Section 11 in Madhya Pradesh Vidyut Shulk Adhiniyam, 2012
11. Penalties.
- If any Franchisee, Produce, Captive Generating Plant, Generating company or consumer who is required to do so under Section 8,-(a)fails to keep any books, accounts or records or to furnish returns in accordance with any rule framed under Section 8,-(b)intentionally obstructs an Inspector in the performance of his duties or the exercise of his powers under this Act or the rules made thereunder, he shall be punishable with a fine which may extend to five thousand rupees.
