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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(2)(b) in The Maharashtra Electricity Consumption of Electrical Energy (Restriction) Order, 1974

(b)Commercial or domestic consumers. - (i) If a consumer consumes electrical energy in any month not exceeding fifteen days' average consumption of the monthly ceiling, the consumer should be disconnected for three days, and he shall be reconnected thereafter, subject to the condition that the balance of the excess consumption over three days is adjusted in the next succeeding month; and
(ii)If any such consumer consumes electrical energy in excess of 15 days' average consumption or more of monthly ceiling, the consumer shall be disconnected for five days, and he shall be reconnected thereafter, subject to the condition that the balance of excess consumption over five days is adjusted in the next succeeding month;