Section 39 in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)
39. Penalty for maliciously wasting energy or injuring works.
- Whoever maliciously causes energy to be wasted or diverted or, with intent to cut off the supply of energy, cuts or injuries or attempts to cut or injure, any electric supply-line or works, shall be punishable with imprisonment may extend to one thousand rupees, or with both.
