- Any Abkari Officer holding an inquiry [under the Act] [The words and figures 'in the manner provided in section 40' substituted by Act 16 of 1997 with effect from 3-6-1997.] may summon any person to appear before himself to give evidence on such enquiry or to produce any document relevant thereto which may be in his possession or under his control;Provided that no such Abkari Officer shall summon any person to appear at a greater distance from the usual place of residence of such person than the Government may, from time to time, by rule, direct.
