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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(s) in The U.P. Electricity Supply (Consumers) Regulations, 1984

(s)'Theft of energy' means pilferage of energy with or without the aid of any device including the consumption of energy which is not metered and any conduct preventing the correct recording by the meter of the consumption of electricity and also includes the installations having taken or tampered meter body seals;