- Nothing contained in this Act shall affect the provisions of the Indian Electricity Act, 1910 [(Central Act IX of 1910)] [Now, these Acts have been repented and re-enacted as the Electricity Act, 2003 (Central Act 30 of 2003).] and of the Electricity (Supply) Act, 1948 [(Central Act LIV of 1948)] [Now, these Acts have been repealed and re-enacted as the Electricity Act, 2003 (Central Act 30 of 2003).].
