Section 33(3) in Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(3)Who even intentionally offers any insult or causes any interruption in the presence of the Commission, the Commission in terms of Section 345 of Criminal Procedure Code may cause the offender to be detained in custody and may at any time before the close of the business day of the Commission's office on the same day, take cognizance of the offence and after giving the offender a reasonable opportunity of showing cause why he should not be punished under this Section, sentence the offender to fine not exceeding Rs. 200/- and in default of payment of fine, simple imprisonment for a term which may extend to one month unless such fine be sooner paid.
