Section 10 in West Bengal Premises Tenancy Rules, 1956
10. [ Procedure for enquiries. - In making enquiries under the Act, the Controller shall follow, as nearly as may be, the procedure laid down:
(a)in the case of enquiries relating to offences, in the Code of Criminal Procedure, 1898, for the trial of cases, and(b)in the case of all other enquiries, in the Code of Civil Procedure, 1908, for the trial of suits, recording a memorandum of the substance only of the evidence and the reasons for his findings as in cases in which no appeal lies.]
