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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(3) in The Maharashtra Electricity Consumption of Electrical Energy (Restriction) Order, 1974

(3)Where the connections are sanctioned to a consumer or after the 1st day of May, 1974 for the cotton textile industry or any other industrial purpose,-
(a)
(i)two units per day per KW of connected load, if the industry is operating on one shift basis,
(ii)four units per day per KW of connected load, if the industry is operating on two shift basis,
(iii)six units per day per KW of connected load, if the industry is operating on three shift basis, and
(iv)nine units per day per KW of connected load, if the industry is operating on a continuous process basis;
or
(b)the actual consumption in the month of September, 1974 whichever is higher,
if such consumer claiming to operate on more than one shift basis produces a certificate before the licensee to that effect from an officer of the State Factory Inspectorate duly authorised by the State Government in this behalf and a consumer claiming to operate on a continuous process basis produces a certificate to that effect before the licensee from an officer to the Directorate of Industries duly authorised by the State Government in this behalf;