Section 2 in Indian Electricity (Andhra Pradesh Amendment) Act, 2000
2. Amendment of Section 39 Central Act IX of 1910.
- In the Indian Electricity Act, 1910 as in force in the State of Andhra Pradesh (hereinafter referred to as the Principal Act) in Section 39: -(i)for the words "Imprisonment for a term which may extend to three years, or with fine which shall not be less than one thousand rupees, or with both", the words 'imprisonment for a term which may extend to five years but which shall not be less than three months and with fine which may extend to fifty thousand rupees but which shall not be less than five thousand rupees shall be substituted.(ii)The following proviso shall be added namely:-"Provided that a person on his conviction for an offence punishable under this Act shall be debarred from getting any supply of energy for a period of two years".
