Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Indian Electricity (Haryana Amendment) Act, 1998 4 of 1998 CONTENTS 1. Short Title 2. Amendment In Section 24 Of Central Act 9 Of 1910 Indian Electricity (Haryana Amendment) Act, 1998 4 of 1998 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 Fortieth Year of the Republic of India as follows: - 1. For Statement of Objects and Reasons, see Haryana Government Gazette (Extraordinary), 1995, dated, page- 1. Short Title :- This Act may be called the Indian Electricity (Haryana Amendment) Act, 1989. 2. Amendment In Section 24 Of Central Act 9 Of 1910 :- To 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 licenses 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 per cent of the amount outstanding against him, with the licensee."