Section 33 in The Uttarakhand Water Tax on Electricity Generation Act, 2012
33. Power to adjudicate.
(1)For the purpose of adjudicating under the Act, the Commission shall appoint any of its members to be an adjudicating officer for holding an inquiry in such manner as may be prescribed after giving the person concerned a reasonable opportunity of being heard for the purpose of imposing any penalty.(2)While holding any inquiry, the adjudicating officer shall have power to summon and enforce the attendance of any person acquainted with the facts and circumstances of the case to give evidence, or produce any document which, in the opinion of the adjudicating officer, may be useful for, or relevant to, the subject matter of the inquiry, and if, on such inquiry, he is satisfied that the person has failed to comply with any provision of the Act, he may impose such penalty as he thinks fit in accordance with the provisions of the Act.(3)Any person aggrieved by an order under sub-section (2) may, within thirty days of the order, prefer an appeal before the Commission :Provided that the Commission shall not pass any order without affording reasonable opportunity to the other party or parties, as the case may be.
