(2)[ [* * *] [Inserted by Act 1 of 1922, Section 8. ][A licensee may, with the previous sanction of the State Government, given after consulting [the State Electricity Board and also] [Inserted by Act 1 of 1922, Section 8. ][the local authority, where the licensee is not the local authority, make conditions not inconsistent with this Act or with his license or with any rules made under this Act, to regulate his relations with persons who are or intend to become consumers, and may, with the like sanction given after the like consultation, add to or alter or amend any such conditions; and any conditions made by a licensee without such sanction shall be null and void:Provided that any such conditions made before the 23rd day of January, 1922 shall, if sanctioned by the State Government on application made by the licensee before such date as the State Government may, by general or special order, fix in this behalf, be deemed to have been made in accordance with the provisions of this sub-section.
