Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976

15. Competent authority and Appellate Tribunal to have powers of civil court-

The competent authority, and the Appellate Tribunal shall have all the powers of a civil court while trying a suit under the Code of Civil Procedure, 1908 ( 5 of 1908) , in respect of the following matters, namely:-

a. Summoning and enforcing the attendance of any person and examining him on oath,

b. Requiring the discovery and production of documents;

c. Receiving evidence or affidavits;

d. Requisitioning any public record or copy thereof from any court or office;

e. Issuing commissions for examination of witnesses or documents;

f. Any other matter which may be prescribed.