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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Gujarat - Subsection

Section 65(3) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003

(3)In making regulations under this section, the Commission may direct that a breach thereof shall be punishable with fine not exceeding five lakh rupees and when the breach is a continuing one, with fine not exceeding twenty thousand rupees for every day during which the breach continues after conviction for first breach.