Section 61 in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
61. Process for levy and recovery of Fines and Charges.
(1)If on the conclusion of any proceeding under Regulation 60, the Commission is satisfied that a person is liable to fines or charges, it may by order in writing impose such fines or charges in accordance with the provisions of the Act and the Regulations specified for the purpose and may also award compensation.(2)While determining the quantum of fines or charges, the Commission shall, amongst others, consider the following factors :(a)the nature and extent of non-compliance or violation,(b)wrongful gain or unfair advantage derived as a result of the non-compliance or violation,(c)loss or degree of harassment caused to any person(s) as a result of the non-compliance or violation, and(d)the repetitive nature of the non-compliance or violation.(3)While passing an order under these Regulations, the Commission may award compensation to the complainant or affected party to be paid by the person found to be guilty of non-compliance or violation.(4)The Commission may direct the time within which the fines, charges or compensation should be paid by the concerned person.
