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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(6) in The U.P. Electricity Regulatory Commission (Fees and Fines) Regulations, 2010

(6)Based on the proceedings, if the Commission reaches to the conclusion that a deliberate non-compliance or violation has been committed by the person(s), the Commission shall record it and may impose such fines as it may consider fit in the circumstances of the case, subject to the provisions of the Acts.