Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Karnataka Electricity Reforms (Amendment) Act, 2005 4 of 2005 [07 March 2005] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 14 3. Repeal And Savings Karnataka Electricity Reforms (Amendment) Act, 2005 4 of 2005 [07 March 2005] An Act further to amend the Karnataka Electricity Reforms Act, 1999. Whereas it is expedient further to amend the Karnataka Electricity Reforms Act, 1999 (Karnataka Act 25 of 1999), 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 Karnataka Electricity Reforms (Amendment) Act, 2005. (2) It shall be deemed to have come into force on the twenty fourth day of December, 2004. 2. Amendment Of Section 14 :- In section 14 of the Karnataka Electricity Reform Act, 1999 (Karnataka Act 25 of 1999),- (1) in sub-section (5), after the letters "KPTC", wherever they occur, the words "or a licencee as the case may be" shall be inserted; and (2) in sub-section (8), after the letters "KPTC", the words "or a licencee as the case may be" shall be inserted. 3. Repeal And Savings :- (1) The Karnataka Electricity Reforms (Amendment) Ordinance, 2004 (Karnataka Ordinance No.5 of 2004) is hereby repealed. (2) Notwithstanding such repeal anything done or any action taken under the principal Act as amended by the said Ordinance shall be deemed to have been done or taken under the principal Act as amended by this Act.