Section 20 in The Central Electricity Regulatory Commission (Indian Electricity Grid Code) Regulations, 2010
20. The quantum of penalty for the first mis-declaration for any duration/ block in a day shall be the charges corresponding to two days fixed charges. For the second mis-declaration the penalty shall be equivalent to fixed charges for four days and for subsequent mis-declarations, the penalty shall be multiplied in the geometrical progression over a period of a month.
