Section 19(6) in The Tamil Nadu Electricity Supply Code, 2004
(6)The assessment under this section shall be made at a rate equal to [twice] [Substituted for the expression 'one-and-half times' by Commission's Notification No. TNERC/SC/715 dated09.10.2009 (w.e.f.15.6.2007).] the tariff 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 authorised; or [Substituted for the expression 'for the purpose other than for which the usage of electricity was authorised' by Commission's Notification No. TNERC/SC/7-15 dated 09.10.2009 (w.e.f. 15.6.2007).](v)for the premises or areas other than those for which the supply of electricity was authorised]
