Section 17 in Himachal Pradesh Electricity (Duty) Act, 2009
17. Repeal and savings.
(1)The Himachal Pradesh Electricity (Duty) Act, 1975 (11 of 1975) is hereby repealed.(2)Notwithstanding such repeal anything done or any action taken or purported to have been done or taken, any electricity duty levied, any rule, notification, inspection, order or notice made or issued, shall, in so far as it is not inconsistent with the provisions of this Act, continue to be in force and be deemed to have been done or taken or made in exercise of the powers conferred by or under the provisions of this Act as if this Act was in force on the date on which such thing was done or such action was taken unless and until it is superseded by or under this Act and the electricity duty and other amount due under the Act, so repealed, may be collected as if they have accrued under this Act.
