Section 32 in The Uttarakhand Water Tax on Electricity Generation Act, 2012
32. Penalty for non-compliance of directions of Commission.
- If any complaint is filed before the Commission that an/ person has contravened any provisions of the Act, or if the Commission is satisfied that any person has contravened any of the provisions of the Act or the rules or regulations or any direction issued by the Commission has not been complied with, the Commission may after giving such person an opportunity of being heard, in the mater, by order in writing, direct that, without prejudice 1o any other penalty to which he may be liable under the Act, such person shall pay, by way of penalty, such amount which shall be prescribed by the Commission for each contravention and in case of a continuing failure to pay such penalty, with an additional penalty which may be lEvied as deemed fit by the Commission for everyday from the day such failure commences until he pays such penalty.
