Section 6A(1)(a) in The Maharashtra Electricity (Special Powers) Act, 1946
(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).];