Section 39B in The Indian Electricity (West Bengal Amendment) Act, 1994
39B. Unauthorised reconnection of electric supply-line. - Where an officer, not below the rank of Superintending Engineer of the licensee, on a personal inspection, is satisfied that an electric supply-line or other works, which has been cut or disconnected under sub-section (1) of section 24 or sub-section (2) of section 39 by the licensee, has been reconnected unauthorisedly by any consumer, then, without prejudice to any other penalty that may be imposed under section 44 or under any other provision of this Act, such officer may by order in writing, and for reasons to be recorded therein, direct that energy shall not be supplied to such consumer for such period, not exceeding one year, as may be specified in the order :
Provided that no such order shall be made unless the consumer has been given an opportunity of making his representation, if any.".
