Section 3 in Sikkim Public Demands Recovery Act, 1988
3.
(1)Every Certificate Officer shall be deemed to be a Civil Court for the purpose of sections 480, 481, 482 and 483 of the Code of Criminal Procedure, 1898.(2)Every Certificate Officer may for the purpose of enquiry into any dispute relating to the issue of Certificate for money due shall have same powers as conferred on the Civil Court under the Code of Civil Procedure, 1908 in respect of(a)enforcing attendance of any person and examining him on oath;(b)compelling and production of documents and material objects; and(c)issuing commissions for purpose of examination of witness and every inquiry shall be deemed to be a judicial proceeding within the meaning of sections 193 and 228 of the Indian Penal Code, 1860.
