Section 33(4) in Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(4)If the Commission in any case as referred to in the above Clause considers that a person accused of any of the offences referred to thereunder and committed in its view or presence should be imprisoned otherwise than in default of payment of fine or with a fine exceeding Rs. 200/- should be imposed on him may forward the case to a Magistrate having jurisdiction to try the same and may require security be given for the appearance of such person before such Magistrate or if sufficient security is not given, shall forward such person in custody to such Magistrate.
