Section 62B in Kerala Irrigation and Water Conservation Act, 2003
62B. Powers of the Authority.
(1)The Authority while dealing with applications for consent in writing for increasing, augmenting, adding to or expanding the storage capacity or the water spread area or for increasing of Maximum Water Level or Full Reservoir Level Fixed of Scheduled dams, shall have the powers of a Civil Court, trying a suit under the Code of Civil Procedure, 1908 (Central Act 5 of 1908), in respect 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 any document;(c)receiving evidence on affidavit;(d)requisitioning any public record, or copy thereof from any Government, local authority, or from any other office; and(e)issuing commissions for examination of witnesses or documents.(2)The proceedings before the Authority shall be deemed to be a judicial proceeding within the meaning of section 193 and 228 of the Indian Penal Code, 1860 (Central Act 45 of 1860).]
