Uttar Pradesh act 14 of 1976 : The INDIAN ELECTRICITY (UTTAR PRADESH AMENDMENT). ACT. 1976

t 40 -7o the - 4 -

?T?Titi TMZ, U97 -rietil 797 srilifiti RTTITrn A*Tfira

wRIPIRT qq-9•T, Wf9'417, 1 14t, 1976

11, 1898 mT. Fr;9

an 51kk7 4-KT17

figsplzitrr 5,;7,11-rri-

#51111733/17-f40--1-48776

q1219-4, 1/Tft 1976(0

Tifinfrargr 14ra-sr

Nird. TT Tifk919." gi9;t9Sq 201 T7211-19" 'KITE% TftT7TT ‘.kic taliNUM WW9' grti taitzt

artaltrfatrff (3.fl'T TIOT TOT-MO') fai-arw, 1976 TT 'ftff TT 305:Tiff, 1976f 0 TT TfttC9

TRIT TifilfffgrftfgziT 14, 1976i VTT gut:liar-cur T'llg,a914 w vfam-91 .17T TFTTIIMITTTT TIM t I

wReitr (. 39.X qui ) Orier114, 1916

(z97iT9214fRaur timi 14, 1976)

(*TIT fT. ?FT 7k-tr Nam ing 1tT tTlfT5' FAT)

antalat Nan atittf4art, 1910 wi t4 TM* szif9 Ei4at dattan ib-r4 Ng

vfqf9trii. •

Tim Trurtwar trmwtri gaf f4;ffMata 9a14f4Ena amzu wut

•

:--

1--(1) 9 TifufFiva atitctla fato. (rdt silt tialma) 9041.6111:c 1976 EcT vim

arm fattur mvir avt wilt 4 PIT I TIZ 27 T4c47, 1975 4 sav TT PVT TP:RTT I

2—?ttflTRAlf9 TITaal 4 um tiallf4a aura-tar fato. a f9 Fr, 1910 f9T4 arr4 Tre aafitfRarg TRIT a, MKT 6 TrETTR1 (1) TI, "7176 Tin MIR

ITT ataa "urrrq mu" I* Fowl 5T1T titg TTEt

TAT cff 4141, emit aitt TTTOW

STCTTNTR thui 9, 1910 ei anT 6 TT TtalT4

‘- y y " ' ', //7 ' ' Wficvu @0-4 ’ - wwfiwa;13????". # WT fiéfifi‘fl awn? am “7%“ >——-=-=- Wiwm . arm, flaw, 1 11%, 1976 ésna ,11, 1898 5W. 8‘3?! sat Sl‘c‘zir wart famfimr aims-raj «an1733/17-fa0——_1—4s776. «6:13;, 1w§,197s€o __,.__..._ “ma afif‘a’mw" % W563 2’01 {:1an 1712;qu Winn é w sré'ar f‘azm‘ #36? am unfit? mm fags! (Wtwfldsfiafi) fauna 1_9'7 6 WI Fara? 3 0 flier, 1'9 7 6 i 0 $1 mgrfa ma aft 7th a: Hat srm affirm «can 14, 19 7 a $ m It Hamamr sag—am»? 3H flfiIETj'fi'T am mm fawn arena l mta’iu fags: (GER sis! dame) affirm, 1976 (war Him wfafaaw FREE! 14, 1976) (fiat fm-avrv: fimfima “"3?! am wrfta Em) -‘ m-«i‘tn faqq WWW, 1910 an Eat srésr i ma“! Rafa a? da'w i ‘ man um? i fem, afafa'w ' W mum: % 331385 at? z? fawfafaa fiafam 3mm mat a 2—- 1——(1) 1:3 nfafa-cm mafia ram (W nit: gim‘taa) fiafiufl, 1976 q'fima am, .1 ggaT ma," .. z. 5 I 3“" 3" (2) imfmzmfizatfiaig‘mn 5mm (3) mg zmavaz, «1975 a wig: mm mm | 2——aa'< nini awn stagfa $1 2mm i am fishfaa attain faug afafaw, 1 9 1 o Wain dam -_wfi,fw%wfiqaafafww$anmz,msafim(.1)w,m“q&=a&”$m 9, 19x0 ufi .J'Rmz‘-‘mzzma”uimdfiaflr «iaawnfiawmafil am e m

2 q.. 4.71 771777 771.-, lilt, 1976

44 my e•-* TT apra *T91

3--117 *14977 *1 EIT71 6 i 45916 16;91.7176 EIT7T apt 5:11711, arqfq:--

" 6.15— ( 1) pi 9711 4 1444 144' 4 rqt414 snfrwritif 414w arrriTaltriy 397P711.1 *974;Ef 41147;47, 1975 54746 ft, AT P7914 7111TVF741

stratktut aftt *,ft ariecatrrit. 444. 4 4'4161717 Nth 71v 3477 TT 4MR 37 14144 8T191-441 gi7T fafifod Tk, ant 4w fitw- Tit ‘1,4.4,4f fv4 144-14v mitzt fat-4146E ziiAl 7*41 1

(2) 41714, 4-T, '5.64T 6#IftaMt g 4€4* .INV4 ailTeCis *a 617fc4rze/14 far, (qvt at fff6-1/1 44147) Mara!, 1975 * sunq stimip *7 tr Ttril t, fRitif 144 4 cfratfqat turm

( 3) 341777 (2)* 51716 c(6.6ft6*TTf6477,3T 47 farif7176 314;4 511741 04, wq14--

(m) steriv atr44, f*tri trwq 4 arl*P4 *tip 0 qt vrq T ,E*FaVt 77/111-96ti V, flak 5114 0E771471i' Et 177 t, 51;7176

41791 712 :176€76 gan 71:1511 *WIT 417 411 4 fq-41 9,41c4417.1*1 3777 4719 441 taTnim 4 1146 vq 4 Nip 0 *ma

aftt f4fra an tutRTEIRTTIT QV 11T, anl* Ea 4 fqtarat 4crirqQ fvq OiET 754 tf

6719 t'attrift •44t fiv 7frvfv4 ; (r) *Tamil *1 *0 77,5#7 • 51419 2471T, *Pru, 4117*17,

TAEET 417 41;77t 41mi 579179 191441 5117 5906 511;174496ftta 9 '441j;

(7) tfniiitwrIpT ft, ali*TETT rarrwrft*I. 'NO 4ti 19177 f94,a6 15t, §7;6 4f779 Ti17, 417 Eff4 tf tr;q19. ipanfm, Rtat-40, 7f4fEt LIT NW ai6147 31TVTT 717 ardiefrtnel

fwg Prerift at qf*4 361W qT144qtr 4(t 41 - &Au 41iuq4aftft crram trim ;

(4) i TM * 7017 *54 4 41 'it Wrfa frn4741, ,;(4.7711, 471-4f41, TrafTETI 4T.61441.*1qw alikErr Z(ZnEltri• irrfiffETTe EfT 3iTte SITNWR gre9fiT qft7caigia4 44re

(v) tr7,*lcustrit WI'VtlfftiTer 4fiTTF artire, 3'crwT 4 effriqq4 WIER V*41 tem ñt fwfri 4t4T-40, tfirfrt

..t4t-ztat4wr E4f WI,f*4 44 (Tr) ,, utftq- ,alt 01. crita7 wr4 4 : • qty$7 To 4, 10a4 44 rr 77trit ,

(a) qvi* 4crrt 4flEatift 1446 144 Ara 144 * 417714 q4 • 411f6ftaff 774 * 7177 to ti 7414144 79*1 i, 1 4144 7111Ve rt 174 all 141414Et Ti.13cMIT fr rf4414 qt uqTra titt 1444144 rOt 7ft6;4756 77f6 4114•Nisii17 41E46171 W-1, 71t.f947 1-44 * 51T g4 IT1V( 77f7 TTT, Tat WIF4 1Wv41 (f*tr* to444 *tit, 14%1, gam, 11T41( 94liq17:117 7774i 4 14411*4 fitri aqfa 4it; 4v4, 44414,

4fqrs4 f4fq 7ilt 471* to4 144:44 lilt) *1 It) go fatelsatrt srfr _ . _ WiTi 717 04 Vi*I4q MtritEa Etiqatra t-qqtri iTIT;

(vi) fqrm 14.-4 *it* qi 4974 4 T1476 T4711794 f4x4frfr ?q4;41 mf44 04:--

(i) srq* tzrfq4 *1 1444 144 * q4 vq,uft4qtit. 4 144104 4 91' I, 1977 faff 717 1946 179 4 3V T(Mi 9itT fqR74191 47 71t 09, 37919 717 7;4 faqir * 44q 3Tre laTiff /TM abli

w44tit jt *T4TTI 41 34 E:17.17.4 -16T. 414 34*T1 414 *1 tveta it( 744 MO fiff7T 11111tal 94siT W T SI:VT7 TLI HT 491171 Ei4fì4frwr 1441*.4 4 4474'4 wt ftLIi*14 trt

F,Rrt qtftqfint f941W6*14P7 ;r'tt 144:44. Rif g'ir 44trafq 414144 ;57 144 u(74:

479 4141946 144 *41* 74441 qw 44 it 3raf4 414t Trit 74119711974141*4404.1*1 4n-t-14t 444 4 it 441 ifu 41fal- faTETT 7,91491T9 M74 * ftrii f*tft trfqvit 41 71-11f6rl fqr(V9

2 143%": V _' mfiwnmwwwz—tz,tné 1976 11% 21111 6-11 ' 3—4111 111‘111‘11111 1’1 11111 s 11 1113111 fmafafiata 11111 111% 51121111, 3111711: —— W 31111 11111 ” s 11-( 1) 11181111 :1 Tana 1111 11111111 stri‘mmfm‘t‘ 1 Eta agafraxtf‘tlfi mfia’tfi $1 11‘ 11-13-11 11 1 R1113: 1 9 15 11131513 %, afiz 1111111 srrfzxratfwT stfaaatw sth 1%, 11‘1 mafiasztfi 5', 1111‘s 1‘1 13111 miter atfits‘taé fa? 111:: 111111 11 1111111 1111 fafwa #8111311 1111 fafa’t’afi a? 3th qt? $1111- 1111 fifit MT 1 fat? f‘fifi-fifil 1111111 fafai’zq a“! 111 1111111 1 .1 1 (2) fiTfl4,4-$.5W16fiffifi'}al‘fiifi§ffi 512.111, rmwafimfim .~. ' 113 at: fa 111111111 faqa (11111 51151 $11111 1111‘11111) 311111111, 1975 1‘1 31111.11 3‘11 11 3?} wfaa'ga 1 E5! 1“! 11:11 3‘1, F1113 €111 a srfatéaa 31 man} 1 (3) 31111111 (2) 1 31111-1 awafta 11 wfim‘gm 111 fmwfafiaa 3111111 $111111 :3 3T1, 312111-- . '- W_ _: (1) 5114111 3113111, farm 11111131” mafia stfa'éga 3‘1 1113 :11 111-11 1 1531-1111 111:1 {111111 a‘té 11T,fa'11 arm :11 11111:? aT-é‘ 1151 11:11 a, mafia s‘t mm 3111 W111 @111 1111111 11211th1 1‘11" 11' 111111 aw, 1111111 :11 3111111‘1111111‘1 1'1 311.11 a 11611 1:111 3'1 11211111 131 1111 181 11 fafaa 3T 11111111 3111 firfza gen 1111111 51111111: 1111?; qm 17% 6111, 1112111 :11 51111 31am 311111 11 faq 1111 m a 11% ET WENT @1111 1‘11 111:1 (1t) 1? 31‘1an 2 , (11) wavfiaarfifiw’? mafiafi‘ ata‘tfi 311111511, 1113111, snfimt, «111T? 3111 111911111 111% :11 W11 3‘1 1111:1111 sfiz étastfca 31111 1111111111 =1 Taffy; _ (11) mafiasttfi 3111111 1T, aTé 15": 11115,? 3113111111 1T fail 111:“ 1111 fafifi 13111111 111?, gt'fi wffia 11-2111, 3111 11f: fi‘té awfa at anfia, 5111-131, $111111 211 11111 1111111 1h 311111 111 W11 3T, 511-1 31311111111th 1131115111 11111 11131111? mi, 31wa 1:11 Want =1 5T 11‘! «a £111! afia 10 afié 111121 swim 31%th 51% #1111 111111 , (:1) 1111 :11 $1111 11 59121‘111 1111i :1 1ft =11 1111111 a:1f1tuT,mf1auT, 11111-af§11T,1fwt111T 1111 awa‘wT 1’1 111 111mm 1121111211 mafiam-é 111 3311‘ 5111113111 211111121 1'1 wfiafa 11 €111! 111m; (5) mafiawfr 11,: 1111111111, mafiafitfi 11 F111 11% 14111111, 1111111 11 amfata 1111111 11111111 11‘?! mfia 1111 111111 11111-161, flaw-a- 7, .-:111~1'tataa1 11 fat: 11‘1,fati1 13 11's (11) 1? 1151111 «Ta SET #1111 1111 i .‘ 111111111131 3, 1211111 511 11 await @111; .. - (11) 5111111 311111 111 11111111 Farm few 11 1116 f111 % 111111 111 123' , stfafz'w'a 11m: 56 frat 111111113“ 311 firfifi 113151111, 1T3“ 16‘1 111 tit? affix-11111 11 F111 1‘13 fafv‘rfzsa 11%, 11111111 $1 nfawfa 111 3111111111 f=ti111 {”111 11‘! ' waewueta 1111111 1'1fi11aT 11‘11 atmatafi mT,1thf=121a F111 11 51$ ga- 5111a 3111 11 1111111 1111 tht 11111 faaaT (ram? 111111111 11111, fastT 11111:, 111119511111th: 31111 wfwu‘rffita 1111"} anffia 11 1511111111, ewe-1:1, “@1111 fwfat thv: 11111 1 1'11 11 (11111111 1T 3‘) 1‘1 111 at? fafstfeazi s11ga _ 1&11 11k 1‘11? 1111 11112 :11? 111111 11111111111 gfatattt‘ 1111; (at) F1111 fan 33 5’11: 38? :1qu 51 Mira afiatftzfi fatafaffia 31131111 131 111F111 th‘rz —-- (i) 5112111 mffia WT fwa f1? 1 arm 1161' itfiafiaenftfi Fw'lfifi'vt 11 131 ET faua 1’11 1T 11% farm F11 11 3'ng 111T 1th faatnt‘rt‘f I11 11‘}? 111111, 3111111 1&1 11111 fatsz 11 11321 51‘ VET ztfstestif 11‘ 11111 a‘té $1 $113111 3‘1 11111111 111 1111 111111111 @111 11?: 311m 3T1? 11‘1 wafza 11111 311:? Fafga 1 fast" 11111 gTat 11h 15 :11 511111 fiat 111 1111 13111 fia‘ 11* 1‘11 311111 13111111 "ha 1? 11:11:11 3’ 151 ran 11111 :11 1111 m1 f1: 3111111th111111 :11 FHZITWT 11 11111 111i 1th fiafita a‘té 1111 trutfafg V rafzafaa 11 111' far? 111:1: . - 1 0mg at‘tzé faaa F111 11 1511 31°16? Q1? 1111' EtiT mfix fi‘ ““111? ii”! 1111'? 11111 1111111111” 111 ififi'filftq‘f 1T 11sz 111 11111 1? 1‘1 1111“! afa 1% 31111- $111111 :11 11117111111111 1211 11 F111 $111“! afamz‘t 111 11f11fa 11‘1 fmfila 3;. A1 -_

W175177 \Tit, 1 Tit, 1 9 7 6 3 NY

ETITT 7- - EM 47144

ETTTT 7-T TT 144144

TT 7077, 717 414 f*itr .44 wflmrfr 41 Frieu fFitiitt ftal

70,4014 47 71 447141 Errik4Eil 14 f4f7 f7 771 'it, 14717 WT4

*Frgam,*1

'it *11 1;ilf16 Iv qt *it iFff 7f; it *t 1414 g6't 4411t4f1,1-4T4117.1 TT Flat TT 7711t9 77T 4-97 4f4

,FT 147fT.: fT14.44.1T? TT4‘ 417k olivine( 1,44T ffM, iFft

4! gar 4t, 144u 4 at% *It Fq-ma ti ft aTthR TT Fr*Trt witT fafwgrz eifmg*Trt ;

(ii) itt fT71 714T1T-T 4T Fr1414 7q47 (i) 7E114

97991c1Ille fuir 3ffef TfkFT, 717,4 717 aiT74

IIM7.1 47 411 717 4Ti 4 31*' Frqr9. *fiarPciti umpt 77 411*

vrIT9. 1477777 4i* TT Fe TO 444 * 1119.-rr 14 744;44 1WT11,

SithUMW fq13:45 TT

41/79. SUM(iii) 1r44a. 4171 707111 7T MITI TT gia 79 1947 to 41 rethrT

4-RE e€th 28, 777 fT111 71'i tkfi ivitt ait 7-f, 7 4-77 (i ) * 7414

1947 to 41i lifT11.1 T41171* 77791;977 * 1.1 ,17T Tit IT 47TT-T 47 VT7

Iglu,* v414 fwRI Fria*F TT .(4I477 OTT 717 fT7sT nn4T77,

764TV7 711 51;Zr 3TTRITTe TTTI eft. 141 41gT 1r 4e firm wr";

*pia mr-6 (iv) 4T1.71* 417444 * f97 TY,17JITT 71471 TT 7741 t fq

qa ziM 28, 747g ) t ITErf 771 TT 77. 74 4if 74147 7f4 177 fT fl fTef

1947 to T717171 rTT, f77T1 4aT 704' (i ) gritA• 7f7TTE1 TT 41 1,FiEsyn

AT74 Fur7imi -4'irF 74 1947 t 0 TT %VITT 6-U 7TIT 6- 7f *7Eft

7177R9470 4 trig wre jt itsifir*F TT 4TT T74 * 714TI7 47. 4414

4191 t; (7) alt ETTTT 7717;71 7141IT TatTTfk qqV4FICE4171

#a9. Fr:kra :

479 74,91t94Tt Cuufg7 4 774 TTTT * 4117 ef 11717 9y6ftTT7T7fET *f94

crt 1.44 T*4 * grem f9TIR 9;11*-174Vik74 'a*n qift'c tRIFTM

Taff tT EM711T ZITI7 I"

7171477 TT 7171 7 TT 74E777 ( 2) if, 7,71 "7.14‘13 7777 14717 4Tt

ssnu f*to gRig "417"* 417 71 70., 7fT 97T 3Tedi "4T ETITT 6-T* 31714 7f71

i*Tri FrIe" Ti 717.4 I

5 --737 7471447 it TM 7-T 71,--

344R1 ( 1) 4, graz MT "grri 6* 7414 TI" crs -ra,

917T 7t77 "47 4171 6-Ev e z4thq ;

717777 (z) 4--

(T)(477 ( it) 4, gm 377 *itaT (fwFri avaira fiT4

fraf-7 giFt Figur *F cam ug-t t)"* nti4 47 17 4 94T

T-TITST " (f*r* ar&iF Tif t 71 qui cccm- lit r(4*f -qFt4izr

crt 141-47 4*4 1q3717-149171

4a74 TT 1471 qv try It* 7177' 717 fziFi* 4 c67,471, 19.75 tf

Fru* 7F411;

((g) (. 4) grg-i atiF "4171 7" * 7774 qig4*

14T STMT "ETT71 6- Urn 7" Ti

Can 3771T77 ( 3) 4, gm 171 gi* "t1F11 6* 77.17 7f4414 TET"* 47-7171,

tt,,774% , 7T 6941 74TT "41 ETTT1 6-T* artfi4 777" Ti 7171i1;

(is!) 34E771 (s) * T77147 f1711-7f75 344171 77171441 717 4':674t,

1975 4 Fer FtFrul 7140, sr4iq:--

"( s) apfgrut Fiktr TW17--

tirki aitfiq Titffi qr4' 9-m-t tfTi_* 47777 . .

*97 gro sivilgtu

it Figur nt fwtri qurui;

”W“ 3 1/7 133191371 wamrm, 111%, 1976 as? Hfim, if}? Ufa fw‘r 12%? wfiwrfi 1:1 81%;: a? féfi‘ti vii-v: fma‘r mafia: 11": «‘1 qwfaa aufwazz‘f 1? 3a fwfwa snra g‘y fen-=11: atfi :7 1153151 as“! 11% 351% fwgfaa 1:1 a} 11% as}? iaa afi- afié #1 27mm“ ua‘ta =1 g‘t a? erg, amf'wfa, q‘fi war-(”t #1 fiat 75‘1 71:11:51 271 $51: 3%; a‘: I: fit Ham: . 1mg :13 3f}? fa: gfifasfifi 75151 at?! afafirfi 317131 «qua, fie“! #1 am a}, at? 13111:: a safzta 777% surfaa 3‘13? 111‘: New $1 Him a??? a‘ri $1 far-«sea wfiaw g‘trrt ; _(ii) a??? fm‘t az‘fimtfl m afafa 5ft wa‘a (1) fi‘ flifl'fi uiaftamfififafi mi fifi'fiflfilfi fi‘, 3:125”: ixg'm, wag-q- zfit 35mm «51321 mafia 71‘}? 3‘13? 61 337‘? WWW mfiarf'm‘f m’r Wfigfi' at $371 2% 313‘ as} sum 1? mm a‘té 7?“? 175132“: at éaa % raw-am fi Eagea‘m‘m $ 51mm“? 13111513 M 837111; _ . \ ' 7 111561 ' sma (iii) Hiya srfia «fia‘rffifi :1ng E61 r252 a3 1947 in at 323m: ‘ @113 “an 28, 5133 film“? an: 131%: 15 fails} am 3:“ 5‘13 51;! Wt, ”sq-75‘: (i) 73' mfiw 1 9.47 éo .a‘té i fwfi aafiarz‘i $‘ smwam z? rim 65}? fifiifl'fi' 3:! 13a: 111' am. ‘ ' ~ father? wfia fw‘r flaw $152131? a 57711 aim Rm”: mama, > - fifH$TVI 121 am: mfimrfi am 31% 11% 3121117371 351' fiat aran; figwa Ema (iv) sfmu‘t' 6% trfzaa'a fi‘ fair qaggm as sham 3?“! ma? 3 (is via: a’em 28, em (iii) $1 fair“! 3131 ES! 1:3 919i ag‘r‘ 61:11:11 51:21:11 f7 :83 few“: -1 947 3% fiat-(”r awnfmafi‘t 31:1 21': «‘3 (1) *7 mafia wrca Ea“! 11% 31, 1111313 ' war flaw“: 5mg? $112?! 11.1 19 4 7 £0 #1 am 5-: a}? 6-"! a? mafia 51-13%sz $1 27?: max 5‘! a} 511%“ $1 am $151 $‘ sari-cram ‘1‘! mm 113312; . "‘ (a) the”. EIT'U 7m 51‘: GENT a? 711m? mafia T$fi uqfiftamfi BET .2133 fiim: , , v mg 511351113111?! faaa fa $r ma 'cq—m $ #2171 85? Err-(“ta w m”! zsrarafa a? far} 311 '1'? East (am a? afafzwa faua fax fi‘t HFWWTE‘T 'ana? fire; at ‘2'? fit qes - 31135131 3121?? $1 3mm firm 1” ~ ' . 4—416 afafm #1 am 7 £1 swam ( 2) F1, 512: “Guam U521 faga 5‘13: 317:1 suit ~‘7-':~ ”$1 511’! f3?!“ @1113" am 516: ”at?!” 5n: aha 91‘ 5152., 3175 am 3121': “111 at?! 6—"m’ fi'sztf’ra “Via @5133} Farm at?!” zé-mfir‘r 1 ‘ - ' ‘ snip: affirm “=5"! am 7—55 =7," V am 7-aa $1 '(i) Warn (1) i, are afit 31$“;er 6% mfta in” 51 WSW 516a; fix €573? am 2:81 “1:1 arm 6-45 a? swim “Eta”- 73:4 mfii; ‘ ' (ii) swam (2) fi-— ‘ _ , (a7) 2-173 (1)51, its? @th6675 "(faafi mafia 1% Fifi #ng fafi far; ww‘taam‘f am vim: $1“ fem nan E“) ” a: RIF-l “I! 5153 a?“ _ «51.63% “(fa’afi arrafiaiad-m':aiifia‘mfiwtnmamfiafmmmu > ' “ fam‘i fiafii «fafaaiafit F131 Fifi :ra‘ififafifi (Esq smfiamsfi am in $1 farm run 3‘1)” r151 mfifi afit faaia 4 «Rafi, 1975 i1 tc-‘t mi Wfififlfifi; '- . . v , (c-i) an: ('4) i, we aft: aiea' “arm 7" 3% F211?! 111 51a, 3&3 , am Mr “am e-ramaru 7” m mfifi; (iii) award (3) 11,515: am aia “am 65% 2137a exfwa'vi $27” % twang mm, 31* 6121131132”sz um 6—=fi % stem afiia” 11:31 arifi; (iv) strum (8) % mm <17: fmafaféa mam "(c-ft mm wk 4 Hera, 197sirghr§mhnunlmiqzn .. ‘ . , "‘(S) Era afiafmfi‘t #1 din €§a "(W-— ~ ” ' :(éfij- 3a amfi ua‘tam‘ka‘t $7 611% and! fa (61151 éirét at, aéi"; ' ' 5m m1 mafcaam a? 251% aim Ha ($111 WW;

4 797FTTTPrz, I Trt, 1976

(a) yr anT atil4 *italaWtTWR *a Yr atm rriir TW'rf afiT*ea.) Eft TT 4 dlgt W.9' TWIT WI 317RT Mr; alfil*Writ SI14114-4W r4T 1-4turfa• * 4*i/a Tcr 4 alg.ff !WELTri/1*11T I" ;

(N) 37151121 ( 8) * ETZWTI. f1/2;/fikern TIVRT aTri 07007 4 %Vitt: 1975 Witifff1:MitTTEPTI,

" ( 9) TO TM TEFTT 41 *0 *I MR, (5) * teln (TT), Kzfirg (V), WM (a) erl MT (0) * a414 imTTEI rft ErT 3t1q71( 8)* aTtilq alp; Oat g), agt 31arcerar0 wtofirm, undiffata , TIvEr etcnit m actr fq4a41 trr 71piaguit zn 41-41 7c141‘4T3T1 fa

3TT1T af *-elatt 417 avit 0141 a3nrfraa Weren 39.71E90 ft * v:IM iar 3ff MITT ffT STI6 31-414141 WIITITT I"

6 - TfteRVITqft ETITT 7-TT 4,--

(i) laata ( 1) TW, *law a4T BiT "sntl 6 Wt 3ritTr<1 ( 6)" EtiTTI WIW• atT, MIT WIEST "ITT WM 6-T *1 atrarr ( 3) iaug (a)" aTift,

(11) 3,TETTIT (2) el, ZTEig TT BiT "%RI 7 * 3T47e1"* rollff PC 3ftr gem 31.417 giZINTRZA) tT171 6-T Ell Mt 7 34-41%1" Wir I

7--7T 34CT€mniffLift 42-t 4, Ma "q171 6 *1 ?ItsTR1 ( 6-Er)" At 51.1 * 3rfaM Wei* acl‘ ZTR Mr 6-T" t* 7TerFri

8--1T- 36171.0n1 Mr 4 2-TW Wt4(q) 4, mg, TIEST aiT "11R1 6 0 3enTIV (6)"*Erniq afT, sTelt ffTTIIS3T 'Z11 WO 6-T %(7It1R1 ( 2) ER (Ern (4)" vir arei

9 ---filth Mgr-MT ZIT 51151fit * fTWI 5Iffff,Thwf , fir wh 4 fver Q etR ffq W1 t414faaa * artnT * gi al1/414g4 rim) 744;a * STEN fTEIT TIEIT T fTzrT rfffIZITF746 Wit wri zu Trf rrrqf fl fflZgliTa Emigre, raft* fgfacsTa:, ETT'(( 6 WI 34ETTZT THrtff Tra W1/Tt

WT9T4t14 111#, WTIcrtill4a4 gr.(' MTT 41-1511. UN WO; ER 7Eig7a1 TrEitif tg4 ffq, vet SIWIT fariorrra RITSP Wereft ettr Fria1a,ftq pit4cral araf444* 744;4'1141 1119n FRzr '47 AIR' 4, atz agEr1c f*ifr vlecHaTra qt3Wff UTTI 6 0 7qqTIZT ( ) 9;IeN Tie it dTql•T 1TM anr,4itaafft leggin; g141 felTWPW6: Trf 4441 artr4t

1 0-- ( 1) ITTTRIN 19[1 (39.Z sthr thilEZR) eatZITin fkefra. fwErt 7197 # I

( 2) qw f4r44 ELI ZITETRT ( 1) 4 emiWR WthTrn RTTAZi f9-11 (397 Sit7T fg-04 tietttff) Ran* 1975* fqTflif 17 41, uTa. marker gra thltfirg jrafieffg4 * Trattq lam Trgi itt qr r Trir *it *give, g4 artiktIli rtrWITITEM 71114111:1• * MRIZ19' 3i1R7411* 92.6119.1Wra TIZIZIT MO WItle WW1 argift, itA yr TIfithEITI ZelVeT 4t R414( LT< 311: I

RTTI 7-WW W1 Ulfttig

1r111 4.2-W WI iftuR

s/R1 4 24E* WI

*alTzer

fatEr4 imam

&PI 19

976 qagni ert

No. 1733/XV11-V-1-48-76

IN pursuance of the provisions of clause (3) of Article 348 of the constitution cf In Jia the Gpvar eor is please i to order the pablication of the following English translation of the Bharitya Viiiat (Uttar Peadeah Sansh Din Adhiniyam, 1976, (Uttar Pradash Adhiniyarn Sankhya 14 of 1973) as passed by the Uttar Pradesh Legislature and assented to by the President on April 30, 1976. Att

4 an? sréar staminr we, ’1 we, 1 97 6 (a) get am 3‘? 31:11: Wild} $1 mi 31231 gas "(er it a: a1, a3? ea were a’éu 553 Iraq silt afla1 $1 an? area 555' we an swat rains arfasfifi % SWIM-'1'?! we Karma is assent is w a my fur en 11%!" _I” ; (V) mm ( s) is qm‘fawfafiwa'wm'aeré Human! 4 mm! ' '5 1975 a aeié “'3‘ 211131 await, Hafiz—— l‘(9) era? an @111 tam eh %ar $1 a 31, mm (s) a‘: we (n), “(exam (3)111 we (as) a? 3:314 eas‘: 3m $121 as 31 m ‘ . swam s)w‘= 331a age: #11 us“ :1, eat waif-aura m1 mfafia, mufwfa, mu am: :21 am: Emit m Wham :1! ma“: m1w‘i % nfa Ea stem 2:71 11'3“ $1151 3:12 agefi $1 31m as? swfifaa it mum at)? aiafiasni‘t 3‘: mm at via! ea 31:21 am 335% sfa amt-m 51 WW I” ll!!! 7—“: at 6-433; Wm 251 am 7—H 5t.“ “than . V ' . n ‘ (1) swam ( 1) w eras, $1ss$amsm “am 6551 swam ( e) in wean! m. sin, mam $152555 “:11 am e-a $1 murals) % we (n)”m - J min, aft: . - (ii) mm (2) Fr, 5m am W‘s"?! 7 lfi‘wa’fiwmwmfle n mm"trutfiwfa,srm e—fimam 7%Wu”mm I em 4.2.; m ‘ 7—418 arrafm $1 am 42—m fi, eras “am 6 *1 award (6-47)” aft: 5m“ «Shea " as raw} mm =51” q‘: 313 1? me ”111 am 5—3:” w‘ atifi I , em 42w at 8—413.— strafm at: am 424m % man) i, we. mm was: “am 6 $1 , when _ “ mm (6)" Q m name, 3121? am mass ”:11 am G-fi #1 Guam ( 2) '1‘: we ’ or)" as smart I . “New 9 e-fisefi Fummu at mister-<1 % Ffia‘r era-fin favtu, few“! at mésr if fan?! am a? 51% gm :11, :11 strata“ % sum: 51:1 a? 3% lift wfszfaw a2- fn‘a’r , Imam is nah fear war in fem-r gm armfixa 371% mi 211371 fr? 27: $1 5% mafia $13“ seminal fem? mafia, fail-rum, WW1 arm 6 s71 swampy? Hafiz W11 fin? 3331551 mantis! 211%, an fiafm 3er am Fist‘rfiza an affix mm $7 waw‘f $1 W1?! :55 gq, W1 start? Fafiswmr fiwa‘r WW1 2:1? 2:33 fafawtw 31‘11 wnfi an 9%:qu $1 New W1 mega we rrz 21a 3?, silt aggaix Mfr fia’fcaarfi a‘r sea am 6 $1 weremfi 1) if» nah ma $1 wré tarts cm? a was $1 gum fafawrw 51:11 a)? E‘éfi' Fa'fizwrrua: a1 rrs‘ we“! WW1 l ‘ firm firm 10--—(1) 31mm ragga (eat n35! a’sr‘tara) mafih‘r; _1976 Qazjm Fatfaa feature"; I ‘ » (2) in fmfi m warm (.1) i sf‘aafea mutiny?! W12! fags! (3'3? 512:! @3111 6:111:13) airmen, 19 75 it‘s fame % 31% 5‘1 fin? arc! amen“? am #:hf‘aa ‘1“ wf‘erfauw FR mm fem Imam? mm“ at m1 «:11 WE animal at uraffl'w emisflfira {a flair-raw as aewra qua‘ffi‘ wa‘mfiwmm mahsflw‘t asw'arfl “$11 fimn‘t, writ 5n afafmm % aura“! W1 may we: a? SH"?! 2? I No. l733/XVlI-V-l—48-76 IN pursuance of the provisions of clause (3) of Article 348 of the constitution of Inlia [he Gavemor is pleasei to ord 21' the p.1blication of the- following English translation of the Bharitya Vilvut (Uitar Pradssh Smah):l'111)Adhiniyam, 1976, (Uttai‘ Pradesh Adhiniyam’ Sankhya 14 of _ 139731)9ag passed by the Uttai’Pradesh Legislature and assented to by the President on April 0, 7 . , V

/4 Tr€1-15TGT 117Z, I RI, 1 9 7 6 THE INDIAN ELECTRICITY (UTTAR PRADESH AMENDMENT).

ACT. 1976 •

[U. P. ACT No. 14 or 1976]

(As passed by the Uttar Pradesh Legislature)

AN ACT

vie amend the Indian Electricity Act, 1910 in its application to Uttar Pradesh:

.IT Is Nrarxv• enacted in the Twenty-seventh Year of the Republic of India, ,f.is follows :—

I. (1) This Act may inAmendnaent) Act, 1976.

be called the Indian Electricity (Uttar Pradesh Short title, extent and commence- ment.

It extends to the whole of Uttar Pradesh.

It shall be deemed to have come into force on November 27,1975.

2. In section 6 of the Indian Electricity Act, 1910, as amended in its appli- cation to Uttar Pradesh, hereinafter referred to as the principal Act, in sub- tection (1), for the words "one year", the words "eleven months" shall be

T. substituted and be deemed always to have been substituted.

3. After section 6 of the principal Act, the following section shall be `-inserted, namely :—

"6-A. (I) In this section 'appointed day' means in relation to Rcvocation licensees other than local authorities, December 1, 1975 of

Licences and and in relation to local authorities being licensees, such acquisition of date as may be frpecified by the State Government by undertaking, notification in that behalf, and different dates may be

specified for different such undertakings.

(2) Notwithstanding anything contained in sections 4, 4-A, 5 and 6, the licence of every, undertaking, unless revoked before the commencement of the Indian Electricity (Uttar Pradesh Second Amendment) Ordinance, 1975, shall stand revoked with effect from the appointed day.

( (3) On revocation of the licence under ,sub-section (2), the following pi: °visions shall have effect, namely :—

I

(a) Every undertaking the licence in respect of which stands revoked shall by virtue of this section stand and be deemed to have stood transferred to and vest and be deemed to have vested in the State Electricity Board, hereinafter in this section called 'the Board? free from any debt, mortgage or similar obligation of the licensee attaching to the 'undertaking:

Provided that any such debt, mortgage or similar obligation shall attach to the amount payable for the undertaking as mentioned in clause (h) ;

(6) the rights, powers, authorities, duties and obligations of the licensee under his licence shall stand transferred to the Board and the licence shall cease to have further operation;

the licensee shall deliver forthwith the undertaking to the Board or to such officer as the Board may appoint in that behalf, and if any property or asset, book of account, register or other document forming part of the undertaking be in the possession, custody or control of any person other than a licensee, such person shall also deliver the same to the Board or to such officer,,as aforesaid ;....y

the Board shall prepare an inventory of all properties, assets, books of account, registers and documents taken possession of under this section, as far as practicable, in the presence of therlicensee or his authorised representative ;

Amendment of section 6 of Act IX of 1910.

Insertion of new section 6-A

FHIWE'FI'HHFBTTUTITWE, 1W3: 1976 ' 5 " . /’? THE INDIAN ELECTRICITY ,.(U'I'TAR PRADESH AMENDMENT) , ACT. 1976 [U. P. ACT No. 14 or 1976] (Asvpassed by the Uttar Pradesh Legislature) AN ACT 10 amend the Indian Electricity Act, 1910 in its application to Utta'rrlfraderh: ;. 11' Is HEREBY enacted in the 'I‘wentyseventh Year of the Republic of India, ,follows :— 1. (1) This Act may be called the Indian Electricity (Uttar Pradesh Shomitle,extut ‘: . and commencfi- :mmnendment) Act, 1976. meut. (2) It extends 'to the ’whole of Uttar Pradesh. ‘3 x: (3) It shall be deemed to have come into force on November 27, _1975. 2. In section 6 of the Indian Electricity Act, 1910, as amended in its appli- Amendment of ,‘ cation to Uttar Pradesh, hereinafter referred to as the principal Act, in sub- $35691? Ac.’ section (1), for the words “one year", the words “eleven months” shall be ' L' substituted and be deemed always to have been substituted. Insertion of new section 6-A , i 1 3. After section 6 of the principal Act, the following section shall be sewed, namely :— “6-A. (I) In this section ‘appointed day’ means in relation to RCvocation of licensees other than local authorities, December 1, 1975_ - “”5955. and and in relation to local authorities being licensees, such “ flCqUISItan 01“ date as may be €pecified by the State Government by “ndemkmfi notification in that behalf, and difierent dates may be specified for different such undertakings. . (2) Notwithstanding anything contained in sections 4, 4-A, 5 and 6, the licence of every undertaking, unless revoked before the commencement of ' the Indian Electricity (Uttar Pradesh Second Amendment) Ordinance. 1975, shall stand revoked‘with eflect from the appointed dayi ( (5) On revocation of the licence under sub-section (2), the following provisions shall have eEect. namely 2— , (a) Every undertaking the licence in respect of which stands revoked shall by virtue of this section stand and be deemed to have stood transferred to and vest and be deemed to have vested in the State Electricity Board, hereinafter in this section called ‘the Board’,‘ - ‘free from any debt, mortgage or similar obligation of the licensee attaching to the undertaking: - Provided that any such debt, mortgage or similar obligation shall attach to the-amount payable for the undertaking as mentioned in clause (h) ; (b) the rights, powers, authorities, duties and obligations ofthe licensee under his licence shall stand transferred to the Board and LIE—WWW!” (c) the licensee shall deliver forthwith the undertaking to the Board or to such officer as the Board may appoint in that behalf, and if any property or asset, book of account, register or other document forming part of the undertaking be in the possession, custody or control of any person other than a licensee, such person shall also deliver the same to the Board or to such Mimi-$95 aforesaid 9/ d) the Board shall prepare an inventory of all properties, assets, books of account, registers and documents taken possession of under this section; as far as practicable, in the presence of the'licensee or his authorised representative; , » . '__—____—‘

197 511W 927311-717.7 1T7E't I fl, I 9 7 6

. ,

(e) the- licensee or any person Other than a licensee, 'as the tali may be, shall be liable to account to the Board for all property alai assets and also for any books of account, registers or documents cola prised in the undertaking which he has failed to deliver to Board under clause (c) ;

(0 the owner of every undertaking shall within sixty days from the appointed day or within such further time as the Board may allow in that behalf, furnish to the Board or to such Officer as tla Board may specify, complete particulars of all liabilities and obliga, dons incurred on the security of the undertaking and subsisting do the appointed day, and also of all agreement and other instrument, pertaining to the undertaking (including agreement, decrees, award; standing orders and other instruments relating to leave, pension gratuity, provident fund and other terms of service of any persoi employed in the undertaking) in force immediately before th appointed day and the Board shall afford him all reasonable facilitio for the same :

(g) the following provisions shall govern the working in the undertaking immediately before the appointed day

.(i) Every person who has been immediately before the appointed day in the employment of the licensee shall become on and from the appointed day an employee of the' Board on thi same terms and conditions and with the same rights as pension, gratuity and other matters as would have been admiki sible to him if the undertaking had not been transferred ,to, and vest ogl in die Board and continue to do so unless anci until his employment under the Board is terminated or until: his remuneration or other terms and conditions of ernp1ay2: ment are duly altered by the Board :

Provided that the Board may appoint an officer or Oita.; mittee to review the genuineness of all appointments made or increments of wages or salary given to the employees', within the period of one year immediately preceding- the appointed day, and if after considering the report of any such; officer or committee and any representations that may he- received in that behalf from the persons affected, an appoint- ment made or increment given does not appear to the Board to be genuine it may terminate the services of such employec, or cancel the increment as the case may be :

Provided further that any person aggrieved by the decision; of the reviewing officer or the committee, as the case may- be may appeal to the Board whose decision shall be final.;

The Board may appoint an officer or Committee for thei purpose of fitment of the employees taken over from 11.11/4 licensee under sub-clause (i) in the scales of wages or salarr, of the Board having regard to the qualifications, experience; and existing wages or salary of such employees and the wa.g.1;2 or salary structure of comparable employees in the Board-;

Notwithstanding anything contained in the U.H 2 Industrial Disputes Act, 1947, or in any other law for the time being in force, the transfer of any employee to the Board un441: sub-clause (i) shall not entitle any such employee te any c011,1ii

2 pensation under that Act or any other law and no claim be entertained by any court, tribunal or other authority;

For the avoidance of doubts it is hereby declared t11:4-i,, nothing in sub-clause (iii) shall be construed to affect "tilq right of any employee whose services are terminated under:!, sub-clause (i) to claim compensation, if admissible, from 01.1t licensee under sections 6-N and 6-0 of the U. E. Indtrattio, Disputes Act, 1947;

artisan ant-arm Tic—re, 1 13%,, 1' 9 7 6 (cf-thelice'nseeorany personxbther than a licensee, as the Chi may be, shall be liable to account to the Board for all property and assets and also for any books of account, registers or documentscom prised in the undertaking which-he has failed to deliver to the Board under clause (a); ' ‘ the OWner of every undertaking shall within sixty days from the appointed day or within such further time as the Board may allow in thatbehalf, furnish to the Board or to such Officeras the ' Board may specify, complete particulars of all liabilities and obliga. tinns incurred on the security of 'the undertaking and subsisting 0n‘ the appointed day, and also of all agreement and other instrumefiu pertaining to the undertaking ‘(including agreement, decrees, award; standing orders and other instruments relating to leave, pensirm gratuity, provident fund and other terms of service of any pers'oj employed in the undertaking) in force immediately before th' appointed day and the Board shall afford him all reasonable facilitie. - for thesame : -' » ' , (g) the following provisions shall govern the working in the undertaking immediately before the appointed day :._, > '. .(i) Every person who has been immediately, before'tlii appointed day in the employment of the licensee shall become on and from the appointed day an employee of the Board on the' same terms and conditions and with the same rights as .‘to pension, gratuity and other matters as would have been admit: sible to him if the undertaking had not been transferred' and vesteal in the Board and continue to do so unless arid, until his employment under the Board is terminated or until. his remuneration or other terms and conditions of emplo ment are duly altered by the Board: L Provided that the Board may appoint an officer or C mittee to review the genuineness of all appointments mad}: or increments of wages or salary given to the employéei; within the period of one year immediately preceding; tlie appointed clay, and if after considering the report of: any such; ofiicer or committee and any representations that maybe- received in that behalf from the persons affected, an appoint: ment made or increment given does not appear to the Board to be genuine it may terminate the services of such employet or cancel the increment as the case may be: " ‘ Provided further that any person aggrieved by the dad of the reviewing oflicer or the committee, as the case may. may appeal to the Board whose decision shall be final; (ii) The Board may appoint an officer or Committee for thfl purpose of fitment of the employees taken over from'tljfit licensee under subclause (i) in the scales of wages .or salafll of the Board having regard to the qualifications, experience; and existing wages or salary of such employees and the wag or salary structure of comparable employees in the Board (iii) Notwithstanding anything contained in the U. Industrial Disputes Act, 1947, or in any other law for the t being in force, the transfer of any employee to the Board under" sub-clause (i) shall not entitle any such employee to any CQTl‘ ‘pensation under that Act or any other law and no claim sha be entertained by any court, tribunal or other authority; (iv) For the avoidance of doubts it is hereby declared §ha nothing in sub-clause (iii) 'shall be construed to affect ‘ right of any employee whose services are terminated uflde sub-clause (i) to claim compensation, if admissible, from m ‘ licensee under sections SN and 60 of the U. P, Indus“!I Disputes ActL 1947 ; ‘ '

rffr, srkgr Niel 1 qt, 1 9 7 6

(eh) the Board shall pay to the licensee an amount determined in 'aceordance with the provisions of section 7-A :

Provided that the licensee shall in addition to the said amount, be entitled to interest thereon at the Reserve Bank rate ruling at the

, appointed day plus one per centum for the period from the appointed day to the date of payinent of the said amount."

., 4. • In section 7 of the principal Act, in sub-section (2), between the words

i wundertaking is purchased by the State Electricity Board" and "and" the words, firer and letter "or acquired under section 6-A" shall be inserted.

0.—In section TA- of the principal Act— . . • in sub-section (1), after the word and figure "section 6", the words,

,figure- and letter "or acquired under section 6-A" shall be inserted; ..in.sub-section (2)— -

: (a) in clause (i) for the 'ivcirds and brackets "(excluding 'works : paid for by consumers)", the words and brackets "(excluding wqrks

constructed at the cost of local bodies for street lighting and works paid for by consumers) "shall be substituted and be deemed to have been substituted with effect from February 4, 1975 ;

(b) in clause (iv) for the word and figure "section 7"; the words, . figures ,and letter "section 6-A or section 7" shall be substituted;

in sub-section (3), after the words and figure "purchase under section 6", the words, figures and the letter "or acquisition under section 5-A" shall be inserted; . a

, (iv) for sub-section (8) , the following sub-section - shall be substituted and be deemed to have been substituted from February 4, 1975, namely :—

" (8) Where the gross amount payable to the licensee is—

(0) equal to .the total amount to be deducted under this sec- tion, no payment shall be made to the licensee by the purchaser.;

(b) less than the tOtal amount to be deducted under • this section, the difference between the gross amount so payable and the total amount to be deducted shall on a certificate of the Special Officer be recoverable as arrears of land revenue.";

t (v) after sub-section (8), the following sub-section shall be inserted i

. _ and be deemed to have been inserted from February 4, 1975, namely:—

"(0) Where any amounts not belonging to it have been deducted k'. by the purchaser under dause (e), clause (e), clause (f) or clause ()

- -

of sub-section (5) or recovered under sub-section (8), the liability of the licensee towards the State Government Or other bodies or con- sumers or prospective consumers, as the case maybe, shall, to the extent of the deduction and recoveries so made, stand discharged and the purchaser shall in substitution of the licensee become liable towards them to that extent."

— n section 7-AA of the principal Act-

5.:. (i) in sub-section (I), after the words, brackets and figures "under sub- section (6) of section 6", the words, figures, letters and brackets "or clause a . (C) of sub-section (3) of section 6-A" shall be inserted; and v (ii) in sub-seetion (2) , for the words and figure "provisions of section

the words, figures and letter "provisions of section 6-A or section 7, as the case may be", shall be substituted.

In section 42-A of the principal Act, between the words "any of the Otis of sub-section (6-A) of section 6" and "or who in any inventory" the

or section 6-A" shall be inserted.

In. section 42-AA of the principal .Act in clause (a), after the words, and figures "under sub-section (6) of section- 6", the words, figures, letters ets "or clause (c) of sub-section (2) of section 6-A" shall be inserted.

Amendment of section 7.

Amendment of • section 7-A.

Amendment of section 7-AA.

Amendment of section 42-A.

Amendment of section 42-AA:. •

e‘rt‘cfisrwmm, I as, 1976 " (h) the Board shall pay to the licensee an amount determined in , accordance with the provisions of section 7—A : ' Provided"that the licensee shall in addition to the said amount, _. : be entitled to interest thereon at the Reserve Bank rate ruling at the is . appointed day plus one per centum for'the period from the appointed V . .. :. 'day to' the date of payment of the said amount." )'.-" A' ' 4 I 451m section 7 of the principal Act, in sub-section (2), between the words Amondrnent 0*" {undertaking is purchased by the State Electricity Board" and “and” the words, ”an ‘ ifig‘fifi; and letter "or acquired under section G-A” shall be inserted. \ ~1n se'ction 7=Asof the ‘principal Act— ' . ' . “fifigfidff' “f; , - (i) in subsection (1) , alter the word and figure “section 6", the words. ‘,figu‘re-and letter "or'acquired under section 6-A" shall be inserted; (ii) ,infs‘ub-“secndn (2) '— ;(a) in clause (i) for the'words andbrackets " (excluding (works .-paid for by consumers) ",‘the words and brackets " (excluding works constructed at the cost of local bodies for street lighting and works . paid for by consumers) " shall be substituted and be deemed to have been substituted with eifect from February 4, 1975; (b) in clause (iv) for the word and figure "section 7",' the words, figures and letter “section 6-A or section 7" shall be substituted; (iii) in sub-section (3); after the words and figure “purchase under 1 section 6", the words, figures and the letter “or acquisition under section -. 6-A" shall be inserted; , Q (iv) for sub-section (8), the following sub-section‘shall be Substituted :and be deemed to have been substituted from February 4, 1975, namely :— ‘ " (8) Where the gross amount payable to the licensee is— (4) equal tolthc total amount to be deducted under this sec- tion, no payment shall be made to the licensee by the purchaser r; (b) less than the total amount to be deducted under' this ‘ section, the difference between the gross amount so ayable and the total amount to be deducted shall on a certi cate of the Special Officer be recoverable as arrears of land revenue”; - 3 (v) after sub-section '(8), the following sub-section shall be inserted Earl}! be deemed to have been inserted from February 4, 1975, namely :— e, “(9), Where any amounts not belonging to it have been deducted ~ ‘ by the purchaser under clause (6) , clause (e), clause (f) or clause of subsection (5) or recovered under sub—section (8), the liabilsty of the licensee towards the State Government or other bodies or con- sumers or prospective consumers, as the case may'be, shall, to the extent of the deduction and recoveries so made, stand discharged. and the purchaser shall in substitution of the licensee become liable towards them to that extent." ' I ' . ' ‘ _ Amendment ‘35 n section 7AA of the principal Act . “PM“ 7-AA. L (i) in sub-section (1) , after the words, brackets and figures "under sub . ’asection (6) of section 6", the words, figures, letters and brackets "or clause :_(0) of sub-section (3) of section 6-A" shall be inserted; and in sub-section (2), for the words and figure "provisions of section '. e words, figures and letter “provisions of section 6-A or section 7, 35 the case may be". shall be substituted. I’ In sem‘on 42-A of the principal Act, between the words "any of the Atymdfzrfl 0‘ P5 0f sub-section (6A) of section 6" and "or who in any inventory" the 5“ '°" ' 91‘ section 6-A" shall be inserted. In section 42-AA of the principal.'Act in clause (a), after the words, 21.11152?)ka01 , (and figures "under sub-section (6) of section'e", the words, figures, letters 5 -_ .-~— ~ 915 "or clause (c) of subsection (2) of‘section GA” shall be inserted.

S vit sRgr mtt arm zr-4-z, 1 Ttj, 1978 sd•—•.‘'

Validation. 9. Notwithstanding. anything contained in any judgment; decree or order)r,, of any court or other authority to the contrary, anything done or purportingt0 have been done and any action taken or purporting to have been taken uncle4 any provision of :the principal -Act before the. commencement: .of this AH.'" including, in particular, the: period of notice issued under subasection-:(I)-Haft section 6 thereof shall, subject, to the provisions of the principal Act as amende4 by this Act, be deemed to be and always to have been as valid as if the"7, provisions of this Act were in force at all material times, and accordinglyic any notice •issued under subsection: (I) of the said sectiOn: 6 .to a, licensee:of ;M:g110 less , than eleven months shall be valid and be deemed always: to :have beelii.sit validly given.

R9peai ) rand 10. (1) The Indian :Electricity (Uttar Pradesh Amendment) Ordinancw, s2vm5s. 1976, is hereby repealed. -1 . to-

_ (2) Notwithstanding such repeal or the repeal :of. the Indian Electricit 7

(Uttar Pradesh Second Amendment) Ordinance, 1975, by the Ordinance. memRll., tioned in sub-section (1), anything done or any action taken under •thei.V.::: principal Act, as :amended . by the said Ordinances, shall be deemed tc6,,, have been done or taken under the corresponding provisions of the principalt:. Act as amended...by, this Act, as if the provisions of this Act were in force at alti material times.

mu 4;

irFa7TT TNT% Tqq 7,4 ;fag

ci-10r4flOiLOcri0--q0t0 .53 fITO (fifttr0)1976-75 (lo)

*— Validation. Repeaiv wand . l savmgs. finnebxfofld—woq‘ro same (famo)a=197s-‘7-50 (fi‘o) - mfiwwammflne’. 197s 9..“ Notwithstanding anything contained in any judgment: decree or 0rd of any court or other authority to the contrary, anything done or put orting 05:3 have been done and any action taken or purporting to have been ta en uni-1'5": any provision ofithe principaLAct before. the. commencement "of this “ * including, in, particula.r,-rt11e.‘ period'of notice issued‘under sub=section~:(:1)' section 6 thereof shall, subjectto the provisions of the principal Act=as amends by this Act, be deemed to be and always to have been as valid as if the. provisions of this Act were in force at all material times, and accordingly, any notice issued under sub—siection (1.) of» the said section. 6 ,to a licenseefof no less'than eleven months shall be valid and be deemed always tolhave bee validly given. 1 " 10. (1) The IndianIElectricity (Uttar Pradesh Amendment) Ordinance; 1976, is hereby repealed. k (2) Notwithstanding such repeal or the repeal 'of‘the Indian Electricit (Uttar Pradesh Second Amendment) Ordinance, 1975. by the Ordinancevme tioned in sub-section (1), anything done or any action taken under 111 principal _Act, aSIamended . by the said Ordinances, shall be deemed have been done or taken under the corresponding provisions of the princip Act as amendedby this Act, as if the provisions of this Act were in force at a material times. men it; 3 57am am who, ‘ were an Him 1'