Section 4(c) in The West Bengal Duty On Inter-State River Valley Authority Electricity Act, 1973
(c)supplied by any inter-State river valley authority, to its employees, or to any other person, in the occupation of any premises owned or controlled by it, such authority shall pay to the State Government, at the prescribed time and in the prescribed manner, the electricity duty payable under section 3 on the [* * * *] [Words 'units of' omitted by W.B. Act 16 of 1993.] energy so supplied by it.
