Section 61(3) in The Electricity (Supply) Act, 1948
(3)The State Government shall, as soon as may be after the receipt of the said statement, cause it to be laid on the table of the [House] [ Substituted by A.O. 1950, for " Chamber" ], or as the case may be, [Houses] [ Substituted by A.O. 1950, for " Chambers" ] of the State Legislature; and the said statement shall be open to discussion therein, but shall not be subject to vote.
