Section 22(3) in Delhi State Legal Services Authority Act, 1987
(3)All proceedings before a 1[Lok Adalat or Permanent Lok Adalat] shall be deemed to be judicial proceedings within the meaning of sections 193, 219 and 228 of the Indian Penal Code (45 of 1860) and every 1[Lok Adalat or Permanent Lok Adalat] shall be deemed to be a civil court for the purpose of section 195 and Chapter XXVI of the Code of Criminal Procedure, 1973 (2 of 1974).*22A. Definitions.—In this Chapter and for the purposes of section 22 and 23, unless the context otherwise requires,—(a)“Permanent Lok Adalat” means a Permanent Lok Adalat established under sub-section (1) of section 22B.(b)“public utility service” means any—(i)transport service for the carriage of passengers or goods by air, road or water; or(ii)postal, telegraph or telephone service; or(iii)supply of power, light or water to the public by any establishment; or(iv)system of public conservancy or sanitation; or(v)service in hospital or dispensary; or(vi)insurance service, and includes any service which the Central Government or the State Government, as the case may be, may, in the public interest, by notification, declare to be a public utility service for the purposes of this Chapter.*22B. Establishment of Permanent Lok Adalats.—
