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State of Jammu-Kashmir - Section

Section 100 in The Jammu and Kashmir Electricity Act, 2010

100. Penalty for intentionally injuring works.

- Whoever maliciously causes electricity to be wasted or diverted or with intent to cut off the supply of electricity, cuts or injuries, or attempts to cut or injure any electric supply line or works shall be punishable with fine which may extend to ten thousand rupees.