Section 38A(1)(c) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)

[Cites 0, Cited by 0] [Section 38A(1)] [Section 38A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 38A(1)(c) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)

(c)loads, carries, or moves from one place to another any electric line, material or meter without the consent of its owner, whether or not the Act is done for profit or gain is said to have committed an offence of theft of electric lines and material and shall be punishable with imprisonment for a term which may extend to three years or with fine which shall not be less than five thousand rupees or with both.

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State of Jammu-Kashmir - Subsection

Section 38A(1)(c) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)