Section 7(1) in U.P. Janhit Guarantee Adhiniyam, 2011
(1)(a)Where the second Appellate Authority is of the opinion that the designated officer has failed to provide service without sufficient and reasonable cause, then he may impose lump sum penalty which shall not be less than 500 rupees and not more than 5000 rupees.(b)Where the second Appellate Authority is of the opinion that the designated officer has caused delay in providing the service, then he may impose a penalty at the rate of 250 rupees per day for such delay on the designated officer, which shall not be more than 5000 rupees :Provided that the designated officer shall be given a reasonable opportunity of being heard before any penalty is imposed on him.
