Section 7 in Tamil Nadu Sugarcane (Regulation of Purchase Price) Act, 2018
7. Powers of the Board.
(1)The Board shall, for the purpose of any inquiry, have all the powers of a civil court while trying a civil suit under the Code of Civil Procedure, 1908 (Central Act V of 1908) and, in particular, in respect of the following matters, namely:-(a)summoning and enforcing the attendance of any person and examining him on oath;(b)requiring the discovery and production of any document;(c)receiving evidence on affidavits;(d)requisitioning any public record, or copy thereof from any court or office or factory;(e)issuing summons for the examination of witnesses and documents;(f)to enquire into a complaint regarding fixation of revenue sharing based sugarcane price;(g)any other matter as may be prescribed.(2)Where the Board finds after enquiry that the allegation contained in any complaint is without any substance, it may, by an order, direct the complainant to pay to the opposite party an amount specified in the order by way of cost.(3)Where the allegation contained in any complaint is about the loss to the sugarcane grower, the Board may, during enquiry, collect evidence, determine the loss and direct in its order, the amount to be realised from the person responsible.(4)If the amount payable under sub-section (2) or sub-section (3) is not paid within the period specified in the order, the same shall be recovered as if it were an arrear of land revenue under the Tamil Nadu Revenue Recovery Act, 1864 (Tamil Nadu Act II of 1864).
