Section 6A in The Maharashtra Electricity (Special Powers) Act, 1946
6A. [ Power to regulate supply of electrical energy and periods of work [* *] [Sections 6A, 6B and 6C were inserted by Bombay 41 of 1949, Section 7.].
(1)Notwithstanding anything contained in any law for the time being in force, or any permission granted under sub-section (3) of section 5 or any instrument having effect by virtue of any law, the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may with a view to controlling distribution, supply, consumption or use of electrical energy make an order-(a)for prohibiting or regulating subject to such conditions as it may specify in the order, the distribution or supply of electrical energy by a licensee or use of such energy by a consumer for any purposes specified in such order [or for prohibiting a consumer from supplying or allowing the use of such energy or any part thereof to any other person or undertaking] [These words were inserted by Bombay 2 of 1959, Section 7(a)(i).];(b)for determining the order of priority in which, or the period or periods during which, work shall be done by an undertaking to which [or the consumer to whom] [These words were inserted by Bombay 2 of 1959, Section 7(a)(ii).] the supply of electrical energy is made by a licensee.(2)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may make provisions in any order made under subsection (1) for any incidental or supplementary matters which it may think necessary or expedient for the purposes of the order.Explanation. - In this section "undertaking" means any public utility undertaking or any undertaking by way of any trade or business and includes a factory.
