Section 51 in The Delhi Electricity Regulatory Commission Comprehensive (Conduct Of Business) Regulations, 2001
51. Fines and Charges for non-compliance or violation.
(1)Subject to the provisions of the Delhi Electricity Reform Act, 2000 the Commission may initiate a proceeding for imposition of fines and/or charges in the event of non-compliance of orders or direction given under the said Act as provided in Section 33 of the Act for any contravention of any direction issued by the Commission under the Act or rules or regulations made thereunder.(2)The provisions of Chapter II, applicable to the proceedings, shall apply mutatis mutandis to a proceeding for imposition of fines and/or charges.(3)While determining the quantum or extent of the fines and/or charges to be imposed, the Commission shall consider, amongst other relevant things, the following:(a)the nature and extent of non-compliance or violation,(b)the amount of wrongful gain or unfair advantage derived as a result of the noncompliance or violation,(c)the amount of loss or degree of harassment caused to any person(s) as a result of the non-compliance or violation, and(d)the repetitive nature of the non-compliance or violation.(4)The fines or charges imposed by the Commission shall be paid, unless otherwise specified by the Commission, within 30 days of the date of the order of the Commission imposing the fines or charges.(5)The fines and charges shall be payable and the amount deposited in the same manner as specified in regulation 49.(6)Amendment of the Regulations The Commission shall be entitled from time to time to add, amend, alter or vary the amounts of fees payable as provided in the Schedule to these regulations by an order to be made by the Commission.
