8. [ Penalty. [Substituted by M.P. Act No. 21 of 1978.]
- If any distributor of electrical energy or any producer or consumer-(a)fails to keep any books, accounts or records or to furnish returns in accordance with any rule framed under Section 6, or(b)intentionally obstructs an Inspector appointed under Section 7 in the performance of his duties or the exercise of his powers under this Act or the rules made thereunder, he shall be punishable with a fine which may extend to one thousand rupees.]
