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[Cites 0, Cited by 1] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(3) in The Electricity (Supply) Act, 1948

(3)The Grid Tariff shall be so framed as to include as part of the charge, and show separately a fixed kilowatt charges component and a running charges component:Provided that if in respect of any area the electricity to be sold by the Board is wholly or substantially derived from hydro-electric sources, the running charges component may be omitted.