Section 42 in The Jammu and Kashmir Electricity Act, 2010
42. Additional terms of supply.
- A distribution licensee may require any person who requires a supply of electricity in pursuance of section 37 to accept, -(a)any restrictions which may be imposed for the purpose of enabling the distribution licensee to comply with the regulations made under section 47;(b)any terms restricting any liability of the distribution licensee for economic loss resulting from negligence of the person to whom the electricity is supplied.
