Section 39 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
39.
In accordance with Section 228 of the Indian Penal Code, 1860, whoever intentionally offers any insult or causes any interruption in any of the proceedings of the Commission, shall be punishable with simple imprisonment for a term which may extend to six months or with fine which may extend to Rs. 1000/- or both.
