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[Cites 0, Cited by 8] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(b) in The Indian Electricity Act, 1910

(b)being a licensee or a person who has obtained the sanction of the State Government as aforesaid, in contravention of the provisions of this Act or of the rules thereunder, or in breach of the conditions of license or of the sanction, as the case may be, and without reasonable excuse, the burden of proving which shall lie on him, discontinues the supply of energy or fails to supply energy; or