Section 11(11) in The Bengal Electricity Duty Act, 1935
(11)[ any person being a licensee or a private generator in respect of electrical energy consumed in the process of generation, transformation or distribution of electricity or for consumption in the case of a licensee, at his administrative office.] [Item (11) with 'Explanation (a2)' inserted by W.B. Act 40 of 1975.][Explanation (a2). - Exemption (8) applies to a consumer who has more than one meter to record his consumption for different purposes if his total consumption in respect of all these meters does not exceed 25 units.] [Item (11) with 'Explanation (a2)' inserted by W.B. Act 40 of 1975.]
