Section 29 in The Telecom Regulatory Authority Of India Act, 1997
29. Penalty for contravention of directions of Authority.—
If a person violates directions of the Authority, such person shall be punishable with fine which may extend to one lakh rupees and in case of second or subsequent offence with fine which may extend to two lakh rupees and in the case of continuing contravention with additional fine which may extend to two lakh rupees for every day during which the default continues.
