Electricity Act, 2003

48. Additional terms of supply.-

A distribution licensee may require any person who requires a supply of electricity in pursuance of section 43 to accept--

a.     any restrictions which may be imposed for the purpose of enabling the distribution licensee to comply with the regulations made under section 53;

b.    any terms restricting any liability of the distribution licensee for economic loss resulting from negligence of the person to whom the electricity is supplied.