Section 4(2) in The Maharashtra Electricity (Special Powers) Act, 1946
(2)The licensee shall-(i)before discontinuing or reducing the supply of electrical energy under sub-section (1) give the consumer not less than 48 hours' notice in writing of his intention so to do;(ii)on discontinuing the supply, communicate to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government within twenty-four hours from the date of discontinuance the circumstances in which he has done so;(iii)on being so directed by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government recommence the supply with all possible speed.
