Section 26(3) in The Energy Conservation Act, 2001
(3)If any person fails to comply with the directions issued under clauses (४) and (x) of section 14, he shall be liable to a penalty which shall not exceed ten lakh rupees for each such failure:Provided that he shall also be liable to an additional penalty which shall not exceed twice the price of every metric ton of oil equivalent prescribed under this Act, which is in excess of the prescribed norms.
