45. Power to Board to enter upon and shut down generating stations, in certain circumstances .-(1) If any licensee fails to close down his generating station pursuant to a declaration of the Board under section 36, or, if any person establishes or acquires a new generating station or extends or replaces any plant or works in any generating station in contravention of section 44, the Board may authorise any of its officers to enter upon the premises of such station and shut down the station or the plant or works, as the case may be, in respect of which the failure or contravention has occurred.
(2)Any expenses incurred by the Board under this section shall be recoverable by it from the licensee or person concerned as an arrear of land revenue, and for such purpose the Board shall be deemed to be a public officer within the meaning of section 5 of the Revenue Recovery Act, 1890 (1 of 1890).(3)Any difference or dispute arising out of the provisions of this section shall be referred to the arbitration of the Authority.
