Section 4(6) in The Maharashtra Electricity Duty Act, 1958
(6)[ Notwithstanding anything contained in the foregoing sub-section of this section, where the State Government is satisfied that there is a bona fide mistake, on the part of any licensee, person supplying energy free of charge or person generating energy for his own use, in paying the proper electricity duty, on account of wrong meter reading or mis-classification of consumption falling under any particular part or clause in the Schedule, the State Government may, at any time, by order, waive or write-off, with retrospective effect, the recovery or the amount of the electricity duty or any part thereof due at the proper rate and of the amount of interest, if any, payable for delayed payment under section 8.] [Sub-section (6) was added by Maharashtra 18 of 1978, Section 2.]
