AIR 2018 KARNATAKA 139

Karnataka High Court

Hon'ble Judge(s): S. Sujatha , J

Electricity (Supply) Act (54 of 1948) , S.79— Karnataka Electricity Board Electricity Supply Regulations (1988) , Regn.4.09(iv)— Electricity charges - Dues of previous owner - Auction purchaser purchasing property subject to payment of electricity arrears of previous owner - Regulations prescribing that Electricity Board is empowered to collect outstanding arrears before giving connection to person who desired to have electricity for premises - Purchaser liable to pay arrears due to Electricity Board. AIR 2005 Kar 289, Foll. (Para 14)