Section 97 in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
97. Duty of officers, servants and members of marketing committee to furnish information to Director or authorised officer.
(1)When the accounts and offices of a marketing committee are being inspected, or the affairs of such a committee are being required into under Section 96 of the proceedings of such committee are being examined under Section 99, all officers, servants and members of such a committee shall furnish such information in their possession with regard to the accounts and offices or affairs or proceedings of such a committee as the Director, or the officer authorised by him, may require.(2)The Director or any officer inspecting accounts and offices or inquiring into the affairs of the Marketing Committee under Section 96 or examining the proceedings of such a committee under Section 99 shall, for the purposes of such inspection, inquiry or examination, have the same powers as are vested in Civil Court under the Code of Civil Procedure, 1908 (5 of 1908), while trying a suit in respect of the following matters, namely-(a)the summoning and enforcing the attendance of any officer, servant or member of the Marketing Committee and examining him on oath;(b)the discovery and production by any officer, servant or member of the marketing committee of any document or other material object producible as evidence; and(c)the receiving of evidence on affidavits.(3)The Director or any officer authorised by him exercising the powers conferred by sub-section (2) (2 of 1974) shall be deemed to be a Civil Court for the purposes of Section 195 and Chapter XXVI of the Code of Criminal Procedure, 1973.
