Section 2(9) in Tamil Nadu Electricity (Taxation on Consumption) Act, 1962
(9)"Price of energy" means the money consideration by the licensee but does not include-(i)meter charges:(ii)interest on delayed payments;(iii)fuel surcharge: and(iv)fuse-off call charges and re-connection charges,Explanation. - (a) Where no energy at all has been Maimed, minimum charges or fixed charges, as the case may be, shall not be deemed to be 'price of energy';(b)Where the number of units of energy actually consumed is less than the tariff minimum in respect of the consumer concerned, 'price of energy' shall mean only the price of energy actually consumed and not the minimum Charges or fixed charges, as the case may be;(c)[ For the period during which the Madras Electricity Supply (Madras State Electricity Board and Licensees Areas) Surcharge Order, 1963, is in force, "price of energy" shall include that portion of the surcharge which bears to the total amount of the surcharge leviable under the said Order, the same proportion as the amount of "overall charges" as defined in the Explanation to clause 4 of the said. Order, excluding the aggregate amount of the charges mentioned in items (i) to (iv) of this clause, bears to the total amount of the overall charges aforesaid;]
