Whereas the Electricity Act, 2003 (36 of 2003)(hereinafter referred to as the Act), came into force on the 10th June, 2003;
And whereas the 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 Cooperative 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) This order shall 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.
A distribution licensee shall give supply of electricity for residential purposes on an application by a Cooperative 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 Cooperative 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.
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.
1. Ministry of Power, Order No. S.O. 798(E), dated June 9, 2005, published in the Gazette of India, Extra., Part II, Section 3(ii), dated 9th June, 2005, p. 2.