Section 21(1) in The West Bengal Marine Fishing Regulation Act, 1993
(1)The adjudicating officer and the appellate authority shall, while holding an enquiry under 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 matters:-(a)summoning and enforcing the attendance of any witness and examining him on oath;(b)requiring the discovery and production of any document;(c)requisitioning any public record or copy thereof from any court or office;(d)receiving evidence on affidavit;(e)issuing commission for the examination of witness or document.
