Section 118 in The Indo-Tibetan Border Police Force Act, 1992
118. Powers of Force Court in relation to proceedings under this Act
.-Any trial by a Force Court under the provisions of this Act shall be deemed to be a judicial proceeding within the meaning of sections 193 and 228 of the Indian Penal Code (45 of 1860) and the Force Court shall be deemed to be a Court within the meaning of sections 345 and 346 of the Code of Criminal Procedure, 1973 (2 of 1974).
