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[Cites 0, Cited by 0] [Section 52] [Entire Act]

NCT Delhi - Subsection

Section 52(vi) in The Delhi Electricity Supply Code And Performance Standards Regulations, 2007

(vi)No case for theft shall be booked only on account of seals on the meter missing or tampered or breakage of glass window, unless corroborated by consumption pattern of consumer and such other evidence as may be available.