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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Himachal Pradesh - Subsection

Section 76(2) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005

(2)Notwithstanding such repeal anything done or any action taken or purported to have been done or taken including any order or notice made or issued or any instrument executed or direction given under the repealed regulations shall be valid and shall be deemed to have done taken under the corresponding provision of these regulations.Annexure-1Form CB-I[See Regulation - 7(2) (g)(i)CBR]Register containing details of the Electricity Acts enacted by the Central or State Government
Sr.No. Title of the Act No. & Year of the Act Date of assent Date of commencement of the Act and itsprovisions No. of the Notification vide which the text hasbeen first published in theOfficial Gazette(giving details ofpart No., Section and page of the Gazette) Whether Hindi text is available, if so, thedetails of theOfficial Gazette, in which published, be given. Details of notifications enforcing the variousprovisions of the Act Issue of theOfficial Gazettein which SOR of theAct stand published Effect of the enactment Provision how effected/am-ended by subsequentenactments
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Form CB-2[See Regulation 7(2)(g)(ii) CBR]Register containing details of the statutory notifications, rules, orders & directions and regulations framed under the Act)Part-I - Statutory notifications, rules, orders and directions issued by the Central Government.
Sr.No. Subject matter Provisions under which issued No & date of the notification Details & date of theOfficial Gazetteinwhich published Whether Hindi text is available, if so, give thedetails of theOfficial Gazettein which published Date of commencement Effect on existing provisions How amended modified and repealed subsequently
1 2 3 4 5 6 7 8 9
                 
Part-II Statutory notifications, rules, orders, directions and regulations framed by the Central Electricity Authority.
Sr.No. Subject matter Provisions under which issued No and date of notification Details and date of theOfficial Gazettein whichpublished Whether Hindi text is available, if so, give thedetails of theOfficial Gazettein which published Date of commencement Effect on existing provisions How amended, modified and repealed subsequently
1 2 3 4 5 6 7 8 9
                 
Part-III Statutory notifications, rules, orders and directions issued by the State Government.
Sr.No. Subject matter Provisions under which issued No & date of notification Details & date of theOfficial Gazetteinwhich published Whether Hindi text is available, if so, give thedetails of theOfficial Gazette, in which published Date of commencement Effect on existing provisions How amended, modified and repealed subsequently
1 2 3 4 5 6 7 8 9
                 
Part-IV Statutory notifications, regulations, orders and directions issued by the Central Electricity Regulatory Commission
Sr.No. Subject matter Provisions under which issued No & date of notification Details & date of theOfficial Gazetteinwhich published Whether Hindi text is available, if so, give thedetails of theOfficial Gazette, in which published Date of commencement Effect on existing provisions How amended, modified and repealed subsequently
1 2 3 4 5 6 7 8 9
                 
Form CB-3[See Regulation 7(2) (g) (iii) CBR]Register giving details of the statutory regulations framed by the State Electricity Regulatory Commission.Part-I Regulations
Sr.No. Title of the Regulations Provisions under which issued No. and date of notification, inviting publicobjections (pl. give page Nos and issue of theOfficial Gazette,in which it is published Newspaper in which public notice invitingobjections/ suggestions was published No. and date of notification whereby theregulations were framed Whether Hindi text is available, if so, in whichissue of theOfficial Gazetteit is published. The date on which reference was made to the StateGovernment to lay it before the State Legislature The date on which regulations were laid beforethe State Legislature Effect of the regulations Amended, modified or repealed by subsequent-tly
News-paper date
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Part-II Statutory notifications and orders (other than the regulations) issued by the State Electricity Regulatory Commission.
Sr.No. Subject matter Notification No. and date Provisions of the Act/Regulations etc. underwhich issued Page and date of theOfficial Gazette, in whichit is published Whether required to be issued with the conditionof previous publication, if so, give details of the OfficialGazette in which published Whether required to be laid before theLegislative Assembly, if so, give the details of the dates - If issued in Hindi give the details of theOfficial Gazettein which Hindi text was published Effect of the notification/ Order How subsequently amended, modified and repealed
(a) on which reference made to the StateGovernment for its laying (b) on which it is laid before the LegislativeAssembly
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Annexure-II[See Regulation 12(6) and 58(5)CBR]Form -CB-4The Himachal Pradesh Electricity Regulatory Commission Register of Fees
Sr.No. Petition/Application No. Name of party remitting DD/pay order Purpose of remittance of DD/Pay order No. & date of DD/Pay order Particulars of IPO/DD amount Name of the Bank Name & initials of Clerk Name & initials of officials to whom payorder have been passed Remarks
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Annexure-VIForm-CB-8[See Regulation 15 (4) CBR]The Himachal Pradesh Electricity Regulatory Commission Shimla -171002Register of Petitions/applications
Sl.No Diary No. Date of filing Petition/ Application No. Name and address of the petitioner Name and address of the respondents Subject matter of the petition /application Date of admission Particulars of interim orders Date and particulars of final order Details of appeal if any filed in the High Court Remarks
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Annexure-IXForm-CB-11[See Regulation 23 (7) CBR]The Himachal Pradesh Electricity Regulatory Commission Shimla -171002Register for inspection of Records
Sr.N. Name of the applicant Date of application Records to be inspected Purpose of inspection Amount paid with particulars of Demand Draft/PayOrder No. Date, Bank Date on which inspected Official in whose presence the record inspected Signature of all persons inspecting the records Remarks
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Annexure-XIForm-CB-13[See Regulation 24 (4) CBR]The Himachal Pradesh Electricity Regulatory Commission Shimla -171002Register of Copy Applications
Sl.No Date of application Name of the Applicant Petition No. Particulars of the documents copy of which isrequired Amount received Particulars of DD/Pay Order No. Date and Bank No. of pages Addl. amount and particulars of DD/Pay Order Date of preparation Date of delivery Signature of the person receiving Remarks
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Annexure-IIIForm-CB-5[See Regulation 13 CBR]General Heading for ProceedingsBefore the Himachal Pradesh Electricity Regulatory Commission,Filing No.Case No.(to be filled by the office)In The Matter of:(Gist of the purpose of the petition or applicationAndIn The Matter of:(Names and full addresses of the petitioners/applicants and names and full addresses of the respondents).[Annexure-IV] [Substituted by Notification No. HPERC/Secy/151, dated 4.1.2019 (w.e.f. 1.1.2005).]Before The Himachal Pradesh Electricity Regulatory Commission, ShimlaForm-CB-6[See Regulation 14(1) CBR]
Filling No.: _________________________
Petition/ Application No.. ______________
In The Matter of: -
A.B.   ..Petitioner(s)
  And  
C.D.   ..Respondent(s)