Section 25(2) in The Jammu and Kashmir Energy Conversation Act, 2011
(2)While holding an inquiry, the adjudicating officer shall have power to summon and enforce the attendance of any person acquainted with the facts and circumstances of the case to give evidence or produce any document which, in the opinion of the adjudicating officer, may be useful for, or relevant to, the subject matter of the inquiry, and if, on such inquiry, he is satisfied that the person has failed to comply with the provisions of any of the clauses of section 12, he may impose such penalty as he thinks fit in accordance with the provisions of section 24.
