Section 59 in The U.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 2004
59. Proceedings.
- In accordance with the Section 228 of the Indian Penal Code, 1860, whoever intentionally offers any insult or causes any interruption in any of the proceedings, shall be punishable with simple imprisonment of six months or fine which may extend to Rs 1000 or both.
