Section 6C(2) in The Maharashtra Electricity (Special Powers) Act, 1946
(2)On payment of such fees by the consumer, the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government or the authorised officer may by order in writing direct the licensee to reconnect and recommence the supply of electrical energy, and the licensee shall thereupon reconnect and recommence the supply to the consumer as soon as practicable:Provided that the licensee shall not be bound to reconnect the supply until the consumer pays to the licensee the charges for reconnecting the supply.]
