Haryana Act No. 4 of 1998

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Received the assent of the President of India on the 30th November, 1997, and was published in the Haryana Gazette, (Extra.), Legislature Supplement, Part I, dated January 17, 1998/Pausa 27, 1919.

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 Forty-eighth year of the Republic of India as follows :-

Short title.- This Act may be called the Indian Electricity (Haryana Amendment) Act, 1989.
Amendment of Section 24 of Central Act 9 of 1910.- In 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 percent of the amount outstanding against him, with the licensee."