Section 43(a) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)
(a)connects any meter referred to in section 26, sub-section (1), or any meter, indicator or apparatus referred to in section 26, sub-section (7), with any electric supply-line through which energy is supplied by a licensee, or disconnects the same from any such electric supply-line, without giving to the licensee forty-eight hours notice in writing of his intention ; or(aa)[ un-authorisedly re-connects any meter referred to in sub-section (1) of section 26 or my meter, indicator or apparatus in sub-section (7) of section 26 with any electric supply-line or other works, being the property of the licensee, through which energy may be supplied when the said electric supply-line or other works has or have been cut or disconnected under sub-section (1) of section 24; or] [Clause (aa) inserted by Act IV of 1988, Section 4.]
