Section 29(4) in The Electricity (Supply) Act, 1948
(4)A copy of the scheme finally prepared by the Board or, as the case may be, the Generating Company under sub-section (3) shall be forwarded to the State Government or State Governments concerned:Provided that where the scheme had been prepared by a Generating Company in relation to which the Central Government is the [competent Government or one of the competent Governments] [ Substituted by Act 50 of 1991, Section 6, for certain words (w.e.f. 15.10.1991).], a copy of the scheme finally prepared shall be forwarded also to the Central Government.
