Section 3 in The Electricity (Amendment) Act, 2003
3. Amendment of section 42.-
In section 42 of the principal Act, in sub- section (2), after the fourth proviso, the following proviso shall be inserted, namely:-" Provided also that the State Commission shall, not later than five years from the date of commencement of the Electricity (Amendment) Act, 2003 , by regulations, provide such open access to all consumers who require a supply of electricity where the maximum power to be made available at any time exceeds one megawatt.".
