Section 33 in Bihar Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
33. Proceedings to be open to public.
(1)The proceeding before the Commission shall be open to the public provided that the admission to the room of hearing shall be subject to availability of sitting accommodation. The Commission may, if it thinks fit, and for reasons to be recorded in writing, order at any stage of the proceedings of any particular case that the public generally or any particular person or group of persons shall not have access to or be or remain in the room or building used by the Commission for the purpose of conduct of the proceeding.(2)If any party or person in proceedings before the Commission intentionally insults the Chairman or any Member or misbehaves or deliberately cause interruption of such proceedings and/or disobeys order or direction of the Commission, such party or person, in accordance with the Section 228 of the Indian Penal Code, 1860, shall be punishable with simple imprisonment for a term which may extend to six months or with fine which may extend to Rs. 1,000/- or with both.(3)Who even intentionally offers any insult or causes any interruption in the presence of the Commission, the Commission in terms of Section 345 of Criminal Procedure Code may cause the offender to be detained in custody and may at any time before the close of the business day of the Commission's office on the same day, take cognizance of the offence and after giving the offender a reasonable opportunity of showing cause why he should not be punished under this Section, sentence the offender to fine not exceeding Rs. 200/- and in default of payment of fine, simple imprisonment for a term which may extend to one month unless such fine be sooner paid.(4)If the Commission in any case as referred to in the above Clause considers that a person accused of any of the offences referred to thereunder and committed in its view or presence should be imprisoned otherwise than in default of payment of fine or with a fine exceeding Rs. 200/- should be imposed on him may forward the case to a Magistrate having jurisdiction to try the same and may require security be given for the appearance of such person before such Magistrate or if sufficient security is not given, shall forward such person in custody to such Magistrate.
