Section 45 in The Electricity Regulatory Commissions Act, 1998
45. Punishment for non-compliance with directions given by a Commission .-(1) In case any complaint is filed before the Commission by any person or if the Commission is satisfied that any person contravened any directions issued by the Commission under this Act, rules or regulations made thereunder, the Commission may after giving such person an opportunity of being heard in the matter, by order in writing, direct that, without prejudice to any other penalty to which he may be liable under this Act, such person shall pay, by way of penalty, which shall not exceed rupees one lakh for each contravention and in case of a continuing failure with an additional penalty which may extend to rupees six thousand for every day during which the failure continues after contravention of the first such direction.
(2)Any amount payable under this section, if not paid, may be recovered as if it were an arrear of land revenue.
