Section 15(1) in The Bihar Irrigation and Flood Protection (Betterment Contribution) Act, 1959
(1)The Collector or an authority before whom an appeal under Section 7 or revision under Section 8 lies, shall have the same powers as are vested in a court under the Code of Civil Procedure, 1908 (V of 1908), when trying a suit, in respect of the following matters, namely: -(a)enforcing the attendance of any person and examining him on oath or affirmation, and(b)compelling the production of documents.
