Section 10(1) in Andhra Pradesh Electricity Reform Act, 1998
(1)The Commission shall, for the purposes of any inquiry or proceedings under this Act shall have the powers as are vested in a Civil Court under the Code of Civil Procedure, 1908, (Central Act 5 of 1908) while trying a suit in respect of the following matters, namely:(a)the summoning and enforcing of attendance of any witness and examining on oath;(b)the discovery and production of any document or other material object producible as evidence;(c)the reception of evidence on affidavits;(d)the requisition of any public record from any court or office;(e)the issue of commission for examination of witnesses;(f)the appearance of parties and consequences of non-appearance;(g)the grant of adjournments at the hearing.
