Section 1(4) in The Electricity (Supply) Act, 1948
(4)The remaining provisions of this Act shall come into force in a State on such date, not later than two [years] [ Period extended up to 31st March, 1958 for Andhra, Bihar and Orissa, up to and including 31st May, 1958, for Assam up to and including 28th February, 1959, for Punjab up to and including 31st March, 1962, for all the Union Territories except Delhi.] from the coming into force of the sections, Schedule and Table mentioned in sub-section (3), as the State Government may, by notification in the Official Gazette, appoint:Provided that the Central Government may as respects any State extend the said period of two years and in such event the remaining provisions of the Act shall come into force in that State on such date, not later than the extended period, as the State Government may, by notification in the Official Gazette, appoint.
