Section 23 in Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2002
23. Penalty for giving false evidence or interrupting the proceedings of the Commission
(1)In accordance with section 193 of the Indian Penal Code, 1860, who ever intentionally gives false evidence in any of the proceedings of the Commission or fabricates false evidence for the purpose of being used in any of the proceedings shall be punishable as per law.(2)In accordance with section 228 of the Indian Penal Code, 1860, who ever intentionally offers any insult or causes any interruption in any of the proceedings of the Commission, shall be punishable as per law.
