Section 76(2) in The Electricity (Supply) Act, 1948
(2)Where any question or matter is, by this Act, required to be referred to arbitration, it shall be so referred-(a)in cases where the Act so provides, to the Authority and on such reference the Authority shall be deemed to have been duly appointed as Arbitrators, and the award of the Authority shall be final and conclusive; or(b)in other cases, to two arbitrators, one to be appointed by each party to the dispute.
