Section 31 in The M.P. Vidyut Sudhar Adhiniyam, 2000
31. Effect and enforcement of interim and final Orders, Fines and Charges.
(1)All interim or final orders passed and directions given by the Commission shall be enforceable in law as if it is a decree passed by a Civil Court.(2)The Commission shall be entitled to take such assistance of the police and other authorities in the State required to effectively enforce the orders and directions given by the Commission.(3)The Commission shall be entitled to impose such tines and charges as may be prescribed by the Commission in the regulations for non-compliance or violation on the part of the generating companies, licensees or other persons, of the provisions or requirements of this Act or regulations framed thereunder and directions or orders of the Commission made from time to time. The fines which the Commission shall be entitled to impose may extend up to Rs. 1,00,000 (one lakh) for an act of non-compliance or violation and a further amount not exceeding Rs. 6,000 (six thousand) for every day during which the non-compliance or violation continues.(4)The Commission shall, while making an interim or final order under this part, or otherwise by any general or special order, direct compensation to be paid by the person guilty of violation or non-compliance as provided in sub-section (3) to the person or persons affected by such violation or non-compliance.(5)The fines, charges or compensation which may be imposed by the Commission under this section shall be in addition to and not derogation of any other liability, which the person guilty of violation or non-compliance, may have incurred.
