Section 2 in The Indian Electricity (Haryana Amendment) Act, 1998
2. Amendment of Section 24 of Central Act 9 of 1910.
- In sub-section (1) of Section 24 of the Indian Electricity Act, 1910, the following proviso shall be added, namely :-"Provided that no Court shall take cognizance of any matter pertaining to the payment of charges due from any person to a licensee in respect of the supply of energy to him or stay the recovery thereof unless -(i)he has exhausted all the remedies available to him under the terms and conditions governing the supply of energy to him; and(ii)he has deposited forty percent of the amount outstanding against him, with the licensee."
