Section 45 in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)
45. Penalty for negligently wasting energy or injuring works.
- Whoever negligently cause energy to be wasted or diverted or negligently breaks, through down or damages any electric supply line, post, pole or lamp or other apparatus connected with supply of energy [shall in addition to the recovery of the cost of damage, be punishable with fine which may extend to rupees one thousand.] [Substituted by Act VI of 2005, Sections 8-9, w.e.f. 17-01-2005.]
