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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(10) in The U.P. Electricity Reforms Act, 1999

(10)The licence may provide that the licensee shall have the power and authority to take appropriate action for revenue realisation, prosecution for theft of electricity, meter tampering, diversion of electricity and any other matter affecting the distribution and supply of electricity.