Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2) in The Indian Electricity Act, 1910

(2)Where any [overhead line] [Substituted by Act 32 of 1959, Section 2, for " aerial line" . ] has been placed or maintained by a licensee in breach of the provisions of sub-section (1), the State Government may require the licensee forthwith to remove the same, or may cause the same to be removed, and recover from the licensee expenses incurred in such removal.