Section 4 in The M.P. Electricity Duty Rules, 1949
4. Recovery of Duty from consumer by distributor of electric energy.
- A distributor may recover from those consumers whose consumption is dutiable, as a surcharge the whole or the part of the duty payable by him under Section 3 of the Act. The distributor shall show separately the amount of surcharge levied by him in the bills that are sent by him to the consumers. [In case of dispute regarding the amount of surcharge to be levied, the matter shall be referred to the Electrical Inspector for decision] [Inserted by Notification No. 2694-2334-XIII-69, dated 9-7-1969.].
