Section 2(h) in The U.P. Electricity (Duty) Act, 1952
(h)"rate charged" does not include-hire for meter or service line; but includes,-(i)where any rebate is allowed on account of payment being made within any specified period, the rebate so allowed;(ii)[* * * *] [Omitted by U.P. Act No. 2 of 1971, vide Section 2.](iii)in the case of a two-part tariff, the fixed charge and also the unit-charge;(iv)in the case of the un-metered supply, the periodical charge made therefor; and(v)any surcharge on the rates whether imposed by the licensee, Board, the State Government or the Central Government;
