Section 40 in Telangana Electricity Reform Act, 1998
40. Penalty for contravention of section 14.
- Whoever in contravention of the provisions of this Act or the regulations framed under this Act or the provisions of the Indian Electricity Act, 1910 or the Electricity (Supply) Act, 1948 or the rules framed under the said Acts, engages in the business of transmission or supply or use of energy, shall be punishable with imprisonment which may extend to one year or with penalty by way of fine which may extend to Rs.5,00,000 (five lakhs) or both and further penalty which may extend to Rs.20,000 (twenty thousands) for each day after the first during which the offence continues.
