Section 8 in The Indian Electricity (West Bengal Amendment) Act, 1994
8. Amendment of section 39. -
Section 39 of the principal Act shall be renumbered as sub-section (1) of that section and after sub-section (1) as so renumbered, the following sub-section shall be inserted :-"(2) The licensee may, without prejudice to his right to institute prosecution for theft of energy under sub-section (1), cut off the supply and for that purpose cut or disconnect the electric supply-line or other works, being the property of the licensee, through which energy may be supplied, and may discontinue the supply until such time as the artificial means or means not recognised by the licensee, dishonestly caused by the consumer for abstraction, consumption or use of energy, continue to exist and no longer :Provided that no officer below the rank of Divisional Engineer or District Engineer of the licensee shall cut or disconnect the electric supply-line or other works, being the property of the licensee :Provided further that if any consumer is aggrieved by such disconnection, he may apply to the Electrical Inspector having jurisdiction within fifteen days of such disconnection, and the Electrical Inspector may order reconnection or may reject the application for reasons to be recorded in writing after giving the parties concerned an opportunity of being heard.".
