Section 16 in The Orissa Electricity Reform Act, 1995
16. Exemption from the requirement to have a licence.
(1)The Commission may make regulations to grant exemption from the requirement to have a licence, but subject to compliance with such conditions, if any, as may be specified in the regulations :Provided that the Commission shall not, under any such regulations, grant any exemption with the consent.(i)in any case where electricity is to be supplied in any area for which a local authority is constituted, of that local authority;(ii)in any case where electricity, is to be supplied in any area forming part of any cantonment, aerodeone fortress, arsenal, dockyard or camp or any building or place in the occupation of the Central Government for defence purposes, of the Central Government;(iii)in any area falling within the area of supply of a licence of that licensee;Provided further that, except in a case falling under Sub-clause (ii) no such consent shall be necessary if the Commission is satisfied that such consent has been unreasonably withheld.(2)An exemption may be granted to a particular person or to a particular category of persons and for a definite period and every such exemption shall be published in such manner as the Commission considers appropriate for bringing it to the attention of that person or persons of that category of the public in general.(3)The exemption granted may be revoked, by the Commission at any time for reasons to be recorded in writing.(4)All exemption, unless previously revoked, shall continue in force for such period as may be specified in or determined by or under the exemption.
