Section 35 in The Jammu and Kashmir Energy Conversation Act, 2011
35. Power to exempt.
- If the Government is of the opinion that it is necessary or expedient so to do in the public interest, it may, by notification and subject to such conditions as may be specified in the notification, exempt any designated consumer or class of designated consumers from application of all or any of the provisions of the Act :Provided that the Government shall not grant exemption to any designated consumer or class of designated consumers for the period exceeding five years :Provided further that the Government shall consult the Bureau before granting such exemption.
