Section 49B(4) in Indian Electricity (Andhra Pradesh Amendment) Act, 2000
(4)The compounding of an offence under sub-section (1) shall be allowed only once for any person or consumer.Explanation. - For the purposes of this Section, Section 39-A and Sections 49-C to 49-1, the word 'Electricity Utility' means a 'licensee' or 'license holder' under Section 14 of Andhra Pradesh Electricity Reform Act, (A.P. Act 30 of 1998) to transmit or supply energy.
