Section 18 in The U.P. Electricity Supply (Consumers) Regulations, 1984
18. Tariff.
- (i) The charges for supply of electrical energy shall be in accordance with the tariff as may be enforced from time to time.(ii)The sales tax, electricity duty, excise duty or any other levy by whatever name called, levied by the Government or any other competent authority on the energy supplied to the consumer from the supplier, shall be paid by the consumer.
