Section 29(3) in The Bengal Aerial Ropeways Act, 1923
(3)Such officer may summon and enforce the attendance of witnesses and compel the production of documents by the same means and, as far as possible, in the same manner as is provided by the Code of Civil Procedure [, 1908] [Figures Inserted by Bengal Act 1 of 1939.] in the case of a Civil Court.
