Section 56(5) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)
(5)Every requisition under this clause shall be in a form to be prescribed by rules under the Jammu and Kashmir Electricity Act; and copies of the form shall be kept at the office of the licensee and supplied free of charge to any applicant.VII. Further provisions as to laying service-line. - The licensee shall, before commencing to lay down or place a service-line in any street in which a distributing main has not already been laid down or placed, serve upon the local authority (if any) and upon the owner or occupier of all premises abutting on so much of the streets as lies between the points of origin and termination of the service-line so to be laid or placed, twenty-one day's notice stating that the licensee intends to lay down or place a service-line, and intimating that, if within the said period the local authority or any five or more of such owners or occupiers require, in accordance with the provisions of the licensee, that a supply shall be given for any public lamps or to the their premises, as the case may be, the necessary distributing main will be laid down or placed by the licensee at the same time as the service-line.VIII. Supply for public lamps. - (1) Where, after distributing mains have been laid down under the provisions of clause IV or clause and the supply of energy through those mains or any of them has commenced, a requisition is made by the Government or by local authority requiring the licensee to supply for a period of not less than seven years energy for any public lamps within the area of supply, the licensee shall supply, and, save in so far as he is prevented from doing so by cyclones, floods, storms or other occurrences beyond his control, continue to supply, energy for such lamps in such quantities as the Government or the local authority as the case may be may require.
