Section 56(1) in Telangana State Electrical Licensing Regulations, 2018
(1)Save as otherwise provided in these Regulations, the A.P. Electrical Licensing Regulations, 1987 as adapted for Telangana are hereby repealed.Provided that such repeal shall not affect-(a)The previous operation of the said regulations, or anything duly done or suffered thereunder;(b)Any right, privilege, obligation or liability, acquired or incurred under the said regulations;(c)Any penalty, forfeiture or punishment incurred in respect of any offence committed against the said Regulations;(d)Any investigation, legal proceedings (including assessment proceedings) or remedy in respect of any such right, privilege, obligation, liability, forfeiture or punishment as a foresaid and any such investigation, legal proceeding or remedy may be instituted, continued or enforced and any such penalty, forfeiture or punishment may be imposed as if this Regulation had not been passed.
