Section 53 in The Rajasthan Minor Mineral Concession Rules, 1986
53. Power to take evidence on oath.
- The assessing authority or investigating officer not below the rank of an Assistant Mining Engineer and the appellate authority shall for the purpose of these rules have the same powers as are vested in a court under the Code of Civil Procedure when trying a suit in respect of the following matters namely:-(a)Enforcing the attendance of any person and examining him on oath or affirmation;(b)Compelling production of documents; and(c)Issuing commission for examination of witnesses and any proceedings before the appellate authority, the assessing authority and investigating officer shall be deemed to be a "Judicial Proceedings" within the meaning of Section 193, 196 and 228 of the Indian Penal Code.
