Section 21(1) in The Indian Electricity Act, 1910

Central Government Act

(1) A licensee shall not be entitled to prescribe any special form of appliance for utilising energy supplied by him, or, save as

1. Ins. by Act 32 of 1959, s. 13. 2. Subs. by s. 13, ibid., for" inspecting and testing". 3. Subs. by s. 13, ibid., for certain words. 4. Ins. by Act 1 of 1922, s. 7.

Provided 3[ in any conditions made under sub- section (2) or] by section 23, sub- section (2), or by section 26, sub- section (7), in any way to control or interfere with the use of such energy: Provided that no person may adopt any form of appliance, or use the energy supplied to him, so as unduly or improperly to 2[ interfere with-

(a) the safety or efficient working of a licensee' s electric supply- lines or other works; or

(b) the supply of energy by the licensee to any other person].