Section 58 in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
58. Power to summon and enforce attendance of witnesses and production of documents.
- For the purposes of enquiries under this Act the Cane Commissioner or any person exercising the powers of the Cane Commissioner or a Cane Officer or an Officer appointed under section 34 shall have same powers to summon and enforce the attendance of witnesses and parties and to examine them on oath and to compel the production of document as a civil under the Code of Civil Procedure, 1908 (5 of 1908):Provided that the purpose of any penalty under the provision of the said Code upon any defaulter a reference shall be made to the civil court of competent jurisdiction for appropriate action.
