Section 15(v) in The Orissa Aerial Ropeways Rules, 1959
(v)Collector empowered to enforce attendance of arbitrators - After the arbitrators have accepted the appointment, the Collector shall be competent to exercise, towards them, such powers and authority, for securing their attendance and the due completion of their award, as the said Collector may legally exercise towards witnesses summoned before him when acting judicially for the purposes of compelling them to attend and give evidence.
