Section 14 in Madhya Pradesh Jal Viniyaman Adhiniyam, 2013
14. Powers of the Commission.
(1)The Commission shall, for the purpose of any inquiry or proceedings under this Act, have the powers of a Civil Court under the Code of Civil Procedure, 1908 (5 of 1908) while trying a suit in respect of the following matters :-(a)summoning and enforcing of attendance of any service provider or his representative and examination on oath;(b)discovery and production of any document or other material object producible as evidence;(c)receipt of evidence on affidavits;(d)requisition of any public record from any office;(e)review of its decisions, directions and orders; and(f)any other matters which may he assigned to the Commission by the Government.(2)The Commission may from time to time appoint consultants or experts required to assist the Commission in the discharge of its functions. The terms and conditions of appointment of consultants or experts shall be such as may be prescribed.(3)In the discharge of its functions the Commission shall be entitled to consult from time to time, such persons or classes of persons who may be affected or are likely to be affected by the decisions of the Commission.(4)The Commission may levy such fee and charges as may be prescribed.
