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[Cites 0, Cited by 67] [Section 135(1)] [Section 135] [Entire Act]

Union of India - Subsection

Section 135(1)(e) in The Electricity Act, 2003

(e)uses electricity for the purpose other than for which the usage of electricity was authorised, so as to abstract or consume or use electricity shall be punishable with imprisonment for a term which may extend to three years or with fine or with both: