Section 2 in The Electricity (Removal of Difficulties) Order, 2005
2. Inclusion of measures to control theft in Electricity Supply Code.-
(1)The Electricity Supply Code as specified by the State Commission under section 50 of the Act shall also include the following, namely;(i)method of assessment of the electricity charges payable in case of theft of electricity pending adjudication by the appropriate Court;(ii)disconnection of supply of electricity and removing the meter, electric line, electric plant and other apparatus in case of theft or unauthorised use of electricity; and(iii)measures to prevent diversion of electricity, theft or unauthorised use of electricity or tampering, distress or damage to electrical plant, electric lines or meter.(2)The above provisions in the Electricity Supply Code shall be without prejudice to other rights of the licensee under the Act or any other applicable laws to recover the sum due and to protect the assets and interests of the licensee.
