(1)Any Gazetted Officer of Customs [* * *] [ The words " duly empowered by the Central Government in this behalf," omitted by Act 18 of 2008, Section 69 (w.r.e.f. 13.7.2006).] shall have power to summon any person whose attendance he considers necessary either to give evidence or to produce a document or any other thing in any inquiry which such officer is making under this Act.
