Section 30(1) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)
(1)No person, other than a licence duly authorised under the terms of his licence, shall transmit or use energy at a rate exceeding two hundred and fifty watts,-(a)in any street, factory or mine, or(b)in any Place-(i)in which one hundred or more persons are likely ordinarily to be assembled, or(ii)to which the Government, by general or special order, declares the provisions of sub-section to apply,with giving not less than seven clear days notice in writing of his intention to the District Magistrate and complying with such of the provisions of Part IV, and of the rules made thereunder, as may be applicable;Provided that nothing in this section shall apply to energy used for the public carriage of passengers, animals or goods on, or for the lighting or ventilation of the rolling stock of any railway or tramway subject to the provisions of the Indian Railways Act, 1890Provided also that the Government may, by general or special order and subject to such conditions and restrictions as may be specified therein , exempt from the application of this section or of any such provisions or rule as aforesaid any person or class of persons using energy on premises upon or in connection with which it is generated, or using energy supplied under Part II in any place specified in clause (b)
