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State of Madhya Pradesh - Section

Section 4A in The M.P. Electricity Duty Rules, 1949

4A. Refund of duty paid in excess, etc. -

The distributor of electrical energy oi the producer shall, with the prior approval of the Inspector, refund or make adjustments for electricity duty collected wrongly from a consumer or paid in excess by him. [The application for refund/adjustment shall be made in Form A.]