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[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 38(1)(i) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)

(i)does not exceed one kilowatt, the fine imposed on first conviction shall be flat rat charges of three months of connected load on account of such theft of electricity and in the event of second or subsequent conviction the fine imposed shall be flat rate charges of six months connected load on account of such theft of electricity.