Section 7 in Andhra Pradesh Electricity Duty Act, 1939
7. Licensee to reimburse himself from consumer in certain cases.
- Any licensee may with the previous sanction of the State Government and subject to such conditions as they may impose, recover from any person or class of persons to whom energy is sold at a price of more than twelve paise per unit, the duty which falls to be paid by the licensee in respect of the energy so sold or any part of it, as may be determined by the State Government.Explanation. - (1) Save as provided in sub-section (4) of Section 3, the duty recoverable from any person under this sub-section shall not be deemed to be part of the price charged for the energy by the licensee.(2)The licensee may, for the purpose of sub-section (1), exercise the power conferred on a licensee by sub-section (1) of Section 24 of the Indian Electricity Act, 1910, for the recovery of any charge or sum due in respect of energy supplied by him.
