Section 31A(2) in The Haryana Electricity Reform Act, 1997
(2)After the Act comes into force all assets, properties, interests in property and other facilities forming part of or used in connection with the electricity industry in the State of Haryana, established in the State whether before or after the commencement of the Act, shall be deemed to be special properties and the same shall be subject to the regulations to be framed by the Commission.
