Section 11 in Kerala Preservation of Trees Act, 1986
11. Powers of authorised officers and appellate authorities.
- 'Every authorised officer and appellate authority shall, for the purpose of performing his or its functions under this Act, have all the powers of a civil court while trying a suit under the Code of Civil Procedure, 1998 (Central Act 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 any document;(c)receiving evidence on affidavit; and(d)such other matters as may be prescribed,
