Section 10 in The Punjab Electricity (Emergency Powers) Act, 1941
10. Compensation.
(1)The [State] Government shall award compensation if the public electricity service sustains by reason of the exercise or the failure to exercise any of the powers conferred by this Act.(2)Any dispute as to whether compensation is payable or as to the amount of any compensation so payable, shall, in default of agreement, be determined by arbitration in accordance with the provisions of the Indian Arbitration Act, 1940.
