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

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

State of Jammu-Kashmir - Subsection

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

(ii)exceed 1 (one) kilowatt the fine imposed on first conviction shall be flat rate charge of three months connected load on account of such theft of electricity and in event of second or subsequent conviction, the sentence shall be imprisonment for a term not less than six months but which extend to three years and with fine of flat rate charges of six months connected load on account of such theft of electricity:

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State of Jammu-Kashmir - Subsection

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