Section 7(1) in Himachal Pradesh Electricity (Duty) Act, 2009
(1)If in the opinion of the Inspecting Officer, the Board or the licensee or the electricity trader or the generating company or the consumer, as the case may be, evades or attempts to evade or wilfully omits or neglects the payment of duty, whether by maintaining or manipulating false records or by submitting false returns or by concealing the energy consumed or by any other means, the Board, the licensee, the electricity trader, the generating company or the consumer, as the case may be, shall pay by way of penalty, in addition to the duty payable under this Act, a sum not exceeding four times the amount of the electricity duty, as may be determined by the Inspecting Officer, by passing an order in this regard:Provided that no penalty under this sub-section shall be imposed without affording a reasonable opportunity of being heard to the Board, the licensee, the electricity trader, the generating company or the consumer, as the case may be.
