Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Andhra Pradesh - Section

Section 48 in Andhra Pradesh Electricity Reform Act, 1998

48. No part of the fines or penalties imposed to be passed on

The licensee, Generating Companies and others on whom the fines, charges, penalties are imposed under this Act shall not, directly or indirectly, pass the sane to the consumers in the form of tariff or charges payable.