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[Cites 0, Cited by 105] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(3) in The Electricity Act, 2003

(3)The Appropriate Commission shall not, while determining the tariff under this Act, show undue preference to any consumer of electricity but may differentiate according to the consumer's load factor, power factor, voltage, total consumption of electricity during any specified period or the time at which the supply is required or the geographical position of any area, the nature of supply and the purpose for which the supply is required.