Section 39 in The Airports Economic Regulatory Authority Of India Act, 2008
39. Punishment for non-compliance with order of the Authority or Appellate Tribunal. - If any person wilfully fails to comply with an order of the Authority or of the Appellate Tribunal, passed under Chapter IV, he shall be punishable with fine which may extend to one lakh rupees and, in the case of a second or subsequent offence, with fine which may extend to two lakh rupees and in the case of a continuing failure, with an additional fine which may extend to four thousand rupees for every day during which such failure continues.
