Section 31 in Rajasthan Power Sector Reforms Act, 1999
31. Fines and Charges.
(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.(2)The Commission shall have power, while making an interim or final order under this Part, to direct that compensation be paid by the person, guilty of violating or non-compliance as provided in sub-section (1), to the person or persons affected by such violation or non-compliance.(3)The fines, charges and compensation which may be imposed by the Commission under this section shall be in addition to an without prejudice to any other action that may be fastened or any other action that may be taken or initiated under any other law for the time being in force against the person committing any non-compliance or violation of the provisions of this Act, rules or regulations.Part-IX Commission Advisory Committee And Consumer Consultation
