Section 2(b2) in The West Bengal Duty On Inter-State River Valley Authority Electricity Act, 1973
(b2)[ "gross charge" means the aggregate amount of energy charge and fuel surcharge, if any, made by an inter-State river valley authority or licensee for the supply of energy;] [Clauses (b2) and (d1) inserted by W.B. Act 16 of 1993.]
