Electricity Act, 2003
154. Procedure and
power of Special Court.-
1.
Notwithstanding
anything contained in the Code of Criminal Procedure, 1973 (2 of 1974), every
offence punishable under sections 135 to 140 and section 150 shall be triable
only by the Special Court within whose jurisdiction such offence has been
committed.
2.
Where
it appears to any court in the course of any inquiry or trial that an offence
punishable under sections 135 to 140 and section 150 in respect of any offence
that the case is one which is triable by a Special Court constituted under this
Act for the area in which such case has arisen, it shall transfer such case to
such Special Court, and thereupon such case shall be tried and disposed of by
such Special Court in accordance with the provisions of this Act:
Provided
that
it shall be lawful for such Special Court to act on the evidence, if any,
recorded by any court in the case of presence of the accused before the
transfer of the case to any Special Court:
Provided
further that if such Special Court is of opinion that
further examination, cross-examination and re-examination of any of the
witnesses whose evidence has already been recorded, is required in the interest
of justice, it may resummon any such witness and after such further
examination, cross-examination or reexamination, if any, as it may permit, the
witness shall be discharged.
1.
2.
3.
The
Special Court may, notwithstanding anything contained in sub-section (1) of
section 260 or section 262 of the Code of Criminal Procedure, 1973 (2 of 1974),
try the offence referred to in sections 135 to 140 and section 150 in a summary
way in accordance with the procedure prescribed in the said Code and the
provisions of sections 263 to 265 of the said Code shall, so far as may be,
apply to such trial:
Provided
that
where in the course of a summary trial under this sub-section, it appears to
the Special Court that the nature of the case is such that it is undesirable to
try such case in summary way, the Special Court shall recall any witness who
may have been examined and proceed to re-hear the case in the manner Provided
by the provisions of the said Code for the trial of such offence:
Provided
further that
in the case of any conviction in a summary trial under this section, it shall
be lawful for a Special Court to pass a sentence of imprisonment for a term not
exceeding five years.
1.
2.
3.
4.
A
Special Court may, with a view to obtaining the evidence of any person supposed
to have been directly or indirectly concerned in or privy to, any offence
tender pardon to such person on condition of his making a full and true
disclosure of the circumstances within his knowledge relating to the offence
and to every other person concerned whether as principal or abettor in the
commission thereof, and any pardon so tendered shall, for the purposes of
section 308 of the Code of Criminal Procedure, 1973 (2 of 1974), be deemed to
have been tendered under section 307 thereof.
5.
The
Special Court shall determine the civil liability against a consumer or a person
in terms of money for theft of energy which shall not be less than an amount
equivalent to two times of the tariff rate applicable for a period of twelve
months preceding the date of detection of theft of energy or the exact period
of theft if determined whichever is less and the amount of civil liability so
determined shall be recovered as if it were a decree of civil court.
6.
In
case the civil liability so determined finally by the Special Court is less
than the amount deposited by the consumer or the person, the excess amount so
deposited by the consumer or the person, to the Board or licensee or the
concerned person, as the case may be, shall be refunded by the Board or
licensee or the concerned person, as the case may be, within a fortnight from
the date of communication of the order of the Special Court together with
interest at the prevailing Reserve Bank of India prime lending rate for the
period from the date of such deposit till the date of payment.
Explanation: For the purposes of
this section, "civil liability" means loss or damage incurred by the
Board or licensee or the concerned person, as the case may be, due to the
commission of an offence referred to in sections 135 to 140 and section 150.