Section 14 in The M.P. Electricity Regulatory Commission (Conduct of Business) Regulations, 1999
14.
In accordance with Section 193 of the Indian Penal Code, 1860, whoever intentionally gives false evidence in any proceedings of the Commission or fabricates false evidence for the purpose of being used in any proceedings, shall be punishable with imprisonment of either description for a term which may extend to seven years and shall also be liable to fine.
