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[Cites 0, Cited by 10] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(3) in The Indian Electricity Act, 1910

(3)[ In the absence of an agreement to the contrary, a licensee may charge for energy supplied by him to any consumer-
(a)by the actual amount of energy so supplied, or
(b)by the electrical quantity contained in the supply, or
(c)by such other method as may be approved by the State Government.