(4)Every requisition under this clause shall be in a form to be prescribed by rules under the Indian Electricity Act, 1910; and copies of the form shall be kept at the office of the licensee and supplied free of charge to any applicant.VI. Requisition for supply to owners or occupiers in vicinity.-(1) Where, [after distributing mains have been laid down under the provisions of clause IV or clause V and the supply of energy through those mains or any of them has commenced,] [Inserted by Act 1 of 1922, Section 23] a requisition is made by the owner or occupier of any premises situate within [the area of supply,] [Substituted by Act 1 of 1922, Section 23, for "one hundred yards from any distributing main".] requiring the licensee to supply energy for such premises, the licensee shall, thin one month from the making of the requisition [or within such longer period as the [Electrical Inspector] [Inserted by Act 1 of 1922, Section 23.] may allow] [ Inserted by Act 32 of 1959, Section 39.] supply, and save in so far as he is prevented from doing so by cyclones, floods, storms or other occurrences beyond his control, continue to supply, energy in accordance with the requisition:Provided, first that the licensee shall not be bound to comply with any such requisition unless and until the person making it--(a)within fourteen days after the service on him by the licensee of a notice in writing in this behalf, tenders to the licensee a written contract, in a form approved by the State Government, duly executed and with sufficient security, binding himself to take a supply of energy for not less than two years to such amount as will [assure to the licensee at the current rates charged by him, an annual revenue not exceeding fifteen per centum of the cost of the service-line required to comply with the requisition] [Substituted by Act 32 of 1959, Section 40, for "produce, at the current rates charged by the licensee, a reasonable return to the licensee"], and(b)if required by the licensee so to do, pays to the licensee the cost of so much of any service-line as may be laid down or placed for the purposes of the supply upon the property in respect of which the requisition is made, and of so much of any service-line as it may be necessary for the said purposes to lay down or place beyond one hundred feet from the licensee's distributing main, although not on that property:Provided, secondly, that the licensee shall he entitled to discontinue such supply--(a)if the owner or occupier of the property to which the supply is made has not already given security, or if any security given by him has become invalid or insufficient, and such owner or occupier fails to furnish security or to make up the original security to a sufficient amount, as the case may be, within seven days, after the service upon him of notice from the licensee requiring him so to do, or(b)if the owner or occupier of the property to which the supply is made adopts any appliance, or uses the energy supplied to him by the licensee for any purposes, or deals with it in any manner, so as unduly or improperly to interfere with the efficient supply of energy to any other person by the licensee, or(c)if the electric wires, fittings, works and apparatus in such property are not in good order and condition, and are consequently likely to affect injuriously the use of energy by the licensee, or by other persons, or(d)If the owner or occupier makes any alterations of, or additions to any electric wires, fittings, works or apparatus within such property as aforesaid, and does not notify the same to the licensee before the s e are connected to the source of supply, with a view to their being examined and tested, [but the licensee shall re-connect the supply with all reasonable speed on the cessation of the act or default or both, as the case may be, which entitled him to discontinue it] [Added by Act 1 of 1922, Section 23]:Provided, thirdly, that the maximum rate per unit or time at which the owner or occupier shall be entitled to be supplied with energy shall not exceed what is necessary for the maximum consumption on his premises, and, where the owner or occupier has required a licensee to supply him at a specified maximum rate, he shall not be entitled to alter that maximum, except after one month's notice in writing to the licensee, and the licensee may recover from the owner or occupier any expenses incurred by him by reason of such alteration in respect of the service-lines by which energy is supplied to the property beyond one hundred feet from the licensee's distributing main, or in respect of any fittings or apparatus of the licensee upon that property; andProvided, fourthly, that [if any requisition is made for a supply of energy and] [Substituted by Act 1 of 1922, Section 23, for "in the event of any requisition being made for a supply of energy from any distributing main of which".] the licensee can prove, to the satisfaction of an [Electrical Inspector] [Substituted by Act 32 of 1959, Section 2 for "Electric Inspector"],(a)tha [the nearest distributing main] [ Substituted by Act 1 of 1922, Section 23, for "it"] is already loaded up to its full current carrying capacity, or(b)that, in case of a larger amount of current being transmitted by it, the loss of pressure will seriously affect the efficiency of the supply to other consumers in the vicinity, the licensee may refuse to accede to the requisition for such reasonable period, not exceeding six months, as such Inspector may think sufficient for the purpose of amending the distributing main or laying down or placing a further distributing main.
