Section 41(3) in The Bombay Rents, Hotel and Lodging House Rates Control Act, 1947
(3)For the purposes of holding an inquiry under sub-section (1) the Controller shall have the same powers as are vested in Civil Courts in respect of -(a)proof of facts by affidavits;(b)summoning and enforcing the attendance of any person and examining him on oath.(c)compelling the production of documents; and(d)issuing commissions for the examination of witnesses.
