Section 290 in The Himachal Pradesh Municipal Corporation Act, 1994
290. Power of the authorised officer.
- The authorised officer shall have the powers which are vested in a Court under the Code of Civil Procedure, 1908 when trying a suit in respect of the following matters:-(a)discovery and inspections ;(b)enforcing the attendance of witnesses and requiring the deposit of their expenses ;(c)compelling the production of documents ;(d)examining witnesses on oath ;(e)granting adjournments ;(f)reception of evidence taken on affidavit ; and(g)issuing commissions for the examination of witnesses,and may summon and examine suo motu any person whose evidence appears to him to be material and shall be deemed to be a Court within the meaning of sections 345 and 346 of the Code of Criminal Procedure, 1973 (2 of 1974).Explanation. - For the purpose of enforcing the attendance of witnesses the local limits of the jurisdiction of the authorised officer shall be the limits of the State of Himachal Pradesh.
