Section 9 in Uttarakhand Benami Transactions (Prohibition) Act, 2016
9. Power of authorities regarding summons, production of documents and to give evidence, etc.
(1)The authorities shall, for the purposes of this Act, have the same powers as are vested in a civil court under the code of Civil Procedure, 1908 while trying a suit in respect of the following matter, namely -(a)discovery and inspection;(b)enforcing the attendance of any person and examining him on oath;(c)compelling the production of books of account and other documents;(d)issuing commissions;(e)receiving evidence on affidavits; and(f)any other matter which may be prescribed.(2)For the purposes of this Act, any authority under this Act may requisition the service of any police officer or of any officer of the State Government or of both to assist him for all or any of the purposes specified in sub-section (1), and it shall be the duty of every such officer to comply with such requisition or direction.
