Section 20 — Charges for supply of electrical energy.
The Damodar Valley Corporation Act, 1948
The Corporation shall fix the schedule of charges for the supply of electrical energy, including the rates for bulk supply and retail distribution, and specify the manner of recovery of such charges: Provided that the Corporation may in any contract for bulk supply of electrical energy impose such terms and conditions including a retail rate schedule as it may deem necessary or desirable to encourage the use of electrical energy.Open in Lexace · Ask the AI about this section