Section 49C(4) in Indian Electricity (Andhra Pradesh Amendment) Act, 2000
(4)It shall be lawful for the Special Tribunal to pass an order in any case decided by it awarding compensation in terms of money for theft of energy which shall not be less than an amount equivalent to twelve months assessed quantity of the energy committed theft of at three times of tariff rate applicable to the consumer or person as per guidelines prescribed by State Government form time to time and the amount of compensation so awarded shall be recovered as if it were a decree of a Civil Court:Provided that the Special Tribunal shall, before passing an order under this sub-section, give to the consumer or person an opportunity of making his representation or of adducing evidence, if any, in this regard and consider every such representation and evidence.
