Section 2 in Andhra Pradesh Municipalities (Powers of Inquiry Officers) Rules, 1968
2.
All officers authorised to conduct inquiries shall have, for the purpose of holding of such inquiries, powers:-(i)to summon any person resident within the district whose evidence may appear to them to be necessary for the investigation of any matter under inquiry and also to require the production of any document relevant to the matter under inquiry which may be in the possession or under the control of such person; and(ii)to grant to any such person such allowance as is admissible to a witness summoned by a civil court and to pass orders as to the person by whom such allowance shall be paid.
