42. Power of Police or Prohibition officer to summon witnesses.
- Any Police or Prohibition Officer holding an inquiry in the manner provided in section 38 may summon any person to appear before himself to give evidence on such inquiry or to produce any document relevant thereto which may be in his possession or under his control :Provided that no such officer shall so summon any person to appear before him if the journey to be made for complying with such summons exceeds ten Miles by road or fifty miles by rail or such other limits as the [State] [This word was substituted for the ward 'Provincial' by ,the Adaptation Order of 1950.] Government may fix.
