Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 4] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(4) in The Indian Electricity Act, 1910

(4)Any charges made by a licensee under clause (c) of sub-section (3) may be based upon, and vary in accordance with, any one or more of the following considerations, namely:-
(a)the consumer's load factor, or
(b)the power factor of his load, or
(c)his total consumption of energy during any stated period, or
(d)the hours at which the supply of energy is required.]