(a)connects any meter referred to in section 26, sub-section (1), or any meter, indicator or apparatus referred to in section 26, sub-section (7), with any electric supply-line through which energy is supplied by a licensee, or disconnects the same from any such electric supply-line [* * *]; or(aa)[ unauthorisedly re-connects any meter referred to in sub-section (1) of section 26, or any meter, indicator or apparatus referred to in sub-section (7) of section 26, with any electric supply-line or other works, being the property of the licensee, through which energy may be supplied, when the said electric supply-line or other works has or have been cut or disconnected under sub-section (1) of section 24; or] [ Inserted by Act 31 of 1986, Section 3 (w.e.f. 14.8.1986).]
