Section 2 in The Maharashtra Electricity Consumption of Electrical Energy (Restriction) Order, 1974
2.
In this Order,-(a)"Act" means the Bombay Electricity (Special Powers) Act, 1946:(b)"basic consumption" means,-save as otherwise provided in this clause,-(i)in respect of electrical energy consumed for the purpose of cotton textile industry, the actual consumption of electrical energy recorded for the month of December, 1973,(ii)in respect of electrical energy consumed for any other industrial purpose and in respect of electrical energy consumed by essential consumers, the actual consumption of electrical energy recorded for the month of January, 1974, and(iii)in respect of electrical energy consumed for any other purpose (whether commercial or domestic), the actual consumption of electrical energy recorded for the month of October, 1973 :Provided that, where a consumer using electrical energy for any of the purpose referred to in sub-clause (i) or (ii) was, due to strike, lock-out, fire, flood or breakdown of any equipment, not able to use such energy throughout the basic month, and such consumer produces before the licensee.-(a)a certificate from the Commissioner of Labour or any officer duly authorised by him certifying the occurrence of a strike or lock-out,(b)a certificate from such authorities as may be specified in that behalf by the State Government certifying the occurrence of fire or Hood, or(c)a certificate from such firm of architects or engineers or such other authority as may be specified by the State Government in that behalf certifying the breakdown of equipment specified in the certificate,then the basic consumption means the average of the electrical energy consumed during the three months immediately preceding the basic month;(2)Where the connections are sanctioned on or after the 1st day of January, 1974 but before the 1st day of May, 1974 for cotton textile industry or where the connections are sanctioned on or after the 1st day of February, 1974 but before the 1st day of May, 1974 for any other industrial purpose or where the connections are sanctioned on or after the 1st day of November, 1973 but before the 1st day of May, 1974 for any commercial or domestic purpose, the actual energy consumed in the six months from and inclusive of the month in which the connections were sanctioned;(3)Where the connections are sanctioned to a consumer or after the 1st day of May, 1974 for the cotton textile industry or any other industrial purpose,-(a)(i)two units per day per KW of connected load, if the industry is operating on one shift basis,(ii)four units per day per KW of connected load, if the industry is operating on two shift basis,(iii)six units per day per KW of connected load, if the industry is operating on three shift basis, and(iv)nine units per day per KW of connected load, if the industry is operating on a continuous process basis;or(b)the actual consumption in the month of September, 1974 whichever is higher,if such consumer claiming to operate on more than one shift basis produces a certificate before the licensee to that effect from an officer of the State Factory Inspectorate duly authorised by the State Government in this behalf and a consumer claiming to operate on a continuous process basis produces a certificate to that effect before the licensee from an officer to the Directorate of Industries duly authorised by the State Government in this behalf;(4)[ Where the connections are sanctioned on or after the 1st day of May, 1974 for commercial or domestic purposes,-Domestic purposes.-(i)one unit per day per KW of connected load; or(ii)the actual consumption in the month of September, 1974; or(iii)the average monthly consumption of the consumer during six billing months immediately preceding the month of June, 1979, whichever is higher :Provided that, the State Government or such Officer as the State Government may authorise in this behalf may, in the case of any consumer or class of such consumers by order in writing, fix any other basic consumption regard being had to the special circumstances of the case recorded in such order;Commercial purposes.-(A)Four units per day per KW of connected load for all commercial consumers except residential hotels; or(B)Six units per day per KW of connected load for residential hotels; or(C)The actual consumption in the month of September, 1947; or(D)The average monthly consumption of the consumer during six billing months immediately preceding the month of June, 1979, whichever is higher :Provided that, the State Government or such Officer as the State Government may authorise in this behalf may in case of any consumer or class of such consumers by order in writing fix any other basic consumption regard being had to the special circumstances of the case recorded in such order.] [Substituted by G. O. of 26.4.1983.](c)"basic month" means the month with reference to which the basic consumption provided by sub-clause (b);(d)"essential consumers" means the consumers specified in Schedule 'A' hereto annexed and such other consumers as the State Government may by an order in writing declare from time to time to be essential consumers;(e)"industries operating on a continuous process basis" means the industries specified in Schedule 'B' hereto annexed and such other industries as the State Government may by an order in writing declare from time to time be industries on a continuous process basis;(f)"licensee" means any of the licensees specified in Schedule 'C' hereto annexed;(g)"seasonal industries" means the industries specified in Schedule 'D' hereto annexed and such other industries as the State Government may by an order in writing declare from time to time to be seasonal industries;(h)"service industries" means the industries specified in Schedule 'E' hereto annexed and such other industries as the State Government may by an order in writing declare from time to time to be service industries.
