Section 48(1) in The Jammu and Kashmir Electricity Act, 2010
(1)Save as otherwise exempted under the Act, no person other than the State Transmission Utility or a licensee shall transmit or use electricity at a rate exceeding two hundred and fifty watts and one hundred volts, -(a)in any street, or(b)in any place, -(i)in which one hundred or more persons are ordinarily likely to be assembled ; or(ii)which is a factory within the meaning of the Factories Act, 1948 or a mine within the meaning of the Mines Act, 1952 ; or(iii)to which the Government, by general or special order, declares the provisions of this sub-section to apply, without giving, before the commencement of transmission or use of electricity, not less than seven days' notice in writing of his intention to the Electrical Inspector and to the District Magistrate, as the case may be, containing particulars of the electrical installations and plant, if any, the nature and the purpose of supply and complying with such of the provisions of Part XVII of the Act, as may be applicable :Provided that nothing in this section shall apply to electricity 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 Railways Act, 1989.
