Section 12 in The Karnataka Electricity (Taxation on Consumption or Sale) Act, 1959
12. Repeal and savings.
- The Mysore Electricity (Taxation on Consumption) Act, 1950 (Mysore Act XX of 1950), as in force in the Mysore Area, Part II of the Bombay Finance Act, 1932 (Bombay Act II of 1932) as in force in the [Belgaum Area] [Adapted by the Karnataka Adaptations of Laws Order, 1973, w.e.f. 01.11.1973] and the Madras Electricity Duty Act, 1939 (Madras Act V of 1939), as in force in the [Mangalore and Kollegal Area,] [Adapted by the Karnataka Adaptations of Laws Order, 1973, w.e.f. 01.11.1973] shall stand repealed:Provided that such repeal shall not affect, -(a)the previous operation of the said enactments or anything duly done or suffered thereunder;(b)any right, privilege, obligation or liability, acquired, accrued or incurred under the said enactments; or(c)any penalty, forfeiture or punishment incurred in respect of any offence committed against the said enactments; or(d)any investigation, legal proceeding (including assessment proceeding) or remedy in respect of any such right, privilege, obligation, liability, forfeiture or punishment as aforesaid: 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 Act had not been passed.
