Section 97(2) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
(2)The Director or any officer inspecting accounts and offices or inquiring into the affairs of the Marketing Committee under Section 96 or examining the proceedings of such a committee under Section 99 shall, for the purposes of such inspection, inquiry or examination, have the same powers as are vested in Civil Court under the Code of Civil Procedure, 1908 (5 of 1908), while trying a suit in respect of the following matters, namely-(a)the summoning and enforcing the attendance of any officer, servant or member of the Marketing Committee and examining him on oath;(b)the discovery and production by any officer, servant or member of the marketing committee of any document or other material object producible as evidence; and(c)the receiving of evidence on affidavits.
