Section 19(2) in The Bihar Buildings (Lease, Rent and Eviction) Control Act, 1977
(2)The Controller shall, in so far as such powers are necessary for carrying out the provisions of this Act, have power to summon and enforce the attendance of witnesses and to compel the production of documents by the same means and so, so far may be, in the same manner as is provided in the case of a Court by the Code of Civil Procedure, 1908 (V of 1908).
