Section 58(2)(b) in The Indian Electricity Act, 1910

[Cites 0, Cited by 0] [Section 58(2)] [Section 58] [Entire Act]

Union of India - Subsection

Section 58(2)(b) in The Indian Electricity Act, 1910

(b)The licensee shall also, within the period fixed in that behalf by his license or any longer period which the State Government may substitute therefor by order under [section 4-A, sub-section (1)] [Substituted by Act 32 of 1959, Section 40, for "Section 4, sub-Section (3), clause (b)".], of the-Indian Electricity Act, 1910, and before exercising any of the powers conferred on him in relation to the execution of works, deposit or secure to the satisfaction of the State Government such sum (if any) as may be fixed by the license or, if not so fixed, by the State Government.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 58(2)(b) in The Indian Electricity Act, 1910