Section 16(1) in The Karnataka Marine Fishing (Regulation) Act, 1986.
(1)The arbitrator and Appellate Board shall, while holding an enquiry, have all the powers of a civil court under the Code of Civil Procedure, 1908 (Central Act 5 of 1908), while trying a suit, in respect of the following matters, namely : -(a)summoning and enforcing the attendance of witnesses;(b)requiring the discovery and production of any document ;(c)requisitioning any public record or copy thereof from any court or office;(d)receiving evidence on affidavits ; and(e)issuing commissions for the examination of witnesses or documents.
