Section 33(2) in Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(2)If any party or person in proceedings before the Commission intentionally insults the Chairman or any Member or misbehaves or deliberately cause interruption of such proceedings and/or disobeys order or direction of the Commission, such party or person, in accordance with the Section 228 of the Indian Penal Code, 1860, shall be punishable with simple imprisonment for a term which may extend to six months or with fine which may extend to Rs. 1,000/- or with both.
