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[Cites 0, Cited by 762] [Section 154] [Entire Act]

Union of India - Subsection

Section 154(5) in The Electricity Act, 2003

(5)The Special Court shall determine the civil liability against a consumer or a person in terms of money for theft of energy which shall not be less than an amount equivalent to two times of the tariff rate applicable for a period of twelve months preceding the date of detection of theft of energy or the exact period of theft if determined whichever is less and the amount of civil liability so determined shall be recovered as if it were a decree of civil court.