Section 317(2) in Rajasthan Municipalities Act, 2009
(2)The officer holding such inquiry shall, for the purpose thereof, have the powers which are vested in a Court under the Code of Civil Procedure, 1908 (Central Act No. 5 of 1908) in respect of the following matters:(a)discovery and inspection,(b)enforcing the attendance of witnesses and requiring the deposits of their expenses,(c)compelling the production of documents,(d)examining witnesses on oath,(e)granting adjournments,(f)reception of evidence taken on affidavit, and(g)issuing commission for the examination of witnesses,and may summon and examine suo motu any person whose evidence appears to him to be material and shall be deemed to be a civil Court within the meaning of Sections 195 and Chapter XXVI of the Code of Criminal Procedure, 1973 (Central Act No. 2 of 1974).Explanation.- For the purpose of enforcing the attendance of witnesses the local limits of such officer's jurisdiction shall-be the limits of the State.
