Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Uttar Pradesh Electricity (Temporary Powers Of Control) (Amendment And Miscellaneous Provisions) Act, 1956 29 of 1956 [29 September 1956] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 1 (4) Of U.P. Act No. Vi Of 1947 3. Amendment Of Section 4 Of Act Ix Of 1910 Uttar Pradesh Electricity (Temporary Powers Of Control) (Amendment And Miscellaneous Provisions) Act, 1956 29 of 1956 [29 September 1956] An Act to amend the U.P. Electricity (Temporary Powers and Control) Act, 1947 (U.P. Act, VI of 1947) and the Indian Electricity Act, 1910 (Act 9 of 1910) for certain purposes Whereas it is expedient to amend the U.P. Electricity (Temporary Powers of Control) Act, 1947 (U.P. Act 6 of 1947), and the Indian Electricity Act, 1910 (Act 9 of 1910) for the purposes hereinafter appearing : It is hereby enacted in the Seventh Year of the Republic of India as follows : 1. Received the assent of the President on September 29, 1956, and published in the U.P. Gazette (Extra.), dated September 30, 1956. 1. Short Title And Commencement :- (1) This Act may be called the Uttar Pradesh Electricity (Temporary Powers of Control) (Amendment and Miscellaneous Provisions) Act, 1956. (2) It shall come into force at once. 2. Amendment Of Section 1 (4) Of U.P. Act No. Vi Of 1947 :- I n sub-section (4) of Section 1 of the U.P. Electricity (Temporary Powers of Control) Act, 1947, for the figure "1956" the figure "1958" shall be substituted. 3. Amendment Of Section 4 Of Act Ix Of 1910 :- In Section 4 of the Indian Electricity Act, 1910. (1) For sub-section (2), the following shall be substituted : "(2) Where the State Government might, under sub-section (1) revoke a licence, it may, instead of revoking the licence-- (i) permit it to remain in force subject to further terms and conditions as it thinks fit to impose, and any further terms or conditions so imposed shall be binding upon, and be observed by, the licensee, and shall be of like force and effect as if they were contained in the licence, or (ii) issue any direction for the execution of the work by the licensee or by any other person for and on behalf and at the cost of the licensee and any such direction shall be binding upon the licensee and be complied by him." (2) After sub-section (2) the following shall be added as a new subsection (2-A) : "(2-A). Any expenditure incurred by such other person in execution of any work under and in pursuance of the direction issued under clause (iii) of sub-section (2) shall be realizable from the licensee as an arrear of land Revenue."