Section 2(4) in The Consumption of Electrical Energy (Restriction) Order, 1962
(4)Subject to the direction and control of the State Government any Electrical Section Officer may on application, having regard to the necessity and occasion for any special illumination of any kind specified in column (2) of the table in Clause 3 required for purposes of important functions of special social, religious or public significance, grant exemption to the owner, occupier or person in management or control of any premises from the operation of the said clause subject to such terms and conditions as such officer may deem fit to impose.
