Section 8 in The Maharashtra Electricity Duty Act, 1958
8. Recoveries.
- [Any sum due on account of electricity duty, if not paid at the time and in the manner prescribed, shall be deemed to be in arrears, and thereupon, interest on such sum shall be payable at the rate of 18 per cent, per annum for the first three months immediately after the time such sum has become due and thereafter at the rate of 24 per cent, per annum till such sum is paid;] [This portion was substituted for the portion beginning with the words 'Any sum due' and ending with the words 'on such', by Maharashtra 74 of 1975, Section 3.] and the sum together with any interest thereon shall be recoverable either through a civil court or as an arrear of land revenue-(a)if the sum was payable under sub-section (1) of section 4, either from the consumer, or, subject to the proviso to the said sub-section, from the licensee, at the option of the State Government [or any officer authorized by the State Government in this behalf] [These words were added by Maharashtra 18 of 1963, Section 6.],(b)if the sum was payable under sub-section (2) of section 4, either from the consumer or from the person supplying energy, free of charge, at the option of the State Government [or any officer authorized by the State Government in this behalf] [These words were added by Maharashtra 18 of 1963, Section 6.],(c)if the sum was payable under sub-section (5) of section 4 from the person who generates energy for his own use.
