(1)The Revenue Officer shall have same powers in making enquiries under this Act as are vested in Court in respect of the following matters under the Code of Civil Procedure, 1908 (5 of 1908) in trying a suit namely :(a)admission of evidence by affidavit;(b)summoning and enforcing the attendance of any person and examining him on oath;(c)compelling the production of documents; and(d)any other matter that may be prescribed.(2)[ The Revenue Officers and other authorities shall have the power to award costs in proceedings before them in accordance with rules made in that behalf :Provided that if an appellate authority is satisfied that any appeal has been preferred on frivolous grounds it shall award such costs as it deems fit, the amount of which shall not be less than fifty rupees and more than five hundred rupees.(3)The procedure to be followed by Revenue Officer in holding enquiries or in the matter of execution of orders passed under this Act shall be as may be prescribed.] [Substituted vide Orissa Act No. 44 of 1976.]
