Section 15(2) in The Punjab Infrastructure (Development & Regulation) Act, 2002
(2)The Authority shall have the some powers as are vested in a Civil Court under the Code of Civil Procedure, 1908, in respect of :-(i)summoning and enforcing the attendance of any person and examining him on oath;(ii)requiring the discovery and production of documents(iii)receiving evidence on affidavits ;(iv)issuing commissions for the examination of witnesses or documents;(v)reviewing its decisions ;(vi)dismissing an application for default or deciding it ex parte, setting aside any order of dismissal or any application for default or any order passed by it ex parte; and(vii)any other matters as the Authority may specify by regulations.
