Section 2 in Electricity (Removal of Difficulties) (Second) Order, 2005
2. Exemption from payment of surcharge on the sale or supply of electricity.
- No surcharge would be required to be paid, in terms of sub-section (2) of Section 42 of the Act on the electricity being sold by the generating companies with consent of the competent government under Clause (c) of sub-section (1) of Section 43-A of the Electricity Act, 1948 (now repealed by the Act), and on the electricity being supplied by the distribution licensee on the authorization by the State Government under Section 27 of the Indian Electricity Act, 1910 (now repealed by the Act), till the current validity of such consent or authorization.
