Section 116 in The Jammu and Kashmir Electricity Act, 2010
116. Procedure and power of Special Court.
(1)Notwithstanding anything contained in the Code of Criminal Procedure, Samvat 1989, every offence punishable under sections 95 to 100 and section 110 shall be triable by the Special Court within whose jurisdiction such offence has been committed.(2)Where it appears to any court in the course of any inquiry or trial that an offence punishable under sections 95 to 100 and section 110 in respect of any offence that the case is one which is triable by a Special Court constituted under the Act for the area in which such case has arisen, if shall transfer such case to such Special Court, wherever constituted for the area and thereupon such case shall be tried and disposed off by such Special Court in accordance with the provisions of the Act :Provided that it shall be lawful for such Special Court to act on the evidence, if any, recorded by any court in the case of presence of the accused before the transfer of the case to any Special Court :Provided further that if such Special Court is of opinion that further examination, cross-examination and re-examination of any of the witness whose evidence has already been recorded, is required in the interest of justice, it may re-summon any such witness and after such further examination, cross-examination or re-examination, if any, as it may permit, the witness shall be discharged.(3)The Special Court may, notwithstanding anything contained in sub-section (1) of section 260 or section 262 of the Code of Criminal Procedure, Samvat 1989 try the offence referred to in sections 95 to 100 and section 110 in summary way in accordance with the procedure prescribed in the said Code and provisions of sections 263 to 265 of the said Code shall, so far as may be, apply to such trial :Provided that where in the course of a summary trial under this sub-section it appears to the court that the nature of the case is such that it is undesirable to try such case in summary way, the Special Court shall recall any witness who may have been examined and proceed to re-hear the case in the manner provided by the provisions of the said Code for the trial of such offence :Provided further that in the case of any conviction in a summary trial under this section, it shall be lawful for a court to pass a sentence of imprisonment for a term not exceeding five years.(4)A Special Court may with a view to obtaining the evidence of any person supposed to have been directly or indirectly concerned in or privy to, any offence tender pardon to such person on condition of his making a full and true disclosure of the circumstances within his knowledge relating to the offence and to every other person concerned whether as principal or abettor in the commission thereof, and any pardon so tendered shall, for the purposes of section 338 of the Code of Criminal Procedure, Samvat 1989, be deemed to have been tendered under section 337 thereof.(5)The Special Court may determine the civil liability against a consumer or a person in terms of money for theft of energy which shall not be less than an amount equivalent to two times of the tariff rate applicable for a period of twelve months preceding the date of detection of theft of energy or the exact period of theft if determined whichever is less and the amount of civil liability so determined shall be recovered as if it were a decree of civil court.(6)In case the civil liability so determined finally by the Special Court is less than the amount deposited by the consumer or the person, the excess amount so deposited by consumer or the person, to the licensee or the concerned person, as the case may be, shall be refunded by the licensee or the concerned person, as the case may be, within a fortnight from the date of communication of the order of the Special Court together with interest at the prevailing Reserve Bank of India prime lending rate for the period from the date of such deposit till the date of payment.Explanation : - For purpose of this section, "Civil liability" means loss or damage incurred by the licensee or the concerned person, as the case may be, due to the commission of an offence referred to in sections 95 to 100 and section 110.
