Section 5(1) in The Maharashtra Electricity (Special Powers) Act, 1946
(1)Notwithstanding anything contained in the Indian Electricity Act, 1910, or in any licence granted thereunder or in any contract or agreement or in any requisition, the 2[State] Government may, if in its opinion, it is necessary or expedient for maintaining the supply or securing the equitable distribution of electrical energy, by order direct a licensee-(a)not to comply, except with the permission of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Govern with -(i)the provisions of any contract, agreement or requisition (whet made before or after the [commencement of this Act in any area)] [These words and bracket were substituted for the words and bracket 'commencement of this Act)', by Bombay 2 of 1959, Section 6.] for the supply (other than the resumption of supply) or an increase in the supply, of electrical energy, to any person,(ii)any requisition or the resumption of a supply to a consumer after a period of six months from the date of its discontinuance,(iii)any requisition for the resumption of a supply made within six months of its discontinuance, where the requisitioning consumer was not himself the consumer of the supply at the time of its discontinuance:[Provided that the [State] [This proviso was added by Bombay 41 of 1949, Section 6(1).] Government may by order direct that it shall not be necessary to obtain such permission if the licensee supplies electrical energy to such consumers or class of consumers, to such extent and subject to such conditions as may be specified in the order;](b)not to comply with any requisition for municipal purposes involving (otherwise than by way of replacement) any new works or additions to or alterations of works already installed.
