Section 20(2) in Punjab Water Resources (Management and Regulation) Act, 2020
(2)The Authority or the Enquiry Officer appointed under sub-section (1) shall have the powers as are vested in a civil court under the Code of Civil Procedure, 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 summons for examination of witnesses; and(f)such other matters as may be prescribed.
