Section 2 in The Electricity (Supply) (Orissa Amendment) Act, 1981
2. Insertion of Section 49-A in Act 54 of 1948.
- In the Electricity (Supply) Act, 1948 (54 of 1948) in its application to the State of Orissa (hereinafter referred to as the principal Act), after Section 49, the following new section shall be deemed always to have been inserted, namely :"49-A. Power of the Board to revise certain tariffs - (1) Notwithstanding anything contained in this Act or in any agreement, undertaking, commitment or concessions made before the date of commencement of the Electricity (Supply) (Orissa Amendment) Act, 1981 by the Orissa State Electricity Board or the Government of the State of Orissa, or in any judgement or order of any Court, it shall be lawful for the said Board to revise, from time to time, the tariffs fixed for the supply of electricity to persons other than licensees and to frame uniform tariffs for the purpose of such supply.(2)In revising the tariffs or framing uniform tariffs under Subsection (1), the said Board shall be guided by the principles set out in Section 59 and as respects any period commencing on and from the 16th day of September, 1966, by the principles set out in Sub-sections (2), (3) and (4) of Section 49.(3)All such agreements, undertakings, commitments or concessions as are referred to in Sub-section (1) shall, in so far as they ate inconsistent with the provisions of Sub-sections (1) and (2) and to the extent of the tariffs fixed or the provisions made therein for such fixation, be void and shall be deemed always to have been void."
