Indian Electricity (Haryana Amendment) Act, 1989*
| [Haryana Act No. 4 of 1998] | [30th November, 1997] |
An Act to amend the Indian Electricity Act, 1910, in its application to the State of Haryana.
Be it enacted by the Legislature of the State of Haryana in the Fortieth Year of the Republic of India as follows:-
* [Received the assent of the Governor on 30th November, 1997 and published in the "Haryana Government Gazette", Extraordinary, No. Leg. 4/98, dated 17th January, 1998].
1. Short title.- This Act may be called the Indian Electricity (Haryana Amendment) Act, 1989.
2. Amendment in section 24 of Central Act 9 of 1910.- To sub-section (1) of section 24 of the Indian Electricity Act, 1910, the following proviso shall be added, namely:-
"Provided that no court shall take cognizance of any matter pertaining to the payment of charges due from any person to a licensee in respect of the supply of energy to him or stay the recovery thereof unless-
(i) he has exhausted all the remedies available to him under the terms and conditions governing the supply of energy to him; and
(ii) he has deposited forty per cent of the amount outstanding against him with the licensee."