Section 50 in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)
50. Exercise in certain cases of powers of telegraph authority.
- Notwithstanding anything in sections 11 to 15 (both inclusive) and section 17 and 18, the Government may, by order in writing [for the placing of any wires, poles, wall brackets, apparatus and appliances for the transmission and distribution of energy,] [Substituted by Act XI, VIII of Svt. 2011 'for placing of appliances and apparatus for transmission of energy'.] confer any public officer or licensee, subject to such conditions and restrictions (if any) as the Government may think fit to impose, [all or any of the powers which the telegraph authority possesses under Part III of the Indian Telegraph Act, 1885 (13 of 1885)] [Substituted by Act XI, VIII of Svt. 2011 for certain words.] with respect to the placing of telegraph lines and posts for the purposes of a telegraph established or maintained [x x x] [Words 'by the Government' deleted by Act XI, VIII of Svt. 2011.] or to be so established or maintained.
