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SC: Consumption of Electricity in Excess of Contracted Load Amounts to Unauthorised Use - (19 Dec 2022)

ELECTRICITY

Supreme Court has held that the consumption of electricity in excess of the connected load/contracted load would amount to 'unauthorised use of electricity' under explanation (b) to Section 126(6) of the Electricity Act, 2003.

Tags : SUPREME COURT   UNAUTHORISED USE   ELECTRICITY  

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