Section 21(2) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)
(2)Subject to the provisions of sub-section (1), a licensee may, with the previous sanction of the Government given after consulting the local authority, make conditions not inconsistent with this Act or with his licence or with any rules made under this Act, to regulate his relations with persons who are or intend to become consumers, and may. with the like sanction given after the like consultation, add to or alter or amend any such conditions, and any conditions made by a licensee without such sanction shall be null and void.
