Electricity Act, 2003
95. Proceedings
before Commission.-
All proceedings
before the Appropriate Commission shall be deemed to be judicial proceedings
within the meaning of sections 193 and 228 of the Indian Penal Code and the
Appropriate Commission shall be deemed to be a civil court for the purposes of
sections 345 and 346 of the Code of Criminal Procedure, 1973 (2 of 1974).