Section 2(3) in The Consumption of Electrical Energy (Restriction) Order, 1962

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State of Odisha - Subsection

Section 2(3) in The Consumption of Electrical Energy (Restriction) Order, 1962

(3)Save as otherwise provided in this order, no owner, occupier or person in management or control of premises specified in column (1) of the table below, shall, with effect from the date of commencement of this order use or consume, or allow or cause to be used or consumed any electrical energy in respect of the said premises for any of the purposes respectively specified in column (2) of the said table-Table

	(1)	(2)
1.	All premises	(a) Flood lighting or any lighting for purposes ofadvertisement or publicity;
		(b) Fountain lighting;
		(c) Use of air-conditioners for heating purposes.
2.	Shops and Commercial premises	Lighting of show-windows or shown cases.
3.	Residential premises	Gate lights.

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State of Odisha - Subsection

Section 2(3) in The Consumption of Electrical Energy (Restriction) Order, 1962