Section 6C(1) in The Maharashtra Electricity (Special Powers) Act, 1946
(1)If any consumer fails to pay any fees leviable for inspection, examination or test made or any other service rendered by an Electric Inspector or any other officer appointed to assist the Electric Inspector under the provisions the Indian Electricity Act, 1910, or any rules made thereunder, within ten days from the date of the presentation of the bill for such inspection, examination, test of rendering of service, the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government or any other officer authorised by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government in that behalf may, notwithstanding anything contained in the Indian Electricity Act, 1910, or the terms of any licence or sanction granted thereunder or any agreement for the supply of electrical energy, by order in writing direct the licensee, without prejudice to any other right to recover such fees, to discontinue the supply of electrical energy to such consumer and the licensee shall thereupon discontinue the supply of electrical energy to such consumer.
