Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 41(b) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)

(b)being a license, in contravention of the provisions of this Actor of the rules thereunder or in breach of the conditions of his licence and without reasonable excuse, the burden of proving which shall be lie on him, discontinues the supply of energy or fails to supply energy; or