Section 2(4) in The Maharashtra Electricity Consumption of Electrical Energy (Restriction) Order, 1974
(4)[ Where the connections are sanctioned on or after the 1st day of May, 1974 for commercial or domestic purposes,-Domestic purposes.-(i)one unit per day per KW of connected load; or(ii)the actual consumption in the month of September, 1974; or(iii)the average monthly consumption of the consumer during six billing months immediately preceding the month of June, 1979, whichever is higher :Provided that, the State Government or such Officer as the State Government may authorise in this behalf may, in the case of any consumer or class of such consumers by order in writing, fix any other basic consumption regard being had to the special circumstances of the case recorded in such order;Commercial purposes.-(A)Four units per day per KW of connected load for all commercial consumers except residential hotels; or(B)Six units per day per KW of connected load for residential hotels; or(C)The actual consumption in the month of September, 1947; or(D)The average monthly consumption of the consumer during six billing months immediately preceding the month of June, 1979, whichever is higher :Provided that, the State Government or such Officer as the State Government may authorise in this behalf may in case of any consumer or class of such consumers by order in writing fix any other basic consumption regard being had to the special circumstances of the case recorded in such order.] [Substituted by G. O. of 26.4.1983.](c)"basic month" means the month with reference to which the basic consumption provided by sub-clause (b);(d)"essential consumers" means the consumers specified in Schedule 'A' hereto annexed and such other consumers as the State Government may by an order in writing declare from time to time to be essential consumers;(e)"industries operating on a continuous process basis" means the industries specified in Schedule 'B' hereto annexed and such other industries as the State Government may by an order in writing declare from time to time be industries on a continuous process basis;(f)"licensee" means any of the licensees specified in Schedule 'C' hereto annexed;(g)"seasonal industries" means the industries specified in Schedule 'D' hereto annexed and such other industries as the State Government may by an order in writing declare from time to time to be seasonal industries;(h)"service industries" means the industries specified in Schedule 'E' hereto annexed and such other industries as the State Government may by an order in writing declare from time to time to be service industries.
