189. Power to summon persons to give evidence and produce documents.
- Every revenue officer not lower in rank than a Mamlatdar's first karkun, or an Assistant Superintendent of survey, in their respective departments, shall have power to summon any person whose attendance he considers necessary either to be examined as a party or to give evidence as a witness, or to produce documents for the purposes of any inquiry which such officer is legally empowered to make. A summons to produce documents may be for the production of certain specified documents, or for the production of all documents of a certain description in the possession of the person summoned.All persons so summoned shall be bound to attend, either in person or by an authorised agent, as such officer may direct:Provided that exemptions under [sections 132 and 133 of the Code of Civil Procedure, 1908 (V of 1908)] [These words and figures were substituted for the words and figures 'sections 640 and 641 of the Code of Civil Procedure' by Bombay 4 of 1913, section 74.], shall be applicable to requisitions for attendance under this section;and all persons so summoned shall be bound to state the truth upon any subject respecting which they are examined or make statements, and to produce such documents and other things as may be required.
