Section 21(1) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)
(1)A licensee shall not be entitled to prescribe any special form of appliance for utilizing energy supplied by him, or. save as provided by section 23, sub-section (2), or by section 26, sub-section (7), in any way to control or interfere with the use of such energy :Provided that no person may adopt any form of appliance, or use the energy supplied to him so as unduly or improperly to interfere with the supply by the licensee of energy to any other person.
