Section 40 in The West Bengal Mining Settlements (Health And Welfare) Act, 1964
40. Powers of Mines Board of Health for obtaining evidence. -
A Board shall have all the powers of a Civil Court for the purpose of enforcing the attendance of witnesses and compelling the production of documents; and every person required by the Board to furnish information before it shall be deemed to be legally bound to do so within the meaning of section 176 of the Indian Penal Code.
