Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Electricity (Karnataka Amendment) Act, 2005 12 of 2006 [19 June 2006] CONTENTS 1. Short Title And Commencement 2. Substitution Of Section 151 Electricity (Karnataka Amendment) Act, 2005 12 of 2006 [19 June 2006] An act to amend the Electricity Act, 2003 in its application to the State of Karnataka. Whereas it is expedient to amend the Electricity Act, 2003 (Central Act, 36 of 2003) in its application to the State of Karnataka, for the purposes hereinafter appearing; Be it enacted by the Karnataka State Legislature in the fifty sixth year of the Republic of India as follows :- 1. Short Title And Commencement :- (1) This Act may be called the Electricity (Karnataka Amendment) Act, 2005. (2) It shall come into force at once. 2. Substitution Of Section 151 :- F or section 151 of the Electricity Act, 2003 (Central Act 36 of 2003), the following shall be substituted, namely :- "151. Institution of prosecution :- No prosecution shall be instituted against any person for any offence under this Act or any rule, regulation, licence or order made or issued there under, except at the instance of the State Government or a licencee or a generating company under the Act or an officer authorized in this behalf by the State Government or a licencee or a generating company or by any person affected by the act alleged to constitute the offence".