Section 460I in The Mumbai Municipal Corporation Act, 1888
460I. Levy of charges for electricity.
- Charges shall be leviable for the supply of electrical energy by the [Brihan Mumbai Electric Supply and Transport Undertaking] [These words were substituted by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] at such rates as may from time to time be fixed, subject to the provisions of any enactment for the time being in force and of any licence granted to the corporation thereunder; by the [Brihan Mumbai Electric Supply and Transport Committee] [These words were substituted for the words 'Member-in-Charge' by Maharashtra 27 of 1999, Section 168, (w.e.f. 23-4-1999).] with the approval of the corporation.
