Section 57(1) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(1)The Commission may, either before or after the institution of proceedings, for any offence punishable under Sections 53 or 54 accept from any person charged with such offence by way of composition of the offence a sum not exceeding.(i)five lakh rupees, where the offence charged is under Section 53, and(ii)two lakh rupees, where the offence charged is under Section 54.
