Section 2(b) in The M.P. Government Electrical Undertakings (Dues Recovery) Act, 1961
(b)"dues" means any sum payable lo a Government electrical undertaking on account of,-(i)[consumption of electrical energy supplied, minimum charges, minimum guarantee, special minimum guarantee and surcharge under an agreement or otherwise;] [Substituted M.P 31 of 1976, (w.e.f. 17.11.1961).] or(ii)any remuneration, rent or other charges for hire, inspection, test, installation, connection, repair, maintenance or removal of any electric meter, electric machinery, control gear, fittings, wires, or apparatus for lighting, heating, cooling, or motive power or for any other purpose for which electricity can or may be used, 01 any industrial or agricultural machinery operated by electricity; or(iii)price of any such goods as aforesaid taken on loan but not returned;
