(4)The magistrate or authority to whom the commission is issued or if he is a Chief Metropolitan Magistrate or a Chief Judicial Magistrate, he or such metropolitan magistrate or judicial magistrate of the first class as is appointed by him in this behalf shall proceed to such place where the witness is or shall summon the witness before him and shall take down his evidence in the same manner and may for this purpose exercise the same powers as in trials of warrant cases under the Code of Criminal Procedure, 1973 (2 of 1974), or of any corresponding law in force at the place where the evidence is recorded.
