Section 9(2) in The Haryana Right to Service Act, 2014
(2)Where the Second Grievance Redressal Authority is of the opinion that the Designated Officer and/or any other official involved in the process of providing such service has/have caused undue delay in providing the service, it may impose a penalty up to the rate of two hundred and fifty rupees per day for such delay on the Designated Officer and/or any official involved in the process of providing such service, which shall not be more than five thousand rupees in each case:Provided that the Designated Officer and/or any other official involved in the process of providing such service shall be given a reasonable opportunity of being heard before any penalty is imposed under sub-sections (1) and (2).
