Section 12 in The Chhattisgarh Madhyastham Adhikaran Adhiniyam, 1983
12. Power of Tribunal or Bench regarding discovery, production of evidence, affidavit etc.
(1)The Tribunal shall, for the purposes of this Act, have the same powers as are vested in a Court under the Code of Civil Procedure, 1908 (No. 5 of 1908), when trying a suit in respect of the following matters, namely :-(a)discovery and inspection;(b)enforcing the attendance of any person and examining him on oath;(c)examining or allowing either party to a reference to examine an expert on any point at issue where opinion of such expert would be relevant under the provisions of the Evidence Act, 1872 (No. 1 of 1872);(d)compelling the production of books of account and other documents subject to the provisions of Sections 123 and 124 of the Evidence Act, 1872 (No. 1 of 1872).(e)issuing commissions;(f)calling proof of facts by affidavit of the party or of any witness and ordering that such affidavit may be read at the hearing on such conditions as the Tribunal or the Bench concerned, thinks fit.
