Section 3A(1) in The Bihar Electricity Duty Act, 1948
(1)Subject to the provision of clauses (a), (b) and (e) of sub-section (2) of section 3, every licensee [;k dksbZ vU; O;fDr dks tks /kkjk&4 ds vUrxZr 'kqYd pqdkus ds nk;h gS [Substituted by Act 7 of 1988.]] shall pay, in addition to the duty payable under sub-section (1) of section 3, surcharge at the rate of two paise per unit of energy consumed or sold;
