Ramayana Ispat Pvt. Ltd. And Anr Vs State Of Rajasthan & Ors
.... to comply with the directions issued under sub-section(1), he shall be liable to a penalty not exceeding rupees five lacs. xxx xxx xxx Section 42. Duties of distribution licensee and open access: - (1) It shall be the duty of a distribution licensee to develop and maintain an e ...
Supreme Court Of India
M/S. Dakshin Gujarat Vij Company Limited Vs M/S. Gayatri Shakti Paper And Board Limited And Another, Etc.
.... icted, if any new/ how many captive user(s) will be inducted within the structure. In such a scenario, if in terms of Rule 3 of the Rules verification of minimum shareholding along with minimum consumption is not done annually, at the end of the financial year but done considering ownership at di ...
Supreme Court Of India
Maharashtra State Electricity Distribution Co. Ltd. Vs M/S. JSW Steel Limited & Ors.
.... be without prejudice to right which the consumer may have apart from the rights conferred upon him by those sub-sections.” 9. On a fair reading of Section 9, it can be seen that captive generation is permitted under sub-section (1) of Section 9. As per sub-section (2), every person, who has ...
Supreme Court Of India
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