Section 5(2) in The Maharashtra Electricity Consumption of Electrical Energy (Restriction) Order, 1974
(2)In exercising the authority specified in sub-clause (1), the State Government hereby directs that the licensees shall observe the following procedure for recommencing electric supply, namely :(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.(b)Commercial or domestic consumers. - (i) If a consumer consumes electrical energy in any month not exceeding fifteen days' average consumption of the monthly ceiling, the consumer should be disconnected for three days, and he shall be reconnected thereafter, subject to the condition that the balance of the excess consumption over three days is adjusted in the next succeeding month; and(ii)If any such consumer consumes electrical energy in excess of 15 days' average consumption or more of monthly ceiling, the consumer shall be disconnected for five days, and he shall be reconnected thereafter, subject to the condition that the balance of excess consumption over five days is adjusted in the next succeeding month;(c)The adjustments provided in sub-clauses (a) and (b) shall not be permitted for more than two consecutive months.
