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[Cites 0, Cited by 2] [Section 135(1)] [Section 135] [Entire Act]

Union of India - Subsection

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

(i)does not exceed 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 fine imposed shall not be less than six times the financial gain on account of such theft of electricity;