Section 1 in The Andhra Pradesh Revenue Summonses Act, 1869
1. Revenue officers empowered to summon persons to appear or to produce documents:
- Collectors, Sub-Collectors, Assistant Collectors, Deputy Collectors, Tahsildars and Deputy Tahsildars shall have power to summon [any person] [Substituted for the words "all persons resident within the district" by Section 5 of the A.P. Revenue Summonses (Extension and Amendment) Act, 1958 (A.P. Act XX of 1958). ] whose evidence may appear to them to be necessary for the investigation of any matter in which they are authorised to hold an enquiry, and also to require the production of any [document or other article] [Substituted for the word "document" by Section 4 of the A.P. Revenue Summonses (Extension and Amendment) Act, 1958 (A.P. Act XX of 1958) ] relevant to the matter under enquiry, which may be in the possession or under the control of such person.[2. Terms of Summons:- Such summons shall be in writing and authenticated by the signature and seal of the officer by whom it is issued] [Sections 2 to 5 of this Act apply, mutatis mutandis to summonses under the A.P. Revenue Enquires Act, 1893 (Act V of 1893), see Section 3 of that Act. ].It shall require the person summoned to appear before the said officer at a stated time and place, and shall specify whether his attendance is required for the purpose of giving evidence or to produce a[document or other article] [Substituted for the word "document" by Section 4 of the A.P. Revenue Summonses (Extension and Amendment) Act, 1958 (A.P. Act XX of 1958). ] or for both purposes; and any particular [document or other article] [Substituted for the word "document" by Section 4 of the A.P. Revenue Summonses (Extension and Amendment) Act, 1958 (A.P. Act XX of 1958). ] the production of which is required, shall be described in the summons with convenient certainty.
