Section 5 in Haryana Electricity Regulatory Commission (Fines and Charges) Regulations, 2000
5.
Before imposing any fines and/or charges, the Commission shall give an opportunity to the person to represent against the proposal to impose and also on the quantum or extent of the fines and charges proposed to be imposed. The Commission shall issue a notice to the person specifying the nature of non-compliance or violation on its part and also call upon him to show cause within the time specified as to why a fine or charges may not be imposed on him for such non-compliance or violation.
