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State of Odisha - Act

The Consumption of Electrical Energy (Restriction) Order, 1962

ODISHA
India

The Consumption of Electrical Energy (Restriction) Order, 1962

Rule THE-CONSUMPTION-OF-ELECTRICAL-ENERGY-RESTRICTION-ORDER-1962 of 1962

  • Published on 27 December 1962
  • Commenced on 27 December 1962
  • [This is the version of this document from 27 December 1962.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Consumption of Electrical Energy (Restriction) Order, 1962Published vide Notification No. 9495-El. 27th December 1962, Published in Orissa Gazette Extraordinary No. 800 dated 31.12.1962Notification No. 9495-El. 27th December 1962. - In exercise of the powers conferred by Rule 125 (2) of the Defence of India Rules, 1962 the State Government do hereby make the following order, namely:

1.

(i)This order may be called the Consumption of Electrical Energy (Restriction) Order, 1962.
(ii)It extends to the whole of the State of Orissa.
(iii)It shall come into force on the first day of January 1963.

2.

In this Order unless the context otherwise require -(a)"Commercial premises" mean premises other than residential premises and premises which are mainly or wholly occupied as a school, college, university or other educational institution or as a museum, hospital or a nursing home;(b)"Electrical energy" refers to electricity supplied through any power supply system within the State of Orissa;(c)"Residential premises" mean premises used or intended to be used for residential purposes;(d)"Premises" includes an open space of land;(e)"Electrical Section Officer" means an officer serving as such under the Orissa State Government or the Orissa State Electricity Board constituted under the Electricity (Supply) Act, 1948.
(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.
(4)Subject to the direction and control of the State Government any Electrical Section Officer may on application, having regard to the necessity and occasion for any special illumination of any kind specified in column (2) of the table in Clause 3 required for purposes of important functions of special social, religious or public significance, grant exemption to the owner, occupier or person in management or control of any premises from the operation of the said clause subject to such terms and conditions as such officer may deem fit to impose.
(5)Nothing in the foregoing provisions shall be construed so as to debar the use or consumption of electrical energy for purposes essential to the carrying on of the actual operations on any premises where such operations are normally carried on or are intended to be carried on.
(6)Any Police Officer not below the rank of a Sub-Inspector of Police shall have the power at all reasonable hours to enter upon premises on which electrical energy is used or consumed for securing due compliance with the provisions of this order or with the terms and conditions of exemptions if any granted thereunder.