Section 6B in The Bombay Electricity (Special Powers) Act, 1946
6B. Revocation of licence or discontinuance of supply for breach of order under section 6A. - Notwithstanding anything contained in the Indian Electricity Act, 1910 (IX of 1910), or the terms of any licence or sanction granted thereunder or an agreement for the supply of electrical energy
(a)if a licensee contravenes an order made under section 6A, it shall be lawful for the [State] Government to revoke the licence or sanction granted to such licensee for the supply of electrical energy; or[(b) if any undertaking or consumer contravenes an order made under section 6A,then(i)the State Government may by order direct the licensee to discontinue or reduce indefinitely or for such period as is stated in the order the supply of electrical energy made to such undertaking or consumer, and the licensee shall thereupon discontinue or reduce the supply of electrical energy to such undertaking or consumer; or(ii)where the State Government, in order to meet an emergency or such other circumstances, authorises (and the State Government is hereby empowered so to authorise), subject to such conditions as it may specify, a licensee to discontinue the supply of electrical energy made to an undertaking or consumer who contravenes an order under section 6A, the licensee himself may so discontinue the supply; but the licensee shall, on discontinuing the supply as aforesaid, report to the State Government within 24 hours from the time of discontinuance, the circumstances in which he has so done, and on being directed by the State Government to do so, recommence the supply with all possible speed.]
