1. Short title, extent and commencement .-(1) This Act may be called The Electricity (Supply) Act, 1948.
(2)It extends to the whole of India [except the State of Jammu and Kashmir].(3)[ This section and sections 2, 3, 4, 4-A, 4-B, 4-C, 15-A, 18-A, 26-A, 28 to 34 (both inclusive), sub-section (2) of section 39, section 42, sub-section (3) of section 43 and sections 57, 57-A, 57-B, 58, 75-A, 76, 77, 77-A, 77-B, 77-C, 82 and 83 and the provisions of the [Sixth Schedule] [Substituted by Act 115 of 1976, Section 2, for sub-Section (3) (w.e.f. 8.10.1976). ][shall come into force at once.] [Substituted by Act 115 of 1976, Section 2, for sub-Section (3) (w.e.f. 8.10.1976). ](4)The remaining provisions of this Act shall come into force in a State on such date, not later than two [years] [ Period extended up to 31st March, 1958 for Andhra, Bihar and Orissa, up to and including 31st May, 1958, for Assam up to and including 28th February, 1959, for Punjab up to and including 31st March, 1962, for all the Union Territories except Delhi.] from the coming into force of the sections, Schedule and Table mentioned in sub-section (3), as the State Government may, by notification in the Official Gazette, appoint:Provided that the Central Government may as respects any State extend the said period of two years and in such event the remaining provisions of the Act shall come into force in that State on such date, not later than the extended period, as the State Government may, by notification in the Official Gazette, appoint.(5)[ Notwithstanding anything contained in sub-section (4),-(a)where any provision of this Act, to which sub-section (4) applies, is in force in any State immediately before the commencement of the Electricity (Supply) Amendment Act, 1978 (23 of 1978), the provision as amended by the Electricity (Supply) Amendment Act, 1978 (23 of 1978), shall, on and from such commencement, be in force in that State;(b)the provisions of this Act, to which sub-section (4) applies, which are not in force in any State on the commencement of the Electricity (Supply) Amendment Act, 1978 (23 of 1978), shall come into force in that State on such date as the State Government may, with the concurrence of the Central Government, by notification in the Official Gazette, appoint.][ Inserted by Act 23 of 1978, Section 2 (w.e.f. 3.6.1978).]
