(8)The Food Commission shall, while inquiring into any matter referred to in clauses (b) and (e) of sub-section (6) of Section 16 of the Act, have all the powers of a civil court while trying a suit under the Code of Civil Procedure, 1908 and in particular, in respect of the following matters, namely:-(a)summoning and enforcing the attendance of any person and examining him/her on Oath;(b)discovery and production of any documents;(c)receiving evidence on affidavits;(d)requisitioning any public record or copy thereof from any court or office; and(e)issuing commissions for the examination of witnesses or documents.
