Section 3 in The Electricity (Supply) (Orissa Amendment) Act, 1981
3. Validation of certain tariffs etc.
- Notwithstanding anything contained in the principal Act or in any agreement, undertaking, commitment or concession referred to in Sub-section (1) of Section 49-A of the principal Act, or in any judgement or order of any Court-(a)any amount realised, or demand made or created by the Orissa State Electricity Board constituted under the principal Act or by the Government of the State of Orissa according to the uniform tariffs in force from time to time, from or against any person claiming any special tariffs under any such agreement, undertaking, commitment or concession, before the commencement of this Act, shall be deemed to have been validly realised, made or created under the principal Act as amended by this Act;(b)no such realisation of amount or making or creation demand shall be questioned in any Court and if questioned, the objection shall not be maintained by such Court merely on the ground that there exists any agreement, undertaking, commitment or concession as aforesaid, fixing special tariffs or providing for fixation of special tariffs for the sale of electricity to such person;(c)all suits, applications or proceedings pending on the date of commencement of this Act in any Court or before any arbitrator whether appointed by any Court or by the parties to such agreement, shall, in so far as they question the power of the said Board to levy uniform tariffs in accordance with the principal Act as amended by this Act or to revise the special tariffs fixed in such agreement, in disregard of the terms of such agreement, abate and any such proceeding before the said arbitrator shall cease to have effect and any reference for such arbitration shall be deemed to have been withdrawn from such arbitrator; and(d)no Court shall execute any decree, order or award for the refund of any amount of uniform tariffs recovered by the said Board or Government.
