Section 21 in The West Bengal Marine Fishing Regulation Act, 1993
21. Power of adjudicating officer and appellate authority in relation to holding of enquiry.
(1)The adjudicating officer and the appellate authority shall, while holding an enquiry under this Act, have the same powers as are vested in a civil court under the Code of Civil Procedure, 1908, while trying a suit, in respect of the following matters:-(a)summoning and enforcing the attendance of any witness and examining him on oath;(b)requiring the discovery and production of any document;(c)requisitioning any public record or copy thereof from any court or office;(d)receiving evidence on affidavit;(e)issuing commission for the examination of witness or document.(2)The adjudicating officer or the appellate authority shall, while exercising any power under this Act, be deemed to be a civil court for the purposes of sections 345 and 346 of the Code of Criminal Procedure, 1973.
