(1) The local authority may, by order in writing, confer and impose upon any person, who has obtained the sanction of the State Government under section 28 to engage in the business of supplying energy 2[ to the public], all or any of the powers and liabilities of a licensee under sections 12 to 19, both inclusive, and the provisions of the said sections shall thereupon apply as if such person were a licensee under Part II.