Section 106 in The Jammu and Kashmir Electricity Act, 2010
106. Punishment for non-compliance of orders or directions.
- Whoever, fails to comply with any order or direction given under the Act, within such time as may be specified in the said order or direction or contravenes or attempts or abets the contravention of any of the provisions of the Act or any rules or regulations made thereunder, shall be punishable with imprisonment for a term which may extend to three months or with fine which may extend to one lakh rupees, or with both in respect of each offence and in the case of a continuing failure, with an additional fine which may extend to five thousand rupees for every day during which the failure continues after conviction of the first such offence.
