Section 19(6)(b) in The Tamil Nadu Electricity Supply Code, 2004

[Cites 0, Cited by 0] [Section 19(6)] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(6)(b) in The Tamil Nadu Electricity Supply Code, 2004

(b)"unauthorised use of electricity" means the usage of electricity -

(i)by any artificial means; or

(ii)by a means not authorised by the concerned person or authority or licensee; or

(iii)through a tampered meter; or

(iv)[ for the purpose other than for which the usage of electricity was authorised; or [Substituted for the expression 'for the purpose other than for which the usage of electricity was authorised' by Commission's Notification No. TNERC/SC/7-15 dated 09.10.2009 (w.e.f. 15.6.2007).]

(v)for the premises or areas other than those for which the supply of electricity was authorised]

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State of Tamilnadu - Subsection

Section 19(6)(b) in The Tamil Nadu Electricity Supply Code, 2004