Section 45 in The Orissa Electricity Reform Act, 1995
45. Penalties and proceedings not to prejudice other actions.
- The proceedings and actions under this Act against a person contravening the provisions of this Act or orders passed by the Commission shall be in addition to and without prejudice to actions that may be initiated under other Act including under the Indian Electricity Act, 1910 and the Electricity (Supply) Act, 1948.Chapter-XIII Miscellaneous
