Section 6A(1) in The Maharashtra Electricity (Special Powers) Act, 1946
(1)Notwithstanding anything contained in any law for the time being in force, or any permission granted under sub-section (3) of section 5 or any instrument having effect by virtue of any law, the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may with a view to controlling distribution, supply, consumption or use of electrical energy make an order-(a)for prohibiting or regulating subject to such conditions as it may specify in the order, the distribution or supply of electrical energy by a licensee or use of such energy by a consumer for any purposes specified in such order [or for prohibiting a consumer from supplying or allowing the use of such energy or any part thereof to any other person or undertaking] [These words were inserted by Bombay 2 of 1959, Section 7(a)(i).];(b)for determining the order of priority in which, or the period or periods during which, work shall be done by an undertaking to which [or the consumer to whom] [These words were inserted by Bombay 2 of 1959, Section 7(a)(ii).] the supply of electrical energy is made by a licensee.
