Section 39 in The Tamil Nadu Electricity Regulatory Commission - Conduct of Business Regulations, 2004
39. Punishment for insult, interruption.
(1)In accordance with section 228 of the Indian Penal Code, 1860, whoever intentionally offer 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 Rs.1000/- or with both.(2)Whoever intentionally offers any insult or causes any interruption in the presence of the Commission shall be punishable in accordance with section 345 of the Criminal Procedure Code, 1973.
