Section 46 in The Indian Electricity Act, 1910

46. Penalty for negligently wasting energy or injuring works. Whoever negligently causes energy to be wasted or diverted, or negligently breaks, throws down or damages any electric supply- line, post, pole or lamp or other apparatus connected with the supply

1. Certain words omitted by Act 32 of 1959, s. 32. 2. Ins. and subs. by Act 31 of 1986, s. 3. 3. Subs. by Act 1 of 1922, s. 19, for" thirty". 4. Subs. by s. 19, ibid., for" the existence of artificial means". 5. Subs. by s. 19, ibid., for" shall, where". 6. Subs. by s. 19, ibid., for" be prima facie evidence". 7. Ins. and subs. by Act 31 of 1986, s. 3.

of energy, shall be punishable with fine which may extend to two hundred rupees.