Section 23A in The Gujarat Rents, Hotel and Lodging House Rates Control Act, 1947
23A. Tenant entitled to supply of electricity at his cost.
- [(1) When a tenant desires to get supply of electricity at his own cost from a licensee within the meaning of the Indian Electricity Act, 1910 (IX of 1910) and the owner of the premises does not give his consent therefor, the tenant may apply to the Collector setting out the scheme for such supply.(2)On receipt of such application the Collector may, after giving the landlord and the owner of the premises if he be not the landlord, opportunity of being heard, permit the tenant to get the supply in accordance with the scheme set-out in the tenant's application or in accordance with any modified scheme.(3)On such permission being given, notwithstanding any thing contained in any contract or in any other law for the time being in force, the owner shall be deemed to have given the requisite consent under sub-section (2) of Section 12 of the Indian Electricity Act, 1910 (IX of 1910) and the licensee shall not be liable to the owner for trespass for steps taken for supply of electricity according to the said permission.] [Section 23-A was inserted by section 19.]
