Section 31(5) in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
(5)In accordance with Section 193 of Indian Penal Code, 1860, whoever intentionally gives false evidence in any of the proceedings of the Commission or fabricates evidence for the purpose of being used in any of the proceedings, shall be punished with imprisonment for a term, which may extend to seven years and shall also be liable to fine.
