Section 58R in The Wild Life (Protection) Amendment Act, 2002
58R. Competent Authority and Appellate Tribunal to have powers of civil court.- The competent authority and the Appellate Tribunal shall have all the powers of a civil court while trying a suit under the Code of Civil Procedure, 1908 (5 of 1908 ) in respec of the following matters, namely:-(a) summoning and enforcing the attendance of any person and examining him on oath;
(b)requiring the discovery and production of documents;(c)receiving evidence on affidavits;(d)requisitioning any public record or copy thereof from any court or office;(e)issuing commissions for examination of witnesses or documents;(f)any other matter which may be prescribed.
