Section 3(a) in The Electricity (Supply) (Orissa Amendment) Act, 1981
(a)any amount realised, or demand made or created by the Orissa State Electricity Board constituted under the principal Act or by the Government of the State of Orissa according to the uniform tariffs in force from time to time, from or against any person claiming any special tariffs under any such agreement, undertaking, commitment or concession, before the commencement of this Act, shall be deemed to have been validly realised, made or created under the principal Act as amended by this Act;
