The Andhra Pradesh State Electricity Board (Recovery of Dues) Act, 1984.

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THE ANDHRA PRADESH STATE ELECTRICITY BOARD
(RECOVERY OF DUES) ACT, 1984
ACT NO. 28 OF 1984
ARRANGEMENT OF SECTIONS
SECTIONS
1. Short title, extent and commencement
2. Definitions
3. Bills to state the date by which payments are to be made and
consequences of non-payment.
4. Notice of demand for dues and penalty not paid
5. Suit to challenge liability to payment
6. Recovery of dues, etc. if not paid
7. Power to make rules
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THE ANDHRA PRADESH STATE ELECTRICITY BOARD
(RECOVERY OF DUES) ACT, 1984
ACT NO. 28 OF 1984
[22nd  August, 1984]
AN ACT PROVIDE FOR THE RECOVERY OF CERTAIN SUMS DUE TO THE
ANDHRA PRADESH STATE ELECTRICITY BOARD.
BE it enacted by the Legislature of the State of Andhra Pradesh in the
Thirty-fifth Year of the Republic of India as follows:-
1. Short title, extent and commencement –(1) This Act may be called the
Andhra Pradesh State Electricity Board (Recovery of Dues) Act, 1984.
(2) It extends to the whole of the State of Andhra Pradesh.
(3) It shall come into force on such date as the Government may, by
notification, appoint.
2. Definitions - In this Act, unless the context otherwise requires,-
(1) “Board” means the Andhra Pradesh State Electricity Board
constituted under section 5 of the Electricity (Supply) Act, 1948;
(2) “debtor” means any consumer of other person by whom any dues are
payable to the Board;
(3) “dues” means any sum payable to the Board on account of—
(i) Consumption of electrical energy supplied including the
minimum charges payable after dis-connection and other
charges payable under the terms and conditions of supply;
or
(ii) any remuneration, rent or other charges for hire,
inspection, test, installation, connection, repairs,
maintenance or removal of any electric meter, 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;
(4) “Government” means the State Government;
(5) “notification” means a notification published in the Andhra Pradesh
Gazette and the word “notified” shall be construed accordingly;
(6) “prescribed” means prescribed by rules made under this Act;
(7) “prescribed authority” means any person authorised, whether by
virtue of office or otherwise, by the Government, by notification, to perform the
functions of the prescribed authority under this Act in and for such area, as
may be specified in the notification.
3. Bills to state the date by which payments are to be made and
consequences of non-payment - (1) Every bill for dues payable to the Board
by a debtor shall be in the prescribed form and shall specify conspicuously the
amount of dues and the date by which such dues are to be paid.
(2)  If the dues are not paid by such date, the debtor shall be liable to pay
in addition thereto such penalty as may be prescribed; and such dues and
penalty shall be recoverable along with the costs incurred in making such
recovery, in the manner hereinafter laid down in this Act.
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4. Notice of demand for dues and penalty not paid -Where the dues are not
paid by the debtor by the date specified in the bill therefor, the prescribed
authority may, at any time, serve or cause to be served upon the debtor or his
authorised representative, a notice of demand in the prescribed form, stating
the name of the debtor, the amount payable by him on account of the dues, the
penalty and the costs of recovery.
Explanation:- The sending of the notice by registered post either in the name
of the debtor or of authorised representative to the last known address shall be
deemed to be a sufficient service upon the person concerned.
5. Suit to challenge liability to payment -Where a notice of demand has
been served upon the debtor or his authorised representative under section 4
the debtor may, if he denied his liability to pay the dues, penalty or costs or
any part of any of them institute a suit within six months from the date of
service of notice of demand, after depositing with the prescribed authority the
aggregate amount specified in the notice of demand under protest in writing
that he is not liable to pay the same. Subject to the result of such suit, the
notice of demand shall be conclusive proof of the dues, penalty and costs,
mentioned therein.
6. Recovery of dues, etc., if not paid-  (1) If the aggregate amount of the
dues, penalty and costs mentioned in the notice of demand served under
section 4 is not deposited with the prescribed authority within three months of
the date of such service or such extended period as the prescribed authority
may, from time to time allow, the debtor shall be deemed to be in default in
respect of such amount and the same shall be recoverable as if it were an
arrear of land revenue, notwithstanding anything to the contrary contained in
any other law for the time being in force, or in any instrument or agreement
having the force of law.
(2) For the purpose of such recovery, the prescribed authority may
forward to the Collector having jurisdiction, a certificate under his signature in
the prescribed form stating the amount and details of the demand and the
name and description of the debtor in-default and the Collector shall on receipt
of such certificate, proceed to recover from the debtor the amount of the
demand as if it were an arrear of land revenue.
7. Power to make rules -(1) The Government may, by notification, make rules
for carrying out all or any of the purposes of this Act.
(2) Every rule made under this Act shall immediately after it is made, be
laid before each House of the State Legislature, if it is in session and if it is not
in session in the session immediately following, for a total period of fourteen
days which may be comprised in one session, or into two successive sessions
and if, before the expiration of the session in which it is so laid or the session
immediately following, both Houses agree in making any modification in the
rule or in the annulment of the rule, the rule shall, from the date on which the
modification or annulment is notified, have effect only in such modified form,
or shall stand annulled, as the case may be; so however, that any such
modification or annulment shall be without prejudice to the validity of anything
previously done under that rule.

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