Section 4 in The Electricity (Supply) (West Bengal Amendment) Act, 1994
4. Insertion of new sections 49A and 49B. -
After section 49 of the principal Act, the following sections shall be inserted :-"49A. Price of supply of electricity. - The price, by whatever name called, for electricity supplied by the Board to any party or person, not being a licensee, by virtue of an agreement, instrument or undertaking, having effect by virtue of this Act, before or after the commencement of the Electricity (Supply) (West Bengal Amendment) Act, 1994, shall be calculated in accordance with the uniform tariff framed under sub-section (1) of section 49 as may be applicable to the category to which such party or person belongs, or the tariff as revised, as the case may be, and shall, notwithstanding anything contained in such agreement, instrument or undertaking or in this Act or in any other law for the time being in force, be paid by such party or person.
