Section 14 in The Haryana Transmission and Bulk Supply Licence
14. Indian Electricity Act, 1910 (9 of 1910) and Indian Electricity (Supply) Act, 1948 (54 of 1948).
- 14.1 None of the provisions of the Schedule to the Indian Electricity Act, 1910 shall be deemed to be incorporated into this licence except for Clauses XIV and XV. If Clause XIV or XV is amended after this licence is issued, the Commission reserves the right to determine by order to what extent those amendments shall be deemed to be incorporated into it.14.2The Commission may publish an order authorising the Licensee to exercise any power or authority which could be given to the Licence under the Indian Electricity Act, 1910 (9 of 1910) and the Electricity (Supply) Act, 1948 (54 of 1948).14.3Pursuant to Selection 10(10) of the Act, the Licensee shall have all the powers for the placing of appliances and apparatus for Transmission that a telegraph authority possess under the Indian Electricity Act, 1885 (13 of 1885).
