Section 45 in The M.P. Vidyut Sudhar Adhiniyam, 2000
45. Penalty for contravention of Section 14.
- Whoever in contravention of the provisions of this Act or the regulations framed under this Act or of the provisions of any other applicable law engaged in the business of transmission or supply or use of electricity, shall be punishable with imprisonment which may extend to 6 months or with penalty by way of fine which may extend to Rs. 1,00,000 (one lakh) or with both and a further penalty which may extend to Rs. 6,000 (six thousand) for each day after the first during which the offence continues.
