Section 15 in The Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976
15. Competent authority and appellate tribunal to have powers of civil court.—
The competent authority and the Appellate Tribunal shall have all the powers of a civil court while trying a suit under the Code of Civil Procedure, 1908 (5 of 1908), in respect of the following matters, namely:—(a)summoning and enforcing the attendance of any person and examining him on oath;(b)requiring the discovery and production of documents;(c)receiving evidence or affidavits;(d)requisitioning any public record or copy thereof from any court or office;(e)issuing commissions for examination of witnesses or documents;(f)any other matter which may be prescribed.
