Section 110 in The Jammu and Kashmir Electricity Act, 2010
110. Abetment.
(1)Whoever abets an offence punishable under the Act shall notwithstanding anything contained in the State Ranbir Penal Code, be punished with the punishment provided for the offence.(2)Without prejudice to any penalty or fine which may be imposed or prosecution proceeding which may be initiated under the Act or any other law for the time being in force, if any officer or other employee of the Government or the licensee enters into or acquiesces in any agreement to do, abstains from doing, permits, conceals or connives at any act or thing whereby any theft of electricity is committed, he shall be punishable with imprisonment for a term which may extend to three years, or with fine or with both.(3)Notwithstanding anything contained in sub-section (1) of section 95, sub-section (1) of section 96, section 97 and section 98, the licence or certificate of competency or permit or such other authorization issued under the rules made under the Act to any person who acting as an electrical contractor, supervisor or worker abets the commission of an offence punishable under sub-section (1) of section 95, sub-section (1) of section 96, section 97, or section 98, on his conviction for such abetment, may also be cancelled by the licensing authority :Provided that no order of such cancellation shall be made without giving such person an opportunity of being heard.Explanation : - For purposes of this sub-section, 'licensing authority' means the officer who for the time being in force is issuing or renewing such licence or certificate of competency or permit or such other authorization.
