Section 107 in The Central Electricity Regulatory Commission (Conduct Of Business) Regulations, 1999
107. If the Commission in any case as referred to in the above regulation 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 or the Commission is for any other reason of opinion that the case should not be disposed of by it under regulation 106 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.
