Section 38 in Madhya Pradesh Electricity Regulatory Commission (Conduct of Business) (Revision-I) Regulations, 2016
38. Applicability of provisions of Indian Penal Code and Criminal Procedure Code.
- In terms of section 95 of the Act, proceedings before the Commission shall be deemed to be judicial proceedings and Commission shall be deemed to be a Civil Court as specified in the said section read with applicable provisions of the Indian Penal Code 1860 (No. 45 of 1860) and the Code of Criminal Procedure, 1973 (No. 2 of 1974).
