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[Cites 0, Cited by 2] [Section 4] [Entire Act]

Bombay Presidency - Subsection

Section 4(2) in Bombay Electricity Duty Act, 1958

(2)Every person, not being a licensee who generates energy and supplies the same to any other person free of charge, shall collect and pay to the State Government at the time and in the manner prescribed the proper electricity duty payable, under this Act on the units of energy consumed by that other person.