Section 4D in The Delhi Electricity Control Order, 1959
4D. [ [Clause 4D added by Notification No. F. 4(102) EB, 78, dated 13.4.1979.]
Notwithstanding anything contained in any contract or agreement or any licence granted under the Act or in any requisition no licensee shall make fresh supply of energy in case of commercial or industrial load in favour of an consumer at any premises till the said consumer produces a valid Municipal Licence or 'No Objection Certificate' or Lal Dora Certificate if any required under any Municipal Law or rules in force within the limits of the local body where the said premises are situated:][Provided that non-domestic commercial connection upto 2 Kw. in part of residential premises in all areas,on single phase system of supply shall be allowed :Provided further that the area for which the commercial supply shall be so allowed shall be confined to the ground floor of the premises concerned and shall not exceed 50 Sqm] [Proviso added by Notification No. F. 11(10)/EB-UD/7524, dated 26.5.1995.]:[Provided also that the area for which commercial supply is so allowed shall be used only for retail establishments, tailoring establishments, barber shops and like, in which no manufacturing activity takes place; and which are owned by owner occupants of the premises:Provided also that in the case of establishments described in the foregoing provisos as are in existence on the date of the commencement of the Delhi Electricity Control (Second Amendment) Order, 1995, it will not be necessary for the establishment to be owned by the owner-occupant of the premises for allowing non-domestic commercial connection upto 2 kW"] [Proviso added by Notification No. F. 11(10)/EB/UD/10205, dated 18.7.1995.].
