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[Cites 0, Cited by 181] [Section 126] [Entire Act]

Union of India - Subsection

Section 126(1) in The Electricity Act, 2003

(1)If on an inspection of any place or premises or after inspection of the equipments, gadgets, machines, devices found connected or used, or after inspection of records maintained by any person, the assessing officer comes to the conclusion that such person is indulging in unauthorised use of electricity, he shall provisionally assess to the best of his judgment the electricity charges payable by such person or by any other person benefited by such use.