Section 34 in Gujarat Gas (Regulation of Transmission, Supply and Distribution) Act, 2001
34. Penalty for contravention of provisions of sections 23, 25 and 55.
(1)Whoever carries on business of transmission in contravention of clause (a) of sub-section (1) of section 23 or of clause (a) or (b) of sub-section (2) of section 55, or(2)Whoever carries on business of distribution or lays pipelines for such distribution without a licence in contravention of section 25,shall on conviction, be punished with imprisonment which may extend to sit months or with fine not exceeding five laths of rupees or with both and in the case of a continuing offence with an additional fine not exceeding twenty thousand rupees for every day after the first, during which the offence continues.
