Section 3 in The Electricity (Supply) (West Bengal Amendment) Act, 1994
3. Amendment of section 49 of the Act. -
After sub-section (4) of section 49 of the principal Act, the following sub-section shall be inserted :-"(5) Notwithstanding anything contained in this Act or in any agreement, instrument or undertaking, having effect by virtue of this Act, or any commitment or concession made by the Board or by any judgement, decree or order of any court or by any order of any other authority prior to the commencement of the Electricity (Supply) (West Bengal Amendment) Act, 1994, it shall be lawful for the Board to frame uniform tariff for the supply of electricity under sub-section (1) or to revise such tariff from time to time, as the case may be, for such supply:Provided that in framing the uniform tariff under sub-section (1) or in revising such tariff, the Board shall be guided by the provisions of section 59 and sub-section (2), sub-section (3) and sub-section (4) of this section :Provided further that every such agreement, instrument or undertaking, or commitment or concession, shall, in so far as it is inconsistent with the first proviso as to the extent of tariff fixed or any other matter relating to such fixation, be void and shall be deemed always to have been void.".
