Section 24A in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)
24A. [ Power of District Magistrate to order discontinuance of the supply of electric energy. [Section 24-A inserted by Act XVI of 1967.]
- If the District Magistrate is of the opinion that for purposes of carrying into effect the provisions of the Essential Supplies (Temporary Powers) Ordinance, 2003, or any order, rule or notification made thereunder, it is necessary so to do, he may, notwithstanding anything contained in this Act or any other law for the time being in force, or any agreement for the supply of electric energy, by order in writing, direct the licensee to discontinue for such period as may be specified in the order, the supply of electric energy to any owner of a mill licensed to carry on the business of milling rice or flour under the Jammu and Kashmir Rice and Flour Mills (Licensing and Control) Order, 1958 within his jurisdiction and the licensee shall thereupon discontinue the supply of electric energy to such owner for the period specified in the order.]
