Electricity Act, 2003
156. Appeal and
revision.-
The High Court may
exercise, so far as may be applicable, all the powers conferred by Chapters
XXIX and XXX of the Code of Criminal Procedure, 1973 (2 of 1974), as if the
Special Court within the local limits of the jurisdiction of the High Court is
District Court, or as the case may be, the Court of Session, trying cases
within the local limits of jurisdiction of the High Court.