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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(1)(b) in The Maharashtra Electricity (Special Powers) Act, 1946

(b)without the permission of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government-
(i)[ exceeds at any time- [Sub-clauses (i) and (ii) were substituted for the original by Bombay 2 of 1959, Section 5.]
(I)in relation to the pre-Reorganisation State of Bombay (excluding the transferred territories), the maximum demand in Kw of electrical energy recorded in respect of him in relation to that area during the twelve months ending on the 31st January, 1943, or
(II)in relation to the Saurashtra area of the State of Bombay, the maximum demand in Kw of electrical energy recorded in respect of him in relation to that area during the twelve months ending on the 31st January, 1950, or
(III)in relation to any other area, the maximum demand in Kw of electrical energy recorded in respect of him during the twelve months ending on such date as may be specified by the State Government, or
(ii)connects or has connected load-
(I)in the pre-Reorganisation State of Bombay (excluding the transferred territories), beyond that notified in writing to the licensee up to 31st January 1943,
(II)in the Saurashtra area of the State of Bombay, beyond that notified in writing to the licensee up to 31st January, 1950,
(III)elsewhere, beyond that notified in writing to the licensee up to such date as may be specified by the State Government; or
(iii)exceeds the supply permitted by the State Government under sub-section (3) of section 5 or sanctioned by a licensee in pursuance of a requisition made under clause VI of the Schedule to the Indian Electricity Act, 1910, or,]