7. Licensee to reimburse himself from consumer in certain cases.
(1)Any licensee may, with the previous sanction of the [State] [Substituted for the word 'Provincial' by the Adaptation Order, 1950.] Government and subject to such conditions as they may impose, recover from any person or class of persons to whom energy is sold at a price of more than [twelve paise] [Substituted for 'two annas' by Act No.8 of 1968.] per unit, the duty which falls to be paid by the licensee in respect of the energy so sold or any part of it, as may be determined by the [State] [Substituted for the word 'Provincial' by the Adaptation Order, 1950.] Government.Explanation. - [Save as provided in sub-section (4) of section 3, the duty] [Substituted for the words 'The duty' by section 3 of Madras Act II of 1943 re-enacted permanently with specified modifications by section 3 of, and the second schedule to, Act VII of 1948. This amendment should be deemed to have formed part of the Principal Act from its commencement.] recoverable from any person under this sub-section shall not be deemed to be part of the price charged for the energy by the licensee.(2)The licensee may, for the purpose of sub-section (1), exercise the power conferred on a licensee by sub-section (1) of section 24 of the Indian Electricity Act, 1910, (Central Act 10 of 1910) for the recovery of any charge or sum due in respect of energy supplied by him.
