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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(2)(a) in The Maharashtra Electricity Consumption of Electrical Energy (Restriction) Order, 1974

(a)Industrial Consumers. - (i) If a consumer consumes electrical energy in any month not exceeding seven days' average consumption of the monthly ceiling, then without disconnecting the supply of electrical energy, the consumer may be allowed to adjust the excess consumption not later than the end of the next succeeding month.
(ii)If any such consumer consumes electrical energy in any month in excess of seven days' average consumption of the monthly ceiling, the consumer shall be disconnected for such number of days as in excess of seven days' average consumption and he shall be reconnected thereafter subject to the condition that the balance of excess consumption of seven days is adjusted in the next succeeding month.