.-The provisions of the Sixth Schedule [* * *][shall be deemed to be incorporated in the license of every licensee, not being a local authority-(a)in the case of a license granted before the commencement of this Act, from the date of the commencement of the licensees next succeeding year of account; and(b)in the case of a license granted after the commencement of this Act, from the date of commencement of supply, and as from the said date, the licensee shall comply with the provisions of [the said Schedule][accordingly, and any provisions of the Indian Electricity Act, 1910 (9 of 1910), and the license granted to him thereunder and of any other law, agreement or instrument applicable to the licensee shall, in relation to the licensee, be void and of no effect in so far as they are inconsistent with the provisions of section 57-A and [the said Schedule] [Substituted by Act 101 of 1956, Section 14, for Section 57 (w.e.f. 30.12.1956). ].]
