Section 10(1) in The Punjab Transparency and Accountability in Delivery of Public Service Act, 2018
(1)If the Appellate Authority is of the opinion that the Designated Officer and/or any other Official involved in the process of providing such service has/ have failed to provide the public service without sufficient and reasonable cause, it shall impose a penalty on the said officer or Official, which shall not be less than rupees five hundred, but which may extend upto rupees five thousand, or of such amount, as may be revised by the Government, from time to time, by notification in the Official Gazette.
