The Control of National Highways (Land and Traffic) Act, 2002

16. Procedure and powers of Tribunal.-

1.  The Tribunal shall not be bound by the procedure laid down by the Code of Civil Procedure, 1908 (5 of 1908), but shall be guided by the principles of natural justice and, subject to the other provisions of this ct and of any rules, the Tribunal shall have powers to regulate its own procedure including the places at which it shall have its sittings.

2.  The appeal filed before the Tribunal under section 14 shall be dealt with by it as expeditiously as possible and endeavour shall be made by it to dispose of the appeal finally within four months from the date of the receipt of the appeal.

3.  The Tribunal shall have, for the purposes of discharging its functions under this Act, the same powers as are vested in a civil court under the Code of Civil Procedure, 1908 (5 of 1908) while trying a suit, 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 on affidavits;

d.   issuing commissions for examination of witnesses or documents;

e.   reviewing its decisions;

f.   dismissing an appeal or application for default or deciding it ex parte;

g.   setting aside any order of dismissal of any appeal or application for default or any order passed by it ex parte; and

h.   any other matter which may be prescribed.

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4.   Any proceeding before the Tribunal shall be deemed to be a judicial proceeding within the meaning of sections 193 and 228, and for the purposes of section 196, of the Indian Penal Code (45 of 1860) and the Tribunal shall be deemed to be a civil court for all the purposes of section 195 and Chapter XXVI of the Code of Criminal Procedure, 1973 (2 of 1974).

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