The Electricity (Removal Of Difficulties) Eighth Order, 2005
Vide S.O. 798(E), dated 9.6.2005, published in the Gazette of India, Ext., Point II, Section 3(ii), dated 9.6.2005.
8/472
Whereas the Electricity Act, 2003 (36 of 2003) (hereinafter referred to as the Act), came into force on the 10th June, 2003; And whereas sub-section (1) of section 43 of the Act provides that every distribution licensee, shall, on an application by the owner or occupier of any premises, give supply of electricity to such premises, within one month after receipt of the application requiring such supply; And whereas difficulties have arisen in obtaining the supply of electricity at single point from the distribution licensee; Now, therefore, the Central Government in exercise of its powers conferred by section 183 of the Act, hereby makes this order in respect of obtaining supply of electricity at single point from the distribution licensee by the Co-operative Group Housing Societies or by any person for their members or his employees residing in the same premises, not inconsistent with the provisions of the Act, to remove the difficulties, namely: 1. Short title and commencement.-(1) This order may be called The Electricity (Removal Of Difficulties) Eighth Order, 2005. (2) This order shall come into force on the date of its publication in the Official Gazette. 2. Supply of electricity at single point by the distribution licensee to a Co-operative Group Housing Society.-A distribution licensee shall give supply of electricity for residential purposes on an application by a Co-operative Group Housing Society which owns the premises at a single point for making electricity available to the members of such Society residing in the same premises on such terms and conditions as may be specified by the State Commission: Provided that the provisions of this clause shall not in any way affect the right of a person residing in the housing unit sold or leased by such a Co-operative Group Housing Society to demand supply of electricity directly from the distribution licensee of the area on such terms and conditions as may be specified by the State Commission. 3. Supply of electricity by distribution licensee at single point to a person for his employees.-A distribution licensee shall give supply of electricity for residential purposes on an application by a person at a single point for making electricity available to his employees residing in the same premises on such terms and conditions as may be specified by the State Commission.
