(5)Every requisition under this clause shall be in a form to be prescribed by rules under the Indian Electricity Act, 1910; and copies of the form shall be kept at the office of the licensee and supplied free of charge to any applicant.[VII. Further provisions as to laying of service-lines.-The licensee shall, before commencing to lay down or place a service-line in any street in which a distributing main has not already been laid down or placed, serve upon the local authority (if any) and upon the owner or occupier of all premises abutting on so much of the street as lies between the points of origin and termination of the service-line so to be laid down or placed twenty-one days' notice stating that the licensee intends to lay down o lace a service-line, and intimating that, if within the said period the local authority or [any one or more] [Substituted by Act 1 of 1922, Section 24, for the former clause VII] of such owners or occupiers require, in accordance with the provisions of the license, that a supply shall be given for any public lamps or to their premises, as the case may be, the necessary distributing main will be laid down or placed by the licensee at the same time as the service-line.]VIII. Supply for public lamps.-(1) Where a [after distributing mains have been laid down under the provisions of clause IV or clause V and the supply of energy through those mains or any of them has commenced] [Inserted by Act 1 of 1922, Section 25], a requisition is made by the State Government or by a local authority requiring the license to supply for a period of not less than seven years energy for any public lamps within the [area of supply] [Substituted by Act 1 of 1922, Section 25, for "distance of one hundred yards from any distributing main" Substituted by Act 1 of 1922, Section 25, for "distance of one hundred yards from any distributing main"], the licensee shall supply, and, save in so far as he is prevented from doing so by cyclones, floods, storms or other occurrences beyond his control, continue to supply, energy for such lamps in such quantities as the State Government or the local authority, as the case may be, may require.[(1-A) The State Government or, as the case may be, a local authority may require the licensee--(a)to provide the mains and other equipments for public lamps, and(b)to use for that purpose supports, if any, previously erected or set up by him for supply of energy.]
