Section 38(1)(b) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)

[Cites 0, Cited by 0] [Section 38(1)] [Section 38] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 38(1)(b) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)

(b)tampers a meter, installs or use a tampered meter, current reversing transformer, loop connection or any other device or method which interferes with accurate or proper registration, calibration or metering of electric current or otherwise results, in a manner whereby electricity is stolen; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Jammu-Kashmir - Subsection

Section 38(1)(b) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)