Electricity Act, 2003
155. Special Court to
have powers of Court of Session.-
Save as otherwise
Provided in this Act, the Code of Criminal Procedure, 1973, insofar as they are
not inconsistent with the provisions of this Act, shall apply to the procedings
before the Special Court and for the purpose of the provisions of the said
enactments, the Special Court shall be deemed to be a Court of Session and
shall have all powers of a Court of Session and the person conducting a
prosecution before the Special Court shall be deemed to be a Public Prosecutor.