Section 24(1) in The Tamil Nadu Electricity Supply Code, 2004

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State of Tamilnadu - Subsection

Section 24(1) in The Tamil Nadu Electricity Supply Code, 2004

(1)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), the Appropriate Government or any officer authorized by it in this behalf may accept from any consumer or person who committed or who is reasonably suspected of having committed an offence of theft of electricity punishable under this Act, a sum of money by way of compounding of the offence as specified in the Table below:

Nature of Service.	Rate at which the sum of money for compounding tobe collected per Kilowatt (KW) /Horse Power (PIP) or part thereoffor Low Tension (LT) supply and per Kilo Volt Ampere (KVA) ofcontracted demand for High Tension (HT).
(1)	(2)
1. Industrial Service	twenty thousand rupees;
2. Commercial Service	ten thousand rupees;
3. Agricultural Service	two thousand rupees;
4. Other Services	four thousand rupees:

Provided that the Appropriate Government may, by notification in the Official Gazette, amend the rates specified in the Table above.

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State of Tamilnadu - Subsection

Section 24(1) in The Tamil Nadu Electricity Supply Code, 2004