Section 56(2) in Telangana State Electrical Licensing Regulations, 2018
(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to have been done or taken including any notification order or notice made or issued or any direction given under the repealed laws, shall so far as it is not inconsistent with the corresponding provisions of this Regulations;(b)The Indian Electricity Rules, 1956 made under Section 37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.
