Section 31(3) in Rajasthan Power Sector Reforms Act, 1999
(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
