Section 12(3) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)
(3)Notwithstanding anything in this section, the licensee may, in case of emergency due to the breakdown of an underground electric supply-line, after giving notice in writing to the Repairing authority or the owner, as the case may be, of his intention to do so, place an aerial line without complying with the provisions of sub-section (1) :Provided that such aerial line shall be used only until the defect in the underground electric supply-line can be made good, and in no case (unless with the written consent of the Government) for a period exceeding six weeks, and shall be removed as soon as may be after such defect is removed.
