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

Union of India - Subsection

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

(ii)exceeds 10 kilowatt, the fine imposed on first conviction shall not be less than three times the financial gain on account of such theft of electricity and in the event of second or subsequent conviction, the sentence shall be imprisonment for a term not less than six months, but which may extend to five years and with fine not less than six times the financial gain on account of such theft of electricity: