Section 25 in Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
25. Non compliance of orders and directions.
(1)In case any complaint is filed before the Commission by any person or if the Commission is satisfied that any person has contravened any provisions of the Act or Rules or Regulations made thereunder, or any direction issued by the Commission, the Commission may after giving such person an opportunity of being heard in the matter, by order in writing, direct that, without prejudice to any other penalty to which he may be liable under the Act, such person shall pay, by way of penalty, which shall not exceed one lakh rupees for each contravention and in case of a continuing failure with an additional penalty which may extend to six thousand rupees for every day during which the failure continues after contravention of the first such direction.(2)Any amount payable under sub-clause (1) above, if not paid, may be recovered as if it were an arrear of land revenue.
