Section 3 in The Information Technology (Other Powers Of Civil Court Vested In Cyber Appellate Tribunal) Rules, 2003
3. Powers of Cyber Appellate Tribunal
.-The Cyber Appellate Tribunal shall have, for the purposes of discharging its functions under the Act, the same powers are as vested in a Civil Court under the Code of Civil Procedure, 1908 (5 of 1908), while trying a suit, in respect of the following matters, namely:-(a)setting aside any order of dismissal of any application for default or any order passed by it, ex parte ;(b)requisitioning of any public record, document or electronic record from any Court or office.
