(2)The adjudicating officer may summon and enforce the attendance of any person acquainted with the facts and circumstances of the case to give evidence or to produce any document, which in the opinion of the adjudicating officer, may be useful for, or relevant to, the subject-matter of the inquiry, and if, on such inquiry, he is satisfied that the person concerned has failed to comply with any or all of the provisions of section 27 or section 28 or sub-section (1) of section 30 or section 31, he may by an order, impose penalty on such person stating therein the contravention:
