Section 60(4) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(4)Where the person responsible for non-compliance or violation appears in response to the notice and admits the truth of the allegation by a memorandum in writing, the Commission shall record the response and may impose such fines or charges as the Commission may consider appropriate in accordance with the provisions of the Act and the Regulations framed by the Commission for the purpose and may also award compensation to the affected person.
