Section 14(1) in Madhya Pradesh Jal Viniyaman Adhiniyam, 2013
(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.
