(1)In case any complaint is filed before the State Regulatory Commission by any person or if the State Regulatory Commission is satisfied that any person has contravened any direction issued by the State Regulatory Commission under this chapter, or the rules or the regulations made thereunder, the State Regulatory Commission may, after giving such person an opportunity of being heard in the matter, by order in writing, direct that without prejudice to any other penalty to which he may be liable under this chapter, such person shall pay, by way of penalty, a fine which shall not exceed twenty-five thousand rupees for each such contravention and, in the case of a continuing contravention, with an additional fine which may extend to one thousand rupees for every day during which the contravention continues after first such contravention.
