Section 31(1) in Rajasthan Power Sector Reforms Act, 1999
(1)Commission shall have power to impose such fines and charges as may be prescribed by the Commission in the regulations for non-compliance or violation on the part of the generating companies, licensees or other persons of the provisions or requirements of this Act or rules and regulations framed thereunder or the directions given or orders passed by the Commission from time to time, and such fines or charges may extend to rupees five lacs for an act of non-compliance or violation and in the event of continuance of such acts of violations or non-compliance by the generating companies, licensees or other persons, a further amount not exceeding rupees, twenty thousand per day for the period during which the non-compliance or violation persists.
