Electricity (Karnataka Amendment) Act, 2005*
| [Karnataka Act No. 12 of 2006] | [1st June, 2006] |
An act to amend the Electricity Act, 2003 in its application to the State of Karnataka.
Whereas it is expedient to amend the Electricity Act, 2003 (Central Act, 36 of 2003) in its application to the State of Karnataka, for the purposes hereinafter appearing;
Be it enacted by the Karnataka State Legislature in the fifty sixth year of the Republic of India as follows:-
* Received the assent of the President on the 1st day of June, 2006 and First published in the Karnataka Gazette Extra-ordinary on the 19th day of June, 2006
STATEMENT OF OBJECTS AND REASONS
It is considered necessary to amend section 151 of the Electricity Act, 2003 (Central Act 36 of 2003), to give powers to the Vigilance Police Stations established at various Electricity Supply Companies in the State, to file complaints before designated courts (Special Courts) for taking cognizance of offences under the Act.
Hence the Bill.
(LA Bill No. 2 of 2005)
1. Short title and commencement:- (1) This Act may be called the Electricity (Karnataka Amendment) Act, 2005.
(2) It shall come into force at once.
2. Substitution of section 151:- For section 151 of the Electricity Act, 2003 (Central Act 36 of 2003), the following shall be substituted, namely:-
"151. Institution of prosecution:- No prosecution shall be instituted against any person for any offence under this Act or any rule, regulation, licence or order made or issued there under, except at the instance of the State Government or a licencee or a generating company under the Act or an officer authorized in this behalf by the State Government or a licencee or a generating company or by any person affected by the act alleged to constitute the offence".