7A. [ Measure to be taken by distribution licensees for control of theft of electricity. [Added by Regulation No. 5 of 2004, dated 15.2.2006.]
(1)The Distribution Licensees shall follow the Procedure approved by the Commission in the Terms and conditions of Supply of Distribution Licensees under Clause 21 of their Distribution Licences for assessment of electricity charges payable in the case of theft of electricity, pending adjudication by the appropriate court.(2)The District Licensees shall be entitled to disconnect supply of electricity in the case of theft or unauthorized use of electricity as provided in the Terms and Conditions of Supply of Distribution Licensees approved by the Commission under Clause 21 of the Licence granted to the Distribution Licensees.(3)The Licensees shall take measures to prevent diversion of electricity, theft or unauthorised use of electricity, or tempering distress or damage to electrical plant, electric lines or meter in accordance with the provisions of the Act and clauses 7 and 7-A herein.(4)The Provisions of this clause 7-A shall be without prejudice to the other rights of the Licensee under the Act, or any other applicable laws to recover the sums due, and to protect the assets and interests of the Licensees.]
