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

 
 
THE TELANGANA 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 on 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. 
 
THE TELANGANA STATE ELECTRICITY BOARD 
(RECOVERY OF DUES) ACT, 1984.1 
 
ACT No. 28 OF 1984 
 
1. (1) This Act may be called the 2Telangana State 
Electricity Board (Recovery of Dues) Act, 1984. 
 
 (2) It extends to the whole of the State of 2Telangana. 
 
 (3) It shall come into force on such date as the  
Government may, by notification, appoint. 
 
2. 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 or 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 
                                                           
1. The Andhra Pradesh State Electricity Board (Recovery of Dues) Act, 
1984 received the assent of the Governor on the 21st August, 1984. The 
said Act in force in the combined State, as on 02.06.2014, has been 
adapted to the State of Telangana, under section 101 of the Andhra 
Pradesh Reorganisation Act, 2014 (Central Act 6 of 2014) vide . the 
Telangana Adaptation of Laws Order, 2016 issued in G.O.Ms.No.45, Law 
(F) Department, dated 01.06.2016. 
2. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.  
Short title, extent 
and 
commencement. 
Definitions. 
Central Act 54 of 1948 
2  [Act No.28 of 1984] 
  (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 mo tive power or  for any other 
purpose for which electricity can or may be  used, or any 
industrial or agricul tural 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 
3Telangana 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. (1) Every bill for dues payable to the Board by a debtor 
shall be in the prescribed f orm 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 
                                                           
3. Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.  
Bills to state the 
date by which 
payments are to 
be made and 
consequences on 
non-payment 
[Act No.28 of 1984]  3 
recoverable along with the costs incurred in making  such 
recovery, in the manner hereinafter laid down in this Act. 
 
4. 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. 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. (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 arre ar of  land revenue,  notwithstanding 
anything to the co ntrary contained in  any other law for the 
Notice of demand 
for dues and 
penalty not paid. 
Suit to challenge 
liability to 
payment. 
Recovery of dues, 
etc. if not paid. 
4  [Act No.28 of 1984] 
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 a nd 
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. (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 s ession in the 
session immediately following, for a total period  of fourteen 
days which may be comprised in one se ssion, 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. 
 
* * * 
Power to make 
rules. 

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