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[Cites 0, Cited by 3] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(e) in The Indian Electricity Act, 1910

(e)makes default in complying with any order issued to him under section 22-B or sub-section (2) of section 34, shall be punishable with fine which may extend to one thousand rupees, and, in the case of a continuing offence or default, with a daily fine which may extend to one hundred rupees.]