Section 6A(2) in The Maharashtra Electricity (Special Powers) Act, 1946
(2)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may make provisions in any order made under subsection (1) for any incidental or supplementary matters which it may think necessary or expedient for the purposes of the order.Explanation. - In this section "undertaking" means any public utility undertaking or any undertaking by way of any trade or business and includes a factory.
