- Where the Commission at the time of deciding any complaint or appeal is of the opinion that the Designated Authority or Appellate Authority, as the case may be, has, without any reasonable cause, refused to receive an application or has not disposed of the application within the time specified under section 7 and section 15, it may impose a penalty of one hundred rupees per day upon such Designated Authority or Appellate Authority as the case may be, till the application is disposed of, so however, the total amount of such penalty shall net exceed twenty-five thousand rupees.
