Section 9 in The West Bengal Duty On Inter-State River Valley Authority Electricity Act, 1973
9. Recoveries. -
Any sum due on account of electricity duty if not paid at the prescribed time and in the prescribed manner, shall be recoverable as a public demand-(a)in the case of energy supplied by a licensee, at the discretion of the State Government, either from the consumer, or, subject to the proviso to clause (a) of section 4, from the licensee;(b)in the case of other energy, from the person or inter-State river valley authority liable to pay such duty under clause (b) or clause (c) of section 4.
