Section 5(2) in The Maharashtra Electricity (Special Powers) Act, 1946
(2)To obtain any permission required under sub-section (1), the licensee shall make an application to the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government in such form as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may notify in the Official Gazette in this behalf.[Where a requisition is made on the license under sub-clause (1) of clause V or of clause VI of the Schedule to the Indian Electricity Act, 1910, the licensee shall make the application to the [State] [This portion was added by Bombay 41 of 1949, Section 6(2).] Government in respect of such requisition within one month from the date of the receipt of the requisition by him or within such longer period as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may allow]
