Section 2(4) in The Commissions of Inquiry (Madhya Pradesh Amendment) Act, 1966
(4)The Commission shall be deemed to be a Civil Court and any offence as is described in Section 175, Section 178, Section 179, Section 180 or Section 228 of the Indian Penal Code, 1860 (Act XLV of 1860) is committed in the view or presence of the Commission may, after regarding the fact constituting the offence and the statement of the accused as provided for [Code of Criminal Procedure, 1898] [See now Code of Criminal Procedure, 1973 (No. 2 of 1974)] (Act of 1898), forwarded the case to a magistrate having jurisdiction to try the same and the Magistrate to whom any such case is forwarded shall proceed to hear the complaint against the accused as if the case had been forwarded to him under Section 482 of the [Code of Criminal Procedure, 1898] [See now Code of Criminal Procedure, 1973 (No. 2 of 1974)] (Act V of 1898).
