Section 6 in Madhya Pradesh Vidyut Shulk Adhiniyam, 2012
6. Reimbursement of duty from consumer by distribution licensee or Franchisee.
- Notwithstanding anything to the contrary in the Electricity Act, 2003 (No. 36 of 2003), a Distribution Licensee of Franchisee may, subject to such limitations and conditions and in such manner as may be prescribed, recover from a consumer by way of surcharge the whole or part of the duty payable by such Distribution Licensee of Franchisee under Section 3 in respect of consumption of electricity.
