Section 180B in The Railways (Second Amendment) Act, 2003
180B. Powers of officer authorised to inquire.-
While making an inquiry, the officer authorised shall have power to,-(i)summon and enforce the attendance of any person and record his statement;(ii)require the discovery and production of any document;(iii)requisition any public record or copy thereof from any office, authority or person;(iv)enter and search any premises or person and seize any property or document which may be relevant to the subject- matter of the inquiry. Disposal of persons arrested.
