Electricity (Supply) (Punjab Amendment) Act, 1959*
| [Punjab Act No. 9 of 1959]1 | [11th April, 1959] |
An Act to amend the Electricity (Supply) Act, 1948, in its application to the State of Punjab.
Be it enacted by the Legislature of the State of Punjab in the Tenth Year of the Republic of India as follows:-
1. For Statement of Objects and Reasons see Punjab Gazette Extraordinary dated March 3, 1959.
Amended repealed or otherwise affected by,-
A.O. 1968, published in R.H.P., dt. 1-2-1969, p. 158-112.
A.O. 1973, published in R.H.P., Extra, dt. 20-1-1973, p. 91-112.
* Received the assent of the President on April 11, 1959, and was first published in the Punjab Gazette, Extra-ordinary dated April 16, 1959
1. Short title and commencement.- (1) This Act may be called the Electricity (Supply) (Punjab Amendment) Act, 1959.
(2) It shall come into force at once.
2. Insertion of new section 27-A in Central Act, No. LIV of 1948.- After section 27 of the Electricity (Supply) Act, 1948 in its application to the State of Punjab (hereinafter referred to as the principal Act) the following section shall be inserted, namely:-
"27A. Transfer of electrical works of Bhakra-Nangal Project to Board.- Notwithstanding anything contained in this Act, the 1[Government of Himachal Pradesh] hereinafter referred to as the ‘State Government’) may transfer to the Board, for the purpose of this Act, its rights and interests relating to the management and control of the electrical portion of the Bhakra-Nangal Project and all works connected therewith, including common pool works, and works, if any, undertaken by the State Government on behalf of the Government of Rajasthan, and on such transfer the Board shall assume the control and management of such rights and interests subject to the teems of any agreement relating to common pool works as may have been or may be executed in that behalf by the State Government with the Government of Rajasthan.
Explanation.- For the purposes of this section the expression ‘common pool works’ shall mean the following works:-
(i) Bhakra Power-house including the step-up sub-station.
(ii) Nangal Power-houses at Ganguwal and Kotla including the step-up sub-stations at these place.
(iii) Double circuit 132 KV Transmission Line between Ganguwal Power-house and Ludhiana including the Grid sub-station at Ludhiana.
(v) 132/220 KV Transmission Line between Bhakra and Delhi, and the connected-Grid sub-stations at Dhulkote (Ambala), Panipat and Delhi.
(v) Single Circuit 132 KV Transmission line between Ludhiana and Jullundur including the connected Grid sub-stations at Jullundur.
(vi) Single Circuit 132 KV Transmision line between Ludhiana and Muktsar including the connected Grid sub-stations at Moga and Muktsar.
(vii) Single Circuit 132 KV Transmission Line between Panipat and Hissar including the connected Grid Sub-stations at Hansi and Hissar.
(viii) Three circuit 66 KV Transmission line from Bhakra Power-house to the Nangal Fertilizer Factory."
1. Subs. for "Central Govt." by A.O. 1973, which was subs. for "State Government of Punjab" by A.O. 1968.
3. Amendment of section 60 of Central Act No. LIV of 1948.- After sub-section (2) of section 60 of the principal Act, the following sub-section shall be added, namely:-
"(2A) Notwithstanding anything contained in this Act, the State Government, may, in declaring expenditure on capital account under sub-section (2), include therein all expenditure incurred by it on capital account in connection, with the purposes of this Act on the electrical portion of the Bnakra-Nangal Project, and on such inclusion, such expenditure shall be deemed to be a loan advanced to the Board Under section 64 on the data of the said declaration, and all the assets acquired by such expenditure shall thereupon vest in the Board subject to the provisions of any agreement as may have been or may be executed in that behalf by the State Government with the Government of Rajasthan".
4. Repeal.- (1) The Electricity (Supply) (Eunjab Amendment) Ordinance, 1959 (Punjab Ordinance No. 2 of 1959) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the Electricity (Supply) (Punjab Amendment) Ordinance, 1959, shall be deemed to have been done or taken under this Act as if this Act had commenced on the 28th day of January, 1959.