Section 7A(6) in The Bihar Electricity Duty Act, 1948
(6)[ If any person contravenes any of the provisions of sub-section (4) of this Section the prescribed authority shall after giving an opportunity of being heard by an order in writing directed that such person shall pay by way of penalty a sum not exceeding twice the amount payable under sub-section (1)] [Inserted by Act 2 of 1990.].
