Section 38 in The Tamil Nadu Electricity Regulatory Commission - Conduct of Business Regulations, 2004
38. Punishment for false evidence.
- In accordance with section 193 of the Indian Penal Code, 1860, whoever intentionally gives false evidence in any of the proceedings of the Commission or fabricates false evidence for the purpose of being used in any of the proceedings be punishable with imprisonment of either description for a term which may extend to seven years and shall also be liable to fine.
