(9)For the purposes of this section, the District Commission shall have the same powers as are vested in a civil court under the Code of Civil Procedure, 1908 (5 of 1908) while trying a suit in respect of the following matters, namely:-(a)the summoning and enforcing the attendance of any defendant or witness and examining the witness on oath;(b)requiring the discovery and production of any document or other material object as evidence;(c)receiving of evidence on affidavits;(d)the requisitioning of the report of the concerned analysis or test from the appropriate laboratory or from any other relevant source;(e)issuing of commissions for the examination of any witness, or document; and(f)any other matter which may be prescribed by the Central Government.
