Karnataka Electricity Reform (Amendment) Act, 2001*
| [Karnataka Act No. 26 of 2001] | [30th August, 2001] |
An Act to amend the Karnataka Electricity Reform Act, 1999.
Whereas it is expedient to amend the Karnataka Electricity Reform Act, 1999 (Karnataka Act 25 of 1999) for the purposes hereinafter appearing;
Be it enacted by the Karnataka State Legislature in the Fifty-second year of the Republic of India as follows:-
* Received the assent of the Governor on the 30th day of August, 2001 and First published in the Karnataka Gazette Extra-ordinary on the 31st day of August, 2001
STATEMENT OF OBJECTS AND REASONS
It is considered necessary to amend the Karnataka Electricity Reforms Act, 1999:-
(i) to provide for determination of the amount payable by the State Government under section 12;
(ii) to remove minor ambiguities so that the enactment will be consistent with the stated object of electricity reform.
Certain other consequential changes are also made.
Hence the Bill.
(LA Bill No. 15 of 2001 File No. DPAL 6 SHASANA 2001).
1. Short title and commencement.- (1) This Act may be called the Karnataka Electricity Reform (Amendment) Act, 2001.
(2) It shall come into force on such date as the State Government may, by notification, appoint and different dates may be appointed for different provisions of this Act.
2. Amendment of section 12.- In section 12 of the Karnataka Electricity Reform Act, 1999 (Karnataka Act 25 of 1999) (hereinafter referred to as the principal Act), in sub-section (1), after the second proviso, the following shall be inserted, namely:-
"Provided also that the commission shall determine the amount payable by the State Government under the second proviso and the terms and conditions and time within which such amount has to be paid to implement the State Government's stated policy for specified consumers or class of consumers."
3. Amendment of section 13.- In section 13 of the principal Act,-
(a) in sub-section (3), the words "own and" shall be omitted;
(b) in sub-section (6), the words "or distribution" in the two places where they occur shall be omitted.
4. Amendment of section 19.- In section 19 of the principal Act, in sub-section (2), in clause (b),-
(a) in sub-clause (ii) the word "and" shall be inserted at the end; and
(b) after sub-clause (ii), the following sub-clause shall be inserted, namely:-
"(iii) the KPTC is consulted in the matter."
5. Amendment of section 48.- In section 48 of the principal Act, for the words, brackets and figures, "The Karnataka Government Electrical Undertaking (Dues Recovery) Act, 1976", the words, brackets and figures "The Karnataka Power Transmission Corporation (Recovery of Dues) Act, 1976" shall be substituted.