Section 22 in Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982
22. Powers of Controller to make enquiries and inspections.
(1)For the purpose of any enquiry under this Act the Controller may-(a)enter and inspect any building at any time between sunrise and sunset or authorise any officer subordinate to him to so enter and inspect any building:Provided that no building shall be entered, without the consent of the occupier, unless at least twenty four hours' previous notice in writing has been given; and )(b)by written order, require any person to produce for his inspection such accounts, rent receipts, books or other documents relevant to the enquiry; at such time and at such place as may be specified in the order.(2)The Controller shall, in so far as such powers are necessary for carrying out the provisions of this Act, have power to summon and enforce the attendance of witnesses and to compel the production of documents by the same means and, so far as may be, in the same manner as is provided in the case of a Court by the Code of Civil Procedure, 1908 (V of 1908).(3)[ The Controller, Appellate Authority and Divisional Commissioner in exercise of powers conferred upon them under this Act, shall, be treated as a Court under sections 195 and 340 of Criminal Procedure Code, 1973 (Act 2, 1974) and any proceeding before them shall be regarded as judicial proceeding under sections 193 and 228 of Indian Penal Code] [Inserted by Act 4 of 1994 (w.e.f. 14.2.1994).]
