Section 7(1) in Tamil Nadu Sugarcane (Regulation of Purchase Price) Act, 2018
(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.
