Section 10 in Chhattisgarh State Electricity Rules, 2006
10.
(I)For the purpose of compounding of offences under Section 152. - (1) of the Act the Chief Electrical Inspector shall be the authorized officer.(2)Application for compounding of an offence under the Act shall be made in Form No. 8 before the authorized officer and such further details shall be submitted as arc required for deciding the matter. The authorized officer may requisition such information from distribution licensee as may be deemed necessary.(3)After the receipt of application and such further information as may be required under sub-rule (2) above, the authorized officer shall intimate the authorized police officer of the police station where the case has been instituted and/or the court of law where the case is being proceeded against.(4)The intimation shall be made in Form 9. The police officer and the court of law on receipt of the intimation under sub rule (3) of rule 10. shall proceed as per sub-sections (2) and (3) of Section 152 of the Act.(5)The compounding of offence under Section 1.52(4) of the Act shall be allowed only once for any person or consumer.Form 1[See Rule 4 (4)]Notice of intimation of disconnectionTo,On inspection of your premises on (date), it was found that the unauthorized use of energy was being made as given below(1)Person or consumer was found to be using electricity beyond the permitted period under temporary connection given by CSFB/distribution licensee.(2)Person or consumer was found to be using energy for the purpose of charging barbed wire fencing or gate or other arrangements injurious to public, animals, birds etc. for his safety and security or for any other purpose.Any other (Describe)(Strike out whichever is not applicable)
