Section 7 in The U.P. Electricity (Regulation of Distribution and Consumption) Order, 1977
7. [ Exemption. - The cut referred to in clause 6 shall not apply to the electrical connections of all Government Hospitals, Medical Colleges, and other recognised hospitals, waterworks, sewage pumping works and POL (Petroleum, Oil and Lubricants) storage points owned by the Indian Oil Corporation Ltd, tube-wells and pumping sets used for irrigation purposes, State Lift Irrigation Schemes and State Tube-wells, State Pumped Canals, Railways traction, Defence and Military installations, newspaper printing press and Government presses, milk chilling and processing centers, Fruit preservation industries, cold storages, sugar mills, All India Radio Stations, Television Stations, Earth Satellite Stations, Aerodromes, Central and State Government offices and the industries getting supply as per rural Schedule] [Substituted by (Second Amendment) Order, 1983, dated 6.12.1983.].
