(2)For the purpose of the said inquiry the judge may summon and enforce the attendance or witnesses and compel them to produce documents or article; in their possession and to give evidence as if were a Civil Court, and may also direct by whom the whole or any part of the costs of such inquiry shall be paid and such costs shall be recoverable as if' they had been awarded in a Suit under the Code of Civil Procedure, 1908 (Act V of 1908).
