Section 7 in The U.P. Electricity (Regulation of Distribution and Consumption) Order, 1972
7. Exemption.
(a)The cut referred to in Clause 6 shall not apply to the electrical connections of hospitals, water works, sewage pumping, works, tube-wells and pumping sets used for irrigation of agricultural fields, State Lift Irrigation Schemes and State Tube-wells, State pumped canals, petrol pumps, railways, defence and military installations, newspaper printing presses and Government presses, drug manufacturing industries, milk chilling centres, fruit preservation industries, cold storage and ice factories, glass factories, units engaged in manufacture of oxygen for medical use, All India Radio Stations, Central and State Government offices.(b)Nothing in clause 6 shall apply to any factory with a contracted demand of more than 75 KW which before August 6, 1972, worked only in one shift of 8 hours in the day time and changes over to night working between 21.30 hours to 6.00 hours the next day :Provided that if a factory has two shift working of 8 hours each and changes over his evening shift to night working between 21.30 hours to 06.00 hours the next day then the aforesaid cut will be reduced from 25 per cent, to 12 ½ per cent, in his case.
