Section 26(9) in Rajasthan Power Sector Reforms Act, 1999
(9)Notwithstanding anything contained in sections 57-A and 57-B of the electricity (Supply) Act, 1948 (Central Act No. 54 of 1948), no rating Committee shall be constituted after the date of commencement of this Act and the Commission shall ensure that licensees comply with the provisions of their licenses regarding their charges for the sale of electricity both whole sale and retails and for the connections to and use of their assets or systems in accordance with the provisions of that Act.
