Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Himachal Pradesh - Subsection

Section 4(3) in Himachal Pradesh Electricity (Duty) Act, 2009

(3)In case of captive or standby generation of electrical energy for own consumption through generating sets, by whatsoever mode, by the licensee or consumer, electricity duty, if any, shall be deposited quarterly by the concerned consumer directly to the State Government through Electrical Inspectorate in such manner as may be prescribed.