Section 7(2) in Telangana Electricity Duty Act, 1939
(2)The licensee may, for the purpose of sub-section (1), exercise the power conferred on a licensee by sub-section (1) of section 24 of the Indian Electricity Act, 1910, (Central Act 10 of 1910) for the recovery of any charge or sum due in respect of energy supplied by him.
