Section 28(1) in The U.P. Electricity Reforms Act, 1999
(1)The Commission shall have the powers to impose such fines and charges as may be provided by the regulations for contravention by a generating company, licensee or other person, of any of the provisions of this Act, or the rules and regulations made thereunder or the directions or orders of the Commission made from time to time. The fines that the Commission may impose may extend to rupees five lakh for contravention of any of the provisions of this Act, and in case of a continuing contravention, the Commission may impose a further fine which may extend to rupees twenty thousand for each day during which such contravention continues.
