Section 54 in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
54. General penalty.
- Where a license or any other person fails without reasonable excuse, to comply with any order, direction or requisition lawfully made or given under any provisions of this Act or any rule or regulation made thereunder, he shall on conviction be punishable with imprisonment which may extend to three months or with fine not exceeding two lakh rupees or with both and in the case of a continuing offence with an additional fine not exceeding ten thousand rupees for every day after the first, during which the offence continues.
