Section 156 in Orissa Electricity (Levy of Fees for Testing and inspection and Generally for the Services of Electrical Inspector(s)) Orders, 2001
156. Appeal and revision - The High Court may exercise, so far as may be applicable, all the powers conferred by Chapter XXIX and XXX of the Code of Criminal Procedure, 1973 (2 of 1974), as if the Special Court within the local limits of the jurisdiction of the High Court is a District Court, or as the case may be, the Court of Session, trying cases within the local limits of jurisdiction of the High Court.
