Collectors, Sub-Collectors, Assistant Collectors, Deputy Collectors, Tahsildars and Deputy Tahsildars shall have power to summon 1[any person] whose evidence may appear to them to be necessary for the investigation of any matter in which they are authorized to hold an inquiry, and also to require the production of any 2[document or other article] relevant to the matter under inquiry, which may be in the possession or under the control of such person.
[2. Such summons shall be in writing, and authenticated by the signature and seal of the officer by whom it is issued. It shall require the person summoned to appear before the said officer at a stated time and place, and shall specify whether his attendance is required for the purpose of giving evidence or to produce a 2[document or other article] or for both purposes; and any particular 2[document or other article] the production of which is required, shall be described in the summons with convenient certainty.]
1[3. The summons shall be served personally on the person summoned, or if he cannot be found, it may be left for him with some adult member of his family residing with him, 2[or by affixing it on the outer door or other conspicuous part of the premises in which he is known to have last resided or carried on business or personally worked for gain].]
1[4. Any person may be summoned to produce a 2[document or other article] without being summoned to give evidence; and any person summoned merely to produce a 2[document or other article] shall be deemed to have complied with the summons if he causes such 2[document or other article] to be produced, instead of attending personally to produce the same.]
1[5. When the person whose evidence may be required is unable, from sickness or infirmity, to attend before the officer issuing the summons, or is a person whom by reason of rank or sex it may not be proper to summon, the officer issuing the summons may, of his own motion, or on the application of the party whose evidence is desired, dispense with the appearance of such person, and order him to be examined by a subordinate deputed by such officer for the purpose.]
1[6. Officers to have powers of a civil court in certain matters.-- The officer issuing the summons or a subordinate deputed by such officer under section 5, shall have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908, for,-
1[7. Power to make rules.-- (1) The State Government may, by notification in the 2Telangana Gazette, make rules for carrying out the purposes of this Act.