49. [ Provision for the sale of electricity by the Board to persons other than licensees
.-(1) Subject to the provisions of this Act and of regulations, if any, made in this behalf, the Board may supply electricity to any person not being a licensee upon such terms and conditions as the Board thinks fit and may for the purposes of such supply frame uniform tariffs.(2)In fixing the uniform tariffs, the Board shall have regard to all or any of the following factors, namely:-(a)the nature of the supply and the purposes for which it is required;(b)the co-ordinated development of the supply and distribution of electricity within the State in the most efficient and economical manner, with particular reference to such development in areas not for the time being served or adequately served by the licensee;(c)the simplification and standardisation of methods and rates of charges for such supplies;(d)the extension and cheapening of supplies of electricity to sparsely developed areas.(3)Nothing in the foregoing provisions of this section shall derogate from the power of the Board, if it considers it necessary or expedient to fix different tariffs for the supply of electricity to any person not being a licensee, having regard to the geographical position of any area, the nature of the supply and purpose for which supply is required and any other relevant factors.(4)In fixing the tariff and terms and conditions for the supply of electricity, the Board shall not show undue preference to any person.]
