Section 18(1) in Gujarat Gas (Regulation of Transmission, Supply and Distribution) Act, 2001
(1)The Authority shall, for the purposes of any inquiry under this Act have the powers of a civil court while trying a suit, in respect of the following matters, namely: -(a)summoning and enforcing the attendance of any witness and examining him on oath, ,(b)requiring the discovery and production of any document or other material object producible as evidence,(c)receiving of evidence on affidavits,(d)requisitioning of any public record or a copy thereof from any court or office,(e)issuing commissions for examination of witnesses or documents,(f)reviewing of its decisions, directions and orders, and(g)any other matter which may be prescribed.
