Section 107 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
107.
If the Commission considers that a person has committed the offence under Section 228 of the Indian Penal Code, in its view or presence and he should be imprisonment otherwise than in default of payment of fine or that a fine exceeding Rs. 200/- should be imposed on him or the Commission for any other reason is of the opinion that the case should to be disposed off by it under the above clause, it may forward the case to a Magistrate having jurisdiction to try the same and may require that security be given for the appearance of such person before such Magistrate or if required security is not given, shall forward such person in custody to such Magistrate.
