Section 114(1) in The Jammu and Kashmir Electricity Act, 2010

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State of Jammu-Kashmir - Subsection

Section 114(1) in The Jammu and Kashmir Electricity Act, 2010

(1)Notwithstanding anything contained in the Code of Criminal Procedure, Samvat 1989, the Government or any officer authorized by it in this behalf may accept from any consumer or person who committed, or who is reasonably suspected of having committed, an offence of theft of electricity punishable under the Act, sum of money by way of compounding of the offence as specified in the Table below : -Table

Nature of service	Rate at which the sum of money for compounding to becollected per Kilowatt (KW)/ Horse Power (HP) or part thereoffor low tension (LT) supply and per Kilo Volt Ampere (KVA) ofcontracted demand for high tension.
1	2
1. Industrial service	Twenty thousand rupees.
2. Commercial service	Ten thousand rupees.
3. Agricultural service	Two thousand rupees.
4. Other service	Four thousand rupees.

Provided that the Government may, by notification, amend the rates specified in the Table above.

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State of Jammu-Kashmir - Subsection

Section 114(1) in The Jammu and Kashmir Electricity Act, 2010