Section 6 in The U.P. Electricity Regulatory Commission (Fees and Fines) Regulations, 2010
6. Payment of Fines.
(1)The fines as ordered by the Commission shall be paid within 30 days of the order of the Commission imposing the fines or within such extended date as may be allowed by the Commission in such order.(2)The fines shall be payable in the same manner as provided under sub-clause (ii) of Clause 3 of these regulations.(3)If the fines ordered by the Commission are not paid within the prescribed time, they shall be recovered as if it were an arrear of land revenue.
