Section 56 in Telangana State Electrical Licensing Regulations, 2018
56. Repeal and Savings.
(1)Save as otherwise provided in these Regulations, the A.P. Electrical Licensing Regulations, 1987 as adapted for Telangana are hereby repealed.Provided that such repeal shall not affect-(a)The previous operation of the said regulations, or anything duly done or suffered thereunder;(b)Any right, privilege, obligation or liability, acquired or incurred under the said regulations;(c)Any penalty, forfeiture or punishment incurred in respect of any offence committed against the said Regulations;(d)Any investigation, legal proceedings (including assessment proceedings) or remedy in respect of any such right, privilege, obligation, liability, forfeiture or punishment as a foresaid and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if this Regulation had not been passed.(2)Notwithstanding such repeal-(a)Anything done or any action taken or purported to have been done or taken including any notification order or notice made or issued or any direction given under the repealed laws, shall so far as it is not inconsistent with the corresponding provisions of this Regulations;(b)The Indian Electricity Rules, 1956 made under Section 37 of the Indian Electricity Act, 1910 (9 of 1910) as it stood before such repeal shall continue to be in force till the regulations are made;(c)All directives issued, before the commencement of this Regulations, by a State Government shall continue to apply for the period for which such directions were issued by the State Government.
