Section 3 in The M.P. Vinirdishta Bhrashta Acharan Nivaran (Grant of Certificate to Prospective Consumers) Rules, 1991
3. Application for Certificate.
- A person who intends to obtain electrical connection in his building in the area of illegal diversion or illegal colonization shall apply in Form-I alongwith an affidavit in Form-II to the Collector within whose jurisdiction, the premises is situated for grant of certificate under the proviso to Section 30 of the Act. The Court-fee Stamp of Rs. 2 shall be affixed on every application.
