4. Reimbursement of duty from consumer by distributor of electrical energy.
- Notwithstanding anything to the contrary in the Indian Electricity Act, 1910 (No. 9 of 1910), a distributor of electrical energy may, subject to such limitations and conditions and in such manner as may be prescribed, recover from a consumer by way of surcharge the whole or part of the duty payable by such distributor of electrical energy under Section 3 in respect of [all consumption of electrical energy.] [Substituted by M.P. Act No. 7 of 1956.]
