Section 82 in Kerala Irrigation and Water Conservation Act, 2003
82. Power to summon and examine witness etc.
(1)Any officer empowered under this Act to conduct an enquiry shall, while holding such enquiry have all the powers of a civil court, while trying a suit under the Code of Civil Procedure, 1908 (Central Act 5 of 1908) in respect of the following matters, namely:-(a)summoning and enforcing the attendance of any person and examining him on oath;(b)requiring the discovery and production of any document;(c)receiving evidence on affidavit; and(d)any other matter which may be prescribed.(2)Every enquiry under this Act shall be deemed to be a judicial proceeding for the purposes of section 193 and 228 of the Indian Penal Code, 1860 (Central Act 45 of 1860).
