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The Maharashtra Electricity (Special Powers) Act, 1946
Act No. 20 of 1946
mh062
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LEGISLATIVE HISTORY 6 |
(a) "consumer" [*] and "works" have the meanings assigned to them in section 2 of the Indian Electricity Act, 1910;
[(aa) "licensee" means any person licensed under Part II of the Indian Electricity Act, 1910, to supply electrical energy or any person who has obtained sanction under section 28 of that Act to engage in the business of supplying electrical energy and includes a distributing licencee and the [State] Electricity Board constituted under section 5 of the Electricity (Supply) Act, 1948;]
(b) "requisition" means a requisition made under the Indian Electricity Act, 1910, for the supply of electrical energy.
3. Restriction on consumption of supply. - Notwithstanding anything contained in any contract or agreement, the [State] Government may by an order in writing require any consumer to, and thereupon such consumer shall, reduce his consumption of electrical energy to such extent and in such manner and by such means as may be specified in the order. The [State] Government shall serve a copy of the order on the licensee supplying the energy. 4. Discontinuance of supply in certain circumstances. - (1) Notwithstanding anything contained in the Indian Electricity Act, 1910, or any licence granted thereunder or any agreement for the supply of electrical energy, the [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 an order in writing -(i) authorise, or
(ii) require,
a licensee to, and the licensee when so required shall, discontinue or reduce the supply of electrical energy to any consumer, other than a distributing licensee, who-(a) without the permission of the [State] Government contravenes any direction issued to him under section 3; or
(b) without the permission of the [State] Government-
(I) in relation to the pre-Reorganisation State of Bombay (excluding the transferred territories), the maximum demand in Kw of electrical energy recorded in respect of him in relation to that area during the twelve months ending on the 31st January, 1943, or
(II) in relation to the Saurashtra area of the State of Bombay, the maximum demand in Kw of electrical energy recorded in respect of him in relation to that area during the twelve months ending on the 31st January, 1950, or
(III) in relation to any other area, the maximum demand in Kw of electrical energy recorded in respect of him during the twelve months ending on such date as may be specified by the State Government, or
(ii) connects or has connected load-
(I) in the pre-Reorganisation State of Bombay (excluding the transferred territories), beyond that notified in writing to the licensee up to 31st January 1943,
(II) in the Saurashtra area of the State of Bombay, beyond that notified in writing to the licensee up to 31st January, 1950,
(III) elsewhere, beyond that notified in writing to the licensee up to such date as may be specified by the State Government; or
(iii) exceeds the supply permitted by the State Government under sub-section (3) of section 5 or sanctioned by a licensee in pursuance of a requisition made under clause VI of the Schedule to the Indian Electricity Act, 1910, or,]
(2) The licensee shall-(i) before discontinuing or reducing the supply of electrical energy under sub-section (1) give the consumer not less than 48 hours' notice in writing of his intention so to do;
(ii) on discontinuing the supply, communicate to the [State] Government within twenty-four hours from the date of discontinuance the circumstances in which he has done so;
(iii) on being so directed by the [State] Government recommence the supply with all possible speed.
(3) The licensee shall report to the [State] Government within twenty-four hours of its coming to his notice every contravention of any direction given under section 3, or clause (b) of sub-section (1). 5. Restriction on supply of electrical energy and prohibition on reconnection of supply. - (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] Govern with -
(i) the provisions of any contract, agreement or requisition (whet made before or after the [commencement of this Act in any area)] 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] 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.
(2) To obtain any permission required under sub-section (1), the licensee shall make an application to the [State] Government in such form as the [State] Government may notify in the Official Gazette in this behalf. [Where a requisition is made on the license under sub-clause (1) of clause V or of clause VI of the Schedule to the Indian Electricity Act, 1910, the licensee shall make the application to the [State] Government in respect of such requisition within one month from the date of the receipt of the requisition by him or within such longer period as the [State] Government may allow] (3) On an application being made under sub-section (2) the [State] Government may either refuse the permission sought or grant it either absolutely or subject to such conditions as it may think fit to impose, and may also call for such further particulars relating to the application as it may require. 6. Restriction on the use of electrical energy for the purpose of advertisement. - Notwithstanding anything contained in any contract or agreement, no person receiving a supply of electrical energy from a licensee notified in this behalf in the Official Gazette by the [State] Government, shall use or cause to be used such electrical energy in the area of supply of such licensee for exhibiting light intended for advertisement on the exterior of any premises, or on any plot of land or in any street or open place. [6A. Power to regulate supply of electrical energy and periods of work [* *]. - (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] 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];
(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] the supply of electrical energy is made by a licensee.
(2) The [State] Government may make provisions in any order made under subsection (1) for any incidental or supplementary matters which it may think necessary or expedient for the purposes of the order. Explanation. - In this section "undertaking" means any public utility undertaking or any undertaking by way of any trade or business and includes a factory. 6B. Revocation of licence or discontinuance of supply for breach of order under section 6A. - Notwithstanding anything contained in the Indian Electricity Act, 1910, or the terms of any licence or sanction granted thereunder or an agreement for the supply of electrical energy-(a) if a licensee contravenes an order made under section 6A, it shall be lawful for the [State] Government to revoke the licence or sanction granted to such licensee for the supply of electrical energy; or
[(b) if any undertaking or consumer contravenes an order made under section 6A, then-
(i) the State Government may by order direct the licensee to discontinue or reduce indefinitely or for such period as is stated in the order the supply of electrical energy made to such undertaking or consumer, and the licensee shall thereupon discontinue or reduce the supply of electrical energy to such undertaking or consumer; or
(ii) where the State Government, in order to meet an emergency or such other circumstances, authorises (and the State Government is hereby empowered so to authorise), subject to such conditions as it may specify, a licensee to discontinue the supply of electrical energy made to an undertaking or consumer who contravenes an order under section 6A, the licensee himself may so discontinue the supply; but the licensee shall, on discontinuing the supply as aforesaid, report to the State Government within 24 hours from the time of discontinuance, the circumstances in which he has so done, ai on being directed by the State Government to do so, recommence the supply with all possible speed.]
6C. Discontinuance of supply of energy to consumer for failure to pay fees for Services of Electric Inspector or his assistants. - (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] Government or any other officer authorised by the [State] 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. (2) On payment of such fees by the consumer, the [State] Government or the authorised officer may by order in writing direct the licensee to reconnect and recommence the supply of electrical energy, and the licensee shall thereupon reconnect and recommence the supply to the consumer as soon as practicable: Provided that the licensee shall not be bound to reconnect the supply until the consumer pays to the licensee the charges for reconnecting the supply.] 7. Continuance in force of existing Orders. - Every order made by the Central or Provincial Government under sub-rule (2) of rule 81 of the Defence of India Rules in respect of any of the matters specified in sections 3, 4, 5, and 6 of this Act and in force immediately before the commencement of this Act shall, so far as it could validly be made by the [State] Government under the said sections, continue in force and be deemed to have been made under the said sections, and every person authorised, permitted, directed or required to do anything under or in pursuance of any such order shall, so far as he could validly be so authorised, permitted, directed or required, as the case may be, by the [State] Government under any of the said sections of this Act, be deemed to have been so authorised, permitted, directed or required as the case may be, under the provisions of this Act. 8. Penalties. - Any person who-(a) contravenes -
(i) any order made or deemed to have been made under section 3, 4, 5 [, 6, 6A, 6B or 6C]; or
(ii) any or the provisions of this Act; or
(b) is deemed to have been required or directed under section 3, 4, 5 or 6 to do or refrain from doing anything fails to comply with such requirement or direction, shall, on conviction, be [punished] with imprisonment for a tern which may extend to six months or with fine or with both.
[8A. Power of entry, etc. - (1) Any officer authorized by the [State] Government in this behalf by general or special order, my enter and inspect any premises for the purpose of verifying whether an order made under this Act is complied with or not. (2) Whoever voluntarily obstructs any person authorized under sub-section (1) in the exercise of the powers conferred by that sub-section shall, on conviction, be punished with imprisonment for a term which may extend to three months or with fine which may extend to five hundred rupees or with both.] [9. Offence by local authorities and corporations. - If the person referred to in section 8 is a local authority, its Chief Executive Officer in charge of the undertaking of supplying electrical energy and if such person is a company or other body corporate, the managing director, manager, secretary or other principal officer managing its business shall, unless he proves that the contravention took place without his knowledge or that he exercised all due diligence to prevent such contravention, be deemed to be guilty of such contravention.] 10. Cognizance of offences. - No Court shall take cognizance of any office punishable under this Act except on a report in writing of the facts constituting such offence made by such public servant as may be authorised by the [State] Government in this behalf. 11. Protection of action taken under Act. - (1) No suit, prosecution or other legal proceeding shall lie against any person for anything which is in good faith done or intended to be done in pursuance of any order, direction or requirement made or deemed to have been made under section 3, 4, 5, [, 6, 6A, 6B or 6C]. (2) No suit or other legal proceeding shall lie against the [Government] for any damage caused or likely to be caused by anything which is in good faith done or intended to be done in pursuance of any order [direction or requirement] made or deemed to have been made under section 3, 4, 5 [, 6, 6A, 6B or 6C]. 12. Service of orders or directions. - Every order or direction made or issued under this Act shall as far as may be, be served in the manner prescribed in section 53 of the Indian Electricity Act, 1910. [13.Repeals and savings. - (1) On the commencement of this Act in that part of the State of Bombay to which it is extended by the Bombay Electricity (Special Powers) (Extension Amendment) Act, 1958, the Saurahstra Electricity (Special Power) Act, 1953, shall stand repealed. (2) Notwithstanding such repeal, anything done or action taken (including any orders made or deemed to be made, or proceedings pending) under any provisions of the Act so repealed, shall be deemed to have been done, taken, made or pending under the provisions of this Act; and accordingly such proceedings shall be continued and disposed of under the provisions of this Act.]Notifications
G. N., I. C. D. No. BEA. 3157-U, dated 18th February, 1959 (B.G., Part 4-B, page 271) - In exercise of the powers conferred by sub-section (3) of section 1 of the Bombay Electricity (Special Powers) Act, 1946, (Bombay 20 of 1946), the Government of Bombay hereby appoints 18th day of February 1959 to be the date on which the said Act shall come into force in that part of the State of Bombay to which it is extended by the Bombay Electricity (Special Powers) (Extension and Amendment) Act, 1958 (Bombay II of 1959).Amended by G.N., L.D., No. 11578, dated 14th August, 1950
G.N., P.W.D., No.1932/36, dated 8th October, 1946 (B.G., Part 4-B, page 169) - In exercise of the powers conferred by sub-section(2) of section 5 of the Bombay Electricity (Emergency Powers) Act, 1946, (Bombay 20 or 1946), the Government of Bombay is pleased to prescribe the following form of application for permission required under sub-section (1) of section 5 of the said Act :-Government of Bombay
Application for a new supply or increase in supply
1. Supply Undertaking. 2. Consumer's Name and Address. 3. Address at which supply is required. 4. Nature of service (viz. Residential, Industrial or Public Building). 5. Data on Consumer's load|
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As on 31st January, 1943 |
Additional Sanctions subsequent to 31st January, 1943 |
Estimated Requirement now applied for |
Total |
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Notified connected load in kW. |
(a) |
(c) |
(e) |
(g) |
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Maximum demand in kW. |
(b) Highest for 12 Months ending 31st January 1943. |
(d) |
(f) |
(h) |
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Brief details of purpose to be served |
No. of shifts if any |
Probable Date of load maturing |
Remarks (Evidence as to essentiality or supply enclosing certificate of Essentiality from the appropriate authority) |
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Notified connected load in kW. |
(k) |
(l) |
(m) |
(n) |
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Maximum demand in kW.
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Estimated increase in maximum demand of
undertaking if Application is recommended |
Capacity of existing service, If any |
Nature of supply Brief list of A.C., D. C. H.
T., or L.T. Etc. |
Brief list of materials required i.e. Cable,
Transformer, Switchgear, etc. |
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Approximate cost of giving service |
Remarks on effect of this service on the system
of the undertaking with particular reference to plant, site or
location of consumer's installations, etc. |
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Materials in Stock |
Material to be ordered |
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Signature of Electricity Supply Authority.
DateDeputy Secretary to the Government of Bombay Public Works Department.
Date G. O., I & L.D., No. SAC. 1073/864002/ELEC.II, dated 15th May, 1973 (M. G., Part 4-B, page 946) - In exercise of the powers conferred by sections 3, 4 6A and 6B of the Bombay Electricity (Special Powers) Act, 1946, (Bombay 20 of 1946), and all other powers enabling it in that behalf, the Government of Maharashtra hereby directs that-(a) the Maharashtra State Electricity Board shall, on a requisition made to it by a District Magistrate, discontinue or reduce, in the manner required by the District Magistrate the supply of electrical energy to any consumer using or consuming the electrical energy for purposes of agriculture or irrigation;
(b) the Maharashtra State Electricity Board shall discontinue forthwith supply of electrical energy to any consumer who contravene any order that may be made by the Board in pursuance of the clause (a) above.
These orders issues notwithstanding anything contained in the Second Bombay Electricity Consumption of Electrical Energy (Restriction) Order, 1972, dated the 29th September, 1972 and the Maharashtra Electrical Energy, (Regulation of Distribution, Supply, Consumption or Use) Order, 1972, dated the 4th October, 1972, so far as the aforesaid consumers are concerned. G. O, I. & L.D., No. SAC. 1979/ 1713-NRG-3, dated 22nd March, 1979 (M. G., Part 4-B, page 700) - In partial modification of this Department Order No. SAC. 1073/864002-Elec. II, dated the 15th May 1973 for discontinuing or reducing supply of electrical energy by Maharashtra State Electricity Board for purposes of Agriculture or Irrigation on a requisition made to it by a District Magistrate, Government is pleased to direct that if the disconnection is for five days or less, the decision to disconnect the power supply should be taken at the co-ordination committee of Collector, Executive Engineer, Maharashtra State Electricity Board concerned and the Executive Engineer of the Irrigation. If necessary, Executive Engineer of Environmental Engineering may also be invited. If the disconnection is for a period of over five days, order of this Department should be invariably taken earlier. G.N., P.W.D., No. 1932/36, dated 8th February, 1949 (B.G., Part IV-B, page 306) - In exercise of the powers conferred by sub-section (2) of section 5 of the Bombay Electricity (Emergency Powers) Act, 1946, (Bombay 20 of 1946), the Government of Bombay is pleased to prescribe the following form of application for permission required under sub-section (1) of section 5 of the said Act for the purposes of domestic purposes, including lights, fans and water pumps and for temporary supply: - [Form laid down in Government Notification No. 1932/36-EI(C) dated the 8th February, 1949.]Government of Bombay
Name of the Electric Supply Undertaking:-Consolidated application for a new supply or increase in supply for domestic purposes including lights, fans and water pumps temporary supply
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Serial No. |
Consumer's Name and
Address |
Address Where
supply is required |
Existing load
Kw. |
Load applied for
Kw. |
Purpose |
Remark |
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Signature of the licensee.
Orders of GovernmentUnder Secretary to the Government of Bombay
Public Works Department.
(i) no person receiving a supply of electrical energy as an internal load from any of the licensees mentioned in the schedule hereto annexed, shall use or cause to be used such electrical energy, for purposes of external illuminations outside any premises by diversion;
(ii) the restriction in clause (i) above does not apply to the diversion of an existing external load of electrical energy for use as external illumination.
2. In exercise of the powers conferred by clause (b) of section 6B of the above-mentioned Act, the licensees mentioned in the schedule are hereby directed to discontinue supply of electrical energy to any consumer who violates the orders contained in paragraph 1 above.Schedule
Messers. The Tata Hydro-Electric Power Supply Company Limited. Messers. The Andhra Valley Power Supply Company Limited. Messers. The Tata Power Company Limited The Bombay Electric Supply and Transport Undertaking. Messers. The Bombay Suburban Electric Supply Limited. Messers. The Poona Electric Supply Limited. Messers. The Thana Electric Supply Limited. Messers. The Kalyan Electric Supply Limited Messers. The Lonavala-Khandala Electric Supply Limited. Messers. The Panvel Taluka Electrical Development Company Limited. Messers. The Amalgamated Electricity Company (Belgaum) Limited, Bhiwandi Branch. Messers. The Bassein Electric Supply Company Limited, Messers. The Igatpuri Electric Supply Company Limited. G. N., P. W. D., No. SAC. 1052, dated 9th June, 1953 (B. G., Part 1, page 1102) - In exercise of the powers conferred by section 6A of Bombay Electricity (Special Powers) Act, 1946 (Bombay 20 of 1946), the Government of Bombay is pleased to direct that the Bombay Electric Supply and Transport Undertaking (hereinafter referred to as "the Undertaking") shall put into operation the undermentioned scheme known as the "Pooling of Generating Sets for supply of additional power from the Bombay Electric Supply and Transport System".The Scheme above referred to
1. The Undertaking is authorised to connect additional loads on its system provided, it is satisfied that, through the use of auxiliary generating plant installed by other consumers on its system, the total maximum demand and/or consumption on its system will not thereby be increased. 2. The scheme shall be operated on the basis of a common pool similar to that operated by the Tata Power Company Limited. The scheme shall further be operated on a purely voluntary basis and shall be subject to the following conditions:-(i) The Undertaking shall not, for the purpose of this scheme, take any additional supply from the bulk suppliers.
(ii) The Undertaking shall supply only such quantum of energy as may be released through the operation of the pool.
(iii) The charges payable by the consumer to the Undertaking for the energy received shall be the Undertaking's current charges plus annas 2.5 or as may be determined by Government from time to time to cover the pool's cost.
Whereas due to shortage of coal there is serious shortage of electrical energy in the State of Maharashtra and this shortage is likely to continue for some time. G. N., I. E. & L. D., No. SAC. 1979/2438 (iii)/NAG-3, dated 8th May, 1979 (M. G., Part 4-B, page 1261) - Now, therefore, in exercise of the powers conferred by section 6A of the Bombay Electricity (Special Powers) Act, 1946 (Bombay 20 of 1946), and of all other powers enabling it in that behalf, the Government of Maharashtra hereby directs that the net restricted quotas of demand and energy of such consumers who have installed diesel generating sets shall stand reduced with effect from 10th May 1979 as follows : -(1) The net restricted demand shall stand reduced by the quantum equal to the full rated capacity of the generating set.
(2) The net restricted energy quota will stand reduced by a quantum equal to the energy which their set can generate with full load operation of eight hours a day.
Whereas, there has been improvement in power supply position in the State; G. O. I., E. & L. D., No. SAC. 1983/CR-3148/NRG-3, dated 28th April, 1983 (M.G., Part 4-B, page 556) - Now, therefore, in exercise of the powers, conferred by Section 6-A of the Bombay Electricity (Special Powers) Act, 1946 (Bombay 20 of 1946), Government of Maharashtra is hereby pleased to amend with effect from 1st May, 1983 Government Order, Industries, Energy and Labour Department, No. SAC. 1979/5058/NRG-3 dated the 23rd August 1979 as amended from time to time (hereinafter referred to as the "said order") as given below:- 1. For the existing Schedule I to the said order the following schedule a shall be substituted, viz.,-Schedule I
Restrictions on consumption of energy
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Serial No. |
Category of consumer |
Ceiling |
Hours during which electricity energy shall
not be supplied or consumed |
Effective Date |
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1 |
Essential consumers .. .. |
90 per cent .. .. |
.... |
1st May, 1983 |
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2 |
Service Industries .. .. |
90 per cent .. .. |
.... |
Do. |
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3 |
Seasonal Industries .. .. |
85 per cent .. .. |
.... |
Do. |
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4 |
Industries operating on a continuous Process basis |
85 per cent |
.... |
Do. |
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5 |
Industrial units availing electric supply at voltage not exceeding 450 volts. |
100 per cent .. |
5-00 p.m. To |
1st May, 1983 10-00 p.m. |
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6 |
Textile Industries |
100 per cent.. |
.... |
Do. |
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7 |
All other industries not covered under Serial Nos. 1 to 6 above |
80 per cent.. |
5-00 p.m. to 10-00 p.m. every day for single and two shifts units |
Do. |
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8 |
Domestic consumers |
If basic monthly consumption exceeds 300 units 100 per cent. |
... |
Do. |
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9 |
Commercial consumers |
If basic monthly consumption exceeds 300 units 100 per cent. |
... |
Do. |
(i) domestic purposes,
(ii) commercial purposes and;
(iii) industrial purposes provided that the connected load of industrial consumer as sanctioned by Government and/or licensee, as the case may be, does not exceed 100KW.
G.N., I. E. 8t L. D. No. ESA.1088/CR-2454/NRG-5, dated 19th April, 1989 (M.G., Part 4-B, Page 544) - In exercise of the powers conferred by clause (a) of sub-section (1) of section 6-A of the Bombay Electricity (Special Powers) Act, 1946 (Bombay 20 of 1946), the Government of Maharashtra have imposed restrictions on the use of Electricity from 13th February 1989 on the following -(a) Industrial consumers in BMRDA area having captive power generations sets should keep their sets ready for taking them in service during the peak periods of 09-00 hrs. to 11-00 hrs. and 18-00 hrs. to 21-00 hrs. every day.
(b) Central air-conditioner in BMRDA area should be kept out during peak period of 09-00 hrs. to 11-00 hrs. and 18-00 hrs. to 21-00 hrs. every day.
(c) Cinema houses in BMRDA area should keep their air-conditioner units out during the periods between 12-00 hrs to 20-00 hrs. every day.
(d) Commercial Decorative Lighting neon signs in BMRDA area should be kept off during peak periods from 18-00 hrs to 21-00 hrs.
Government is now pleased to direct that these restriction in use of Electricity stand withdrawn with immediate effect. G.N., I. E. & L. D. No. ESA. 1089/CR-7033/NRG-3, dated 29th November, 1989 (M.G., Part 4-B, 1990 Page 48) - In exercise of the powers conferred by clause (a) of sub-section (1) of Section 6-A of the Bombay Electricity (Special Powers) Act, 1946 (Bombay 20 of 1946), the Government of Maharashtra hereby directs that with effect from 29th November 1989 and until further orders:-(a) Central; air-conditioners in the State should be kept out during peak periods of 09-00 hrs. to 12-00 hrs. and 18-00 hrs. to 21-00 hrs. everyday.
(b) Cinema houses in the State should keep their air-conditioners units out during the periods between 18-00 hrs. to 21-00 hrs. everyday.
The Maharashtra Electrical Energy Regulation of Distribution, Supply, Consumption or use) Order, 1989
G.O., E. & L. D. No. SAC. 1089/4669-NRG-3, dated 27th December, 1989 (M.G., Part 4-B, Page 194) - In exercise of the powers conferred by section 6-A and 6-B of the Bombay Electricity (Special Powers) Act, 1946 (Bombay 20 of 1946), the Government of Maharashtra in partial modification of Government Order, Industries and Labour Department No. SAC. 1072)/Elec. II, dated 4th October 1972 hereby makes the following Order, namely 1. Short title and commencement(1) This Order may be called the Maharashtra Electrical Energy (Regulation of Distribution), Supply, Consumption or use) Order, 1989.
(2) It shall come into force from 1st January, 1990.
2. Definitions. In this Order, unless the context requires otherwise,-(a) "consumer" means a consumer or group or class of consumers specified in Schedule I;
(b) "licensee" means a licensee specified in column 3 of Schedule I;
(c) "Week" means a week commencing from Monday the 1st day of January 1990;
(d) "Schedule" means a schedule annexed to this Order.
3. Staggering of supply of electrical energy to consumers The licensee specified in Column 3 of Schedule I shall not distribute or supply electrical energy to consumers specified against it in Column 2 of that Schedule and the consumer specified in Column 2 of the Schedule shall not consume or use electrical energy on the day of every week specified against the consumer in Column 4 thereof.Schedule I
[See Clause 2(a) and clause 3]
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Serial No. |
Name, Class or Group of Consumers |
Licensee |
Day |
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1 |
2 |
3 |
4 |
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1 |
Textile Mills in Greater Bombay |
Tatas |
Sunday |
Schedule
1. Maharashtra State Electricity Board. 2. Nagpur Electric Light and Power Company Limited, Nagpur 3. The Nagpur Electric Light and Power Company Limited, Wardha 4. The Gondia Electric Supply Company Limited, Gondia. 5. The Electrical Undertaking Limited, Arvi. G.N., & I. L. D., No. IEA 1470/47201-(III) Elec-I, dated 8th January, 1971 (M.G., Part 4-A, page 66) - In exercise of the powers conferred by section 6C of the Bombay Electricity (Special Powers) Act, 1946 and in supersession of Government Notification No. IEA 1467/43659(iii) Elec.I, dated the 13th November 1967, the Government of Maharashtra hereby authorises the Electrical Inspectors appointed under Government Notification, Industries and Labour Department, No. IEA 1470/47201 (i) Elec-I, dated the 8th January 1971 for the purposes of that section. G.N., I. & L.D., ELD. 1472/11439-Elec III dated 10th March, 1972 (M.G., Part 4-B, page 453) - In exercise of the powers conferred by section 6C of the Bombay Electricity (Special Powers) Act, 1946 (Bombay 20 of 1946), the Government of Maharashtra hereby authorities the Electrical Inspectors mentioned in the sub-joined schedule to exercise powers under section 6C within their jurisdiction mentioned against them:-Schedule
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1 |
Shri. V.J. Madiwale |
.. |
Electrical Inspector, Nagpur |
Area comprising of the Districts of Nagpur, Wardha, Chandrapur and Bhandara. |
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2 |
Shri. V. G. Apte |
.. |
Electrical Inspector, Aurangabad |
Area comprising of the Districts of Aurangabad, Bhir, Parbhani, Nanded, and Osmanabad. |
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3 |
Shri. K. P Sheode |
.. |
Electrical Inspector, Poona |
Area comprising of the Districts of Poona, Satara, Sholapur and Ahmednagar. |
Schedule
(a) All Electrical Inspectors under the Indian Electricity, Act, 1910.
(b) All officers appointed under the Factories Act, 1948, of a rank not below that of an Inspector.
(c) All officers of the Directorate of Industries not below the rank of a Junior Industries Inspector.
(d) All officers of the Revenue Department not below the rank of Mamlatdar
(e) All officers of the Police Department not below the rank of Sub-Inspector,
G. N., I. & L.D., No. SAC. 1061/Elec., dated 3rd April, 1962 (M.G., Part 4-B, page 603) - In exercise of the powers conferred by sub-section(l) of section 8A of the Bombay Electricity (Special Powers) Act, 1946 (Bombay 20 of 1946), the Government of Maharashtra hereby authorises the officers mentioned in the appended schedule in addition to the officers mentioned in the Schedule appended to Government Notification No. SAC 1061-Elec., dated 14th December, 1961, to exercise the powers under section 8A within their jurisdiction.Schedule
(i) All sub-inspectors and Assistant Inspectors under the Indian Electricity Act, 1910.
(ii) The Electricity Duty Inspector under the Electricity Duty Act, 1963.
(iii) All Assistant Electricity Duty Inspectors under the Electricity Duty Act, 1958.
