Section 26(2) in The Electricity (Supply) Act, 1948
(2)Subject to the provisions of this Act, sections 12 to 19 (both inclusive) of the Indian Electricity Act, 1910 (9 of 1910), and clauses XIV to XVII (both inclusive) of the Schedule thereto, shall, as far as may be, apply in relation to a Generating Company as they apply in relation to a licensee under that Act (hereafter in this section referred to as the licensee) and in particular a Generating Company may, in connection with the performance of its duties, exercise-(a)all or any of the powers conferred on a licensee by sub-section (1) of section 12 of the Indian Electricity Act, 1910 (9 of 1910), as if-(i)the reference therein to licensee were a reference to the Generating Company;(ii)the reference to the terms and conditions of license were a reference to the provisions of this Act and to the articles of association of the Generating Company; and(iii)the reference to the area of supply were a reference to the area specified under sub-section (3) of section 15-A in relation to the Generating Company;(b)all or any of the powers conferred on a licensee by sub-section (1) of section 14 of the Indian Electricity Act, 1910 (9 of 1910), as if-(i)the references therein to licensee were references to the Generating Company; and(ii)the Generating Company had the powers of a licensee under the said Act.
