Section 43 in Jharkhand Tourism Development and Registration Act, 2015
43. Powers of prescribed authority to summon and enforce attendance of witnesses and other persons.
- The prescribed authority shall have all the powers of a Civil Court under the Code of Civil Procedure, 1908 while hearing an application under this Act in respect of the following matters, namely:(a)summoning and enforcing attendance of the complainant or the person against whom complaint is made under this Act and witnesses required in connection therewith;(b)compelling the production of any document; and(c)examining witnesses on oath, and may summon and examine suo moto any person, whose evidence appears to be material.
