Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BOMBAY ELECTRICITY (SPECIAL POWER ACT) (APPLICATION TO SCHEDULED AREAS) REGULATION, 1955 CONTENTS 1. Short title, extent and commencement 2. Application of Bombay XX of 1946 to certain Scheduled Areas SCHEDULE 1 :- SCHEDULE BOMBAY ELECTRICITY (SPECIAL POWER ACT) (APPLICATION TO SCHEDULED AREAS) REGULATION, 1955 A regulation for the application of the Bombay Electricity (Special Powers) Act, 1946, to certain Scheduled Areas in the State of Bombay. Whereas it Is necessary to apply the provisions of the Bombay Electricity (Special Powers) Act, 1946 (Bom. XX of 1946), to certain Scheduled Areas in the State of Bombay for the peace and good Government of the said Areas: Now, therefore, in exercise of the powers conferred by sub- paragraph (2) of paragraph 5 of the Fifth Schedule to the Constitution of India, the Governor of Bombay is hereby pleased, with the assent of the President, to make the following Regulation, namely:- 1. Short title, extent and commencement :- (1) This Regulation may be called the Bombay Electricity (Special Powers Act) (Application to Scheduled Areas) Regulation, 1955 . (2) It extends to the Scheduled Areas specified in the Schedule annexed thereto. (3) It shall come into force at once. 2. Application of Bombay XX of 1946 to certain Scheduled Areas :- The Bombay Electricity (Special Powers) Act, 1946 , shall apply to the Scheduled Areas specified in the Schedule annexed hereto. SCHEDULE 1 SCHEDULE [See Section 2 ] (1) Navapur Petha and Akrani Mahal in West Khandesh District. (2) The Satpura Hills reserved forest areas in East Khandesh District. (3) Kalvan Taluka and Peint Petha in Nasik District. (4) Dahanu and Shahapur Talukas and Mokhada and Umergaon Pethas in Thana district.