Section 33(3) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)
(3)[ Every Electric Inspector or other person holding an enquiry under sub-section (2) shall have all the powers of a Civil Court under the Code of Civil Procedure, Samvat 1977, for the purpose of enforcing the attendance of witnesses and compelling the production of documents and material objects ; and every person required by the Electric Inspector or by such other person as aforesaid to furnish any information shall be deemed to be legally bound to do so within the meaning of section 176 of the Ranbir Penal Code, Samvat 1989.Explanation. - For purpose of this section an Electric Inspector shall be a person not below the rank of an Executive Engineer.] [Inserted by Act XXVIII of 1978, Section 2.]
