Section 106 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
106.
In accordance with Section 345 of the Code of Criminal Procedure, 1973, whoever intentionally offers any insult or cause any interruption in the presence of the Commission, the Commission may cause the offender to be detained in custody and may at any time before the raising of the Commission on the same day take cognizance of the offence and after giving the offender a reasonable opportunity of showing cause why he should not be punished under this section for such act, sentence, the offender to fine not exceeding Rs. 200/- and in default of payment of fine, simple imprisonment for a term which may extend to one month unless such fine be sooner paid.
