Section 56 in The Haryana Electricity Reform Act, 1997
56. Effect of the Act on the Indian Electricity Act, 1910 and the Electricity (Supply) Act, 1948.
(1)Except as provided in Section 57 of the Act, the provisions of this Act, notwithstanding that the same are inconsistent with or contrary to the provisions of the Indian Electricity Act, 1910 or the Electricity (Supply) Act, 1948 shall prevail in the manner and to the extent provided in sub-section (3).(2)Subject to sub-section (1) in respect of all matters in the Indian Electricity Act, 1910 and the Electricity (Supply) Act, 1948, with which Haryana State Electricity Board has been concerned or dealing with, upon the constitution of the Commission the functions of the Board shall be discharged by the Commission and the Transco, provided however:-(a)the State Government shall be entitled to issue all policy directives and undertake overall planning and coordination as specified in Section 12 of this Act and to this extent the powers and functions of the Haryana State Electricity Board as per the provisions of the Indian Electricity Act, 1910 and the Electricity (Supply) Act, 1948 or rules thereunder shall vest in the State Government and the State Government shall coordinate and deal with the Central Government and the Central Electricity Authority;(b)in respect of such matters which the Commission directs in terms of a general or special order, or in the regulations or in the licence as the case may be the Generating Company or Companies, the licensees or other body corporate as may be designated by the Commission shall discharge the functions of the Board under the Indian Electricity Act, 1910 and the Electricity (Supply) Act, 1948 to the extent directed by the Commission or specified in licences.(3)Subject to sub-sections (1) and (2) of this Section, upon the establishment of the Commission the provisions of the Indian Electricity Act, 1910 and the Electricity (Supply) Act, 1948 shall, in so far as the State Government is concerned, shall be read subject to the following modifications and reservations.Indian Electricity Act, 1910(i)All references to State Electricity Board in the Indian Electricity Act, 1910 in so far as the State is concerned, shall be read as reference to the Haryana Electricity Regulatory Commission or Transco or other licensees or whenever it relates to general policy matters of the State Government.(ii)In respect of the matters provided in Sections 3 to 11, 28, 36(2), 49-A and 50 and 51 of the Indian Electricity Act, 1910 to the extent this Act has made specific provisions, the provisions of the Indian Electricity Act, 1910 shall not apply in the State;(iii)The provisions of all other sections of the Indian Electricity Act, 1910 shall apply except that -(a)the term "licence", "licensee", "licence holder" shall have the meaning as defined under this Act and the licences shall be construed as having been issued under the Act;(b)the reference to the sections of the Indian Electricity Act, 1910 and the Electricity (Supply) Act, 1948 in the provisions of the Indian Electricity Act, 1910 shall be taken as reference to the corresponding provisions of this Act to the extent modified by the said Act;(c)the reference to arbitration in these provisions except where it is by the Central Electricity Authority shall be taken as reference to the proceedings under Section 37 of this Act and the arbitration procedure prescribed under the Indian Electricity Act, 1910 shall not apply.(iv)The schedules to the Indian Electricity Act, 1910 shall be applicable only with reference to the provisions of this Act wherein the applications of the Schedules are specified and not otherwise.Electricity (Supply) Act, 1948(v)All references to the State Electricity Board in the Electricity (Supply) Act, 1948 in so far as the State of Haryana is concerned shall be read as reference to the Haryana Electricity Regulatory Commission or Transco or other licensees or where it relates to general policy matters, the State Government.(vi)In respect of matters provided in Sections 5 to 18, 19, 20, 23 to 27, 37, 40 to 45, 46 to 54, 56 to 69, 72 and 75 to 83 of the Electricity (Supply) Act, 1948 to the extent of this Act has made specific provisions, the provisions of the Electricity (Supply) Act, 1948 shall not apply in the State.(vii)The provisions of all other sections of the Electricity (Supply) Act, 1948 shall apply except that -(a)the term "licence" and "licensee", "license holder" shall have the meaning as defined under this Act and the licences, shall be constructed as having been issued under this Act;(b)the reference to the sections of the Indian Electricity Act, 1910 and the Electricity (Supply) Act, 1948 in the provisions of the Electricity (Supply) Act, 1948 shall be taken as reference to the corresponding provisions of this Act to the extent modified by this Act;(c)the reference to arbitration in these provisions except where it is by the Central Electricity Authority shall be taken as reference to the proceedings under Section 37 of this Act and the arbitration procedure prescribed under the Electricity (Supply) Act, 1948 shall not apply.(viii)The provisions of Sections 72, 73 of the Electricity (Supply) Act, 1948 shall be restricted to Generating Companies and reference to the State Electricity Board in these sections shall stand deleted.(ix)The Schedules to the Electricity (Supply) Act, 1948 shall be applicable only with reference to the provisions in this Act wherein the applications of the Schedules are specified and not otherwise.
