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[Complete Act]
Central Government Act
Section 40 in The Indian Electricity Act, 1910
40. 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 injures, or attempts to cut or injure, any electric supply- line or works, shall be punishable with imprisonment for a term which may extend to two years, or with fine which may extend to one thousand rupees, or with both.
1. Subs. by Act 32 of 1959, s. 29, for" clause (f) clause (h)". 2. Subs- section (3) re- numbered (4) by Act 1 of 1922, s. 18. 3. Subs. by Act 10 of 1937, s. 4, for" G. G. in C." 4. Sub- section (3) rep. by s. 5, ibid. 5. Subs. by Act 20 of 1983, s. 2 and Sch. (w. e. f. 18. 3. 84). 6. Subs. by Act 31 of 1986, s. 2.