Section 14(2) in The Karnataka Electricity (Taxation on Consumption or Sale) Act, 1959
(2)If any difficulty arises in giving effect to the provisions of this Act (otherwise than in relation to the transition from the provisions of the enactments repealed by section 12), the State Government may, by notification, make such provisions, not inconsistent with the purposes of this Act as appear to it to be necessary or expedient for removing the difficulty.NotificationNo. DE 61 PSR 2001, Bangalore Dated 10th January, 2002.(Published in The Karnataka Gazette, Part IV-A Extraordinary No. 494 dated 4.4.2002.)No. DE 61 PSR 2001. - In exercise of the powers conferred by sub-section (2) of section 1 of the Karnataka Electricity Board (Recovery of Dues) and other Law (Amendment) Act, 2001 (Karnataka Act No. 27 of 2001) the Government of Karnataka hereby appoints the 10th day of January 2002 to be the date on which all the provisions of the said Act shall come into force.
