30. Control of transmission and use of energy .-(1) [Save as otherwise exempted under this Act, no person other than Central Transmission Utility, State Transmission Utility, a transmission licensee, a licensee or a person to whom sanction is granted under section 28, duly authorised under the terms of his license or sanction, as the case may be, shall transmit or use energy at a rate exceeding two hundred and fifty watts and one hundred volts-]
(a)in any street, or(b)in any place,-(i)in which one hundred or more persons are likely ordinarily to be assembled, or(ii)which is a factory within the meaning of the Factories Act, 1948 (63 of 1948), or a mine within the meaning of the Mines Act, 1952 (35 of 1952), or(iii)to which the State Government, by general or special order, declares the provisions of this sub-section to apply, without giving, before the commencement of transmission or use of energy, not less than seven days' notice in writing of his intention to the Electrical Inspector and to the District Magistrate, or in a Presidency-town to the Commissioner of Police, containing particulars of the electrical installation and plant, if any, the nature and the purpose of supply, and complying with such of the provisions of Part IV, and of the rules made thereunder, as may be applicable:Provided that nothing in this section shall apply to energy used for the public carriage of passengers, animals or goods on, or for the lighting or ventilation of the rolling-stock of, any railway or tramway subject to the provisions of the [Railways Act, 1989 (24 of 1989)] [ Substituted by Act 22 of 1998, Section 5 (w.e.f. 31.12.1998).]:Provided also, that, the [State Government] [ Substituted by A.O. 1950, for " Provincial Government" .] may, by general or special order and subject to such conditions and restrictions as may be specified therein, exempt from the application of this section or of any such provision or rule as aforesaid any person or class of persons using energy on premises upon or in connection with which it is generated, or using energy supplied under Part II in any place specified in clause (b).(2)Where any difference of dispute arises as to whether a place is or is not one in which one hundred or more persons are likely ordinarily to be assembled, the matter shall be referred to the State Government, and the decision of the [State Government] [Substituted by A.O. 1950, for " Provincial Government" . ] thereon shall be final.(3)The provisions of this section shall be binding on the [Government] [ Substituted by A.O. 1950, for " Crown" .].
