Section 2(b) in The Haryana Government Electrical Undertakings (Dues Recovery) Act, 1970
(b)"Dues" means any sum payable to a Government electrical undertaking on account of -(i)consumption of electrical energy supplied, monthly minimum charges, minimum consumption-guarantee charges and other charges as may be prescribed by the Board in the Schedule of General Charges and Schedule of Tariff;(ii)any remuneration, rent or other charges for hire, inspection, test installation, connection, repair, maintenance, removal, erection or dismantling of any electric-meter, electric lines, electric machinery, control gear, fittings, wires, or apparatus for lighting, heating, cooling or motive power or for any other purpose for which electricity can or may be used, or any industrial or agricultural machinery operated by electricity; or(iii)price of any such goods as aforesaid taken on loan but not returned;
