Section 2 in The Goa (Prohibition of Further Payments and Recovery of Rebate Benefits) Act, 2002
2. Prohibition of further payments.
- Notwithstanding anything contained in the Indian Electricity Act, 1910 (Central Act 9 of 1910) or in any law for the time being in force or in any order, Notification, instrument, electricity tariff bill or in any Decree, order or Judgement of any Court, no industrial consumers or any person in the State of Goa, including low tension, high tension or extra high tension, shall be entitled to receive, claim, demand or sue for the payment of any amount towards 25% rebate in the Electricity Tariff in terms of the Government Notification No. 2/23/93-Power dated 15-5-1996, published in the Official Gazette, Series I No. II dated 13-6-96 and the Government Notification No. 2/23/93-Power dated 1-8-1996, published in the Official Gazette, Series I No.18 dated 2-8-96.
