The TRAVANCORE-COCHIN ELECTRICITY SUPPLY SURCHARGE (REPEAL) ACT, 1971

THE TRA V ANCORE-COCHIN ELECTRICITY SUPPLY 
SURCHARGE (REPEAL) ACT, 1971
(Act 37 of 1971)
CONTENTS
Preamble.
Sections:
1.   Short title and commencement.
2.  Repeal.
3.  Assignment of arrears to the Board.
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ACT 37 of 1971
THE TRA V ANCORE-COCHIN ELECTRICITY  SUPPLY 
SURCHARGE (REPEAL) ACT, 1971*
An Act to repeal the Travancore-Cochin Electricity Supply Surcharge Act, 1955.
 
Preamble.—WHEREAS it is necessary to repeal the Travancore-Cochin Electricity
Supply Surcharge Act, 1955; 
BE it enacted in the Twenty-second Year of the Republic of India as follows:
1.  Short title and commencement .— (1) This Act may be called the Travancore-
Cochin Electricity Supply Surcharge (Repeal) Act, 1971.
(2) It shall be deemed to have come into force on the 1st day of April, 1968.
2.  Repeal.—The Travancore-Cochin Electricity Supply Surcharge Act, 1955 (14 of
1955), is hereby repealed.
3.  Assignment of arrears to the Board .—Any amount of surcharge collected by the
Kerala State Electricity Board and payable to the Government and any arrears of surcharge
recoverable under or by virtue of the provisions of the Act, repealed by section 2 shall be
credited, or shall be recovered and credited, as the case may be, in the revenue accounts of
the said Board as if it were the revenue accruing to that Board, notwithstanding anything
contained in the Act so repealed.
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* Received the assent of President on 30-10-1971 and Published in the Gazette Extraordinary No. 488, dated 
9th November, 1971.

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