Section 3(b) in The Electricity (Supply) (Orissa Amendment) Act, 1981
(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;
