Section 86(6)(b) in The Jammu and Kashmir Electricity Act, 2010

[Cites 0, Cited by 0] [Section 86(6)] [Section 86] [Entire Act]

(b)"Unauthorized use of electricity" means the usage of electricity :

(i)by an artificial means ; or

(ii)by a means not authorized by the concerned person or authority or licensee ; or

(iii)through a tampered meter ; or

(iv)for the purpose other than for which the usage of electricity was authorized ; or

(v)for the premises or areas other than those for which the supply of electricity was authorized.

Legal Document View