Section 0(6) in Bihar Electricity Supply Code, 2007
(6)The assessment under this section shall be made at a rate equal to twice times the tariff rates applicable for the relevant category of services specified in sub-section (5).Explanation. - For the purposes of this Section,-(a)"assessing officer" means an officer of a State Government or Board or licensee, as the case may be, designated as such by the State Government;(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 authorized; or(v)for the premises or areas other than those for which the supply of electricity was authorized.Section 127 of the Act provides that
