Section 26A(4) in The Punjab Shops and Commercial Establishments Act, 1958
(4)The compounding authority and the appellate authority shall have all the powers of a civil court under the Code of Civil Procedure, 1908 (Act 5 of 1908), while exercising any powers under this section, in respect of the following matters, namely :-(i)summoning and enforcing the attendance of witnesses;(ii)requiring the discovery and production of any document;(iii)requisitioning any public record or copy thereof from any court or office;(iv)receiving evidence on affidavit; and(v)issuing commissions for the examination of witnesses or documents.]
