Section 76(3) in The Electricity (Supply) Act, 1948
(3)Subject to the provisions of this section, the provisions of the [Arbitration and Conciliation Act, 1996 (26 of 1996)] [ Substituted by Act 22 of 1998, Section 12, for " Arbitration Act, 1940 (10 of 1940)" (w.e.f. 31.12.1998).], shall apply to arbitrations under this Act.[(3-A) Where any question or matter is referred to the Authority for arbitration under this section, the Authority may, having regard to the circumstances of each case, charge such arbitration fee as it may deem reasonable.] [ Substituted by Act 22 of 1998, Section 12 (w.e.f. 31.12.1998). Earlier it was inserted by Act 1C1 of 1956, Section 20 (w.e.f. 30.12.1956).][(3-B) All fees and charges due to the Authority in respect of any arbitration and award, and all costs and charges for filing the award incurred by the Authority, may, if they are not paid by the person from whom they are due within a period of one month from the date of a notice given to him by the Authority in this behalf, be recovered from him in the same manner as an arrear of land revenue.] [ Inserted by Act 101 of 1956, Section 20 (w.e.f. 30.12.1956).]
