Section 29 in The M.P. Accommodation Control Act, 1961
29. Powers of Rent Controlling Authority.
(1)The Rent Controlling Authority shall have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 (V of 1908), in any proceeding before it in respect of the following matters, namely:(a)summoning and enforcing the examining him on oath;(b)requiring the discovery and production of documents;(c)issuing commissions for the(d)any other matter which mayand any proceeding before the Rent Controlling Authority shall be deemed to be a judicial proceeding within the meaning of Section 193 and Section 228 of the Indian Penal Code, 1860 (XLV of 1860), and the Rent Controlling Authority shall be deemed to be a civil Court within the meaning of Section 480 and Section 482 of the [Code of Criminal Procedure, 1898 (V of 1898).] [See now Code of Criminal Procedure, 1973 (2 of 1974).](2)For the purposes of holding any inquiry or discharging any duty under this Act, the Rent Controlling Authority may,-(a)after giving not less than twenty-four hours' notice in writing, enter and inspect any accommodation at any time between sunrise and sunset; or(b)by written order, require any person to produce for his inspection, all such accounts, books or other documents relevant to the inquiry at such time and at such place as may be specified in the order.
