Section 3(1) in The Punjab Electricity (Emergency Powers) Act, 1941
(1)If at any time it appears to [State] [Substituted for the word 'Provincial' by the Adaptation of Law Orders, 1950.] Government-(a)that there is any likelihood of a failure in the continuous supply of a public electricity service or a diminution of such supply and that such failure or diminution will be to the public disadvantage, or(b)that there is doubt as to whether the [State] Government or any other person is the owner of public electricity service, or(c)that it is expedient, during any period of the transfer of public electricity service to the [State] Government to assume possession and control of such service,the [State] Government may by order in writing declare its intention of assuming possession and control thereof for and on behalf of such service.
