Central Government Act
Section 3(2)(d)(ii) in The Indian Electricity Act, 1910
(ii) save in cases in which under section 10, clause (b), the provisions of 2[ sections 5 and 6], or either of them, have been declared not to apply, every such licence shall declare whether any generating station to be used in connection with the undertaking shall or shall not form part of the undertaking for the purpose of purchase under 3[ section 5 or section 6];