Section 2(d1) in The West Bengal Duty On Inter-State River Valley Authority Electricity Act, 1973
(d1)[ "net charge" means the amount of gross charge that remains after deduction therefrom of any rebate referred to in clause (b1) or refund of fuel surcharge, if any;] [Clauses (b2) and (d1) inserted by W.B. Act 16 of 1993.]
