Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jammu-Kashmir - Section

Section 114 in The Jammu and Kashmir Electricity Act, 2010

114. Compounding of offences.

(1)Notwithstanding anything contained in the Code of Criminal Procedure, Samvat 1989, the 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 the Act, sum of money by way of compounding of the offence as specified in the Table below : -Table
Nature of service Rate at which the sum of money for compounding to becollected per Kilowatt (KW)/ Horse Power (HP) or part thereoffor low tension (LT) supply and per Kilo Volt Ampere (KVA) ofcontracted demand for high tension.
1 2
1. Industrial service Twenty thousand rupees.
2. Commercial service Ten thousand rupees.
3. Agricultural service Two thousand rupees.
4. Other service Four thousand rupees.
Provided that the Government may, by notification, amend the rates specified in the Table above.
(2)On payment of the sum of money in accordance with subsection (1), any person in custody in connection with that offence shall be set at liberty and no proceedings shall be instituted or continued against such consumer or person in any criminal court.
(3)The acceptance of the sum of money for compounding an offence in accordance with sub-section (1) by the Government or an officer empowered in this behalf shall be deemed to amount to an acquittal within the meaning of section 403 of the Code of Criminal Procedure, Samvat 1989.
(4)The compounding of an offence under sub-section (1) shall be allowed only once for any person or consumer.