Section 28 in The Uttarakhand Water Tax on Electricity Generation Act, 2012
28. [ [Substituted by Uttarakhand Act No. 4 of 2016, dated 31.3.2016.]
All proceeding before the Commission shall be deemed to be judicial proceedings within the meaning of Sections 193, 219 and 228 of the Indian Penal Code and the Commission shall be deemed to be a Civil Court for the purposes of Section 195 and Chapter XXVI of the Code of Criminal Procedure, 1973.]
