Section 8 in The U.P. Electricity (Regulation of Distribution and Consumption) Order, 1972
8. Restriction on using electrical energy during certain hours.
- Except in the case of electrical connections of hospitals, water works, sewage, pumping works, telephone exchanges, essential installation of railways, defence industries and vital defence installations, daily newspaper having a contracted load of not less than 50 KVA, Government presses, milk chilling centres, All India Radio Stations and continuous process industries engaged in the production or manufacture of chemical fertilizers, chemicals, the manufacture of which involves electrolysis, drugs the manufacture of which involves the process of fermentation and the manufacture of which has a contracted load of not less than 1,000 KVA in connection therewith, aluminium, glass, camphor, cement, sugar, vanaspati involving hydrogenation process, man-made fibre, synthetic rubber and such bread as is produced in any unit having a contracted load of not less than 100 KVA :(i)no consumer in an urban area receiving supply of electrical energy direct from the U.P. State Electricity Board or from any licensee who obtains bulk supply of electrical energy from the U.P. State Electricity Board shall on any day during the period November 18, 1972 to November 30, 1972, use such electrical energy from 8 a.m. to 2 p.m.;(ii)no industrial consumer receiving supply electrical energy as aforesaid and who uses three phase motive power in any urban area shall with effect from December 1, 1972, run his installation from 2 p.m. to 8 p.m.Explanation. - For the purposes of this clause "urban area" means an area included in a municipality or a notified area under the provisions of [U.P. Municipality Act, 1916] [Now see the newly introduced Acts in 1994, published by Alia Law Agency, Allahabad.] or a Town Area under the provisions of the [U.P. Town Area Act, 1914] [Now see the newly introduced Acts in 1994, published by Alia Law Agency, Allahabad.] or a city under the provisions of the [Uttar Pradesh Nagar Mahapalika Adhiniyam, 1959] [Now see the newly introduced Acts in 1994, published by Alia Law Agency, Allahabad.] or a cantonment under the provisions of the Cantonment Act, 1924.
