Section 31(3) in The Orissa Electricity Reform Act, 1995
(3)The fines, charges and compensation which may be imposed by the Commission under this Section shall be in addition to and not in derogation of any other liability, which the person guilty of violation or non-compliance, may have incurred.Explanation - In this Chapter, the expression "relevant condition or requirement" in relation to a licensee, means any condition of the licensee or any duty or other requirement imposed on it by this Act or Rules or regulations made thereunder or the Indian Electricity Act, 1910 or the Electricity (Supply) Act, 1948.Chapter-X Advisory Committee Consumer Consultation
