Section 14(2) in The Bihar Electricity Supply Undertakings (Acquisition) Act, 1979
(2)Whoever fails, without reasonable cause, to comply with any of the provisions of this Act or the rules made thereunder, or any direction or order governed by sub-section (1), be punishable with fine which may extend to twenty thousand rupees and in the case of a continuing offence with and additional fine which may extend to five hundred rupees for every day during which the offence continues after the first sentence.
