Section 12(2) in The Goa Sewerage System and Sanitation Services Management Rules, 2010
(2)For the purpose of these rules, the Dispute Redressal Authority shall have the same powers as are vested in a civil court under Code of Civil Procedure, 1908 (5 of 1908), in respect of the following matters, namely:-(i)summarising and enforcing the attendance of any defendant or witness and examining the witness on oath;(ii)the discovery and production of any document or other material object producible as evidence;(iii)the reception of evidence on affidavits;(iv)issuing of any commission for the examination of any witness;(v)any other matter which may be specified by the Government.
