents and material objects:(c)issuing commissions for the examination of witnesses; and(d)proof of facts by affidavits.
