Section 11(3) in Karnataka Electricity Reform Act, 1999
(3)Notwithstanding the provisions of section 52 of the Indian Electricity Act, 1910 (Central Act 9 of 1910) or the provisions of section 3 (1) (ii) and section 76 of the Electricity (Supply) Act, 1948, the Commission shall have the power to act as arbitrator or nominate arbitrator or arbitrators to adjudicate and settle disputes arising between licensees in accordance with the regulations and this shall be a condition in all licences granted under this Act .Part-IV Powers of the State Government
