Section 8(c) in The U.P. Electricity Regulatory Commission (Appointment and Conditions of Service of the Chairperson and Members) Rules, 2008
(c)Where the chairperson or a member occupies an official residence beyond the permissible period he shall be liable to pay license fee or penal rent, as the case may be, and also liable to eviction in accordance with the law for the time being in force.
