83. Saving of application of Act .-Nothing this Act shall be deemed to apply to a licensee on whom a notice under section 5 or section 7 of the Indian Electricity Act, 1910 (9 of 1910), has been served prior to the coming into force of the sections, Schedule, and Table mentioned in sub-section (3) of section 1.
THE FIRST SCHEDULE(See Sections 34 and 36)ARRANGEMENTS IN RESPECT OF CONTROLLED STATIONS
