Section 2(b1) in The West Bengal Duty On Inter-State River Valley Authority Electricity Act, 1973
(b1)[ "energy charge" means the amount charged (whether as energy charge or some other charge) by an inter-State river valley authority or licensee for the supply of energy to a consumer before deduction of rebate, if any, allowed by the said authority or the licensee, as the case may be, for payment on or before such date as may be specified by the said authority or the licensee, as the case may be;] [Clause (b1) inserted by W.B. Act 16 of 1993.]
