Section 18(ii) in Damodar Valley Corporation Act, 1948
(ii)The Corporation may sell electrical energy to any consumer in the Damodar Valley but no such sale shall, except with the permission of the [State] [Substituted for the word "Provincial" by A.L.O., 1950] Government concerned, be made to any consumer requiring supply at a pressure of less than 30, 000 volts.
