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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Odisha - Subsection

Section 30(g) in The Orissa State Electricity Board (General Conditions of Supply) Regulations, 1995

(g)The amount paid by the consumer shall be first adjusted towards Electricity Duty provided that in case of part payment by the consumer, the proportionate share of duty from the total collection shall be adjusted first. Out of the balance the first adjustment shall be made towards current charges and the rest towards arrears in the following manner :