Section 6 in The Electricity Laws (Uttar Pradesh Amendment) Act, 1974
6. Amendment of Section 26 of Act No. 54 of 1948.
- In Section 26 of the Electricity (Supply) Act, 1948, as amended in its application to Uttar Pradesh, hereinafter in this Chapter referred to as the principal Act, for the second proviso, the following proviso shall be substituted :"Provided further that the provisions of Clause VI of the Schedule to that Act shall apply to the Board, with the following modifications, in respect of that area where distribution mains have been laid by the Board and the supply of energy through any of them has commenced :In sub-clause (1)-(a)for the opening paragraph, the following paragraph shall be substituted :"Where after distributing mains have been laid down under the provisions of Clause IV or Clause V and the supply of energy through those mains or any of them has commenced a requisition is made by the owner or occupier of any premises situate within the area of supply requiring the licensee to supply energy for such premises, the licensee shall, within six months of the making of the requisition, supply and save in so far as he is prevented from doing so by cyclones, floods, supply, energy in accordance with the requisition;(b)that, in case of a larger amount of current being transmitted by it, the loss of pressure will seriously affect the efficiency of the supply to other consumers in the vicinity, the licensee may refuse to accede to the requisition for such reasonable period, not exceeding three years as such Inspector may think sufficient for the purpose or amending the distributing main or laying down or placing a further distributing main,"(c)after the fourth proviso thereto, the following proviso shall be inserted, namely :"Provided, fifthly, that the Board may with approval of the State Government prepare a scheme for an area providing for the supply of electricity for the purposes of agricultural operations on priority basis subject to the conditions of payment of priority charges either in a lumpsum or in such instalments as may be specified in the scheme, and where such scheme is prepared, the person making the requisition the supply of energy in accordance with the terms of the scheme shall be entitled to supply of energy on priority basis within three months from the making of the requisition and to continuance of such supply save in so far as the Board is prevented from doing so by cyclones, floods, storms or other occurrences beyond its control, and subject further to any rostering in accordance with the terms of the scheme."
