Section 4 in The West Bengal Duty On Inter-State River Valley Authority Electricity Act, 1973
4. Payment of electricity duty. -
In the case of energy which is -(a) received by a licensee and supplied by him to consumers, the licensee shall collect and 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 supplied by him to consumers and the duty so payable shall be a first charge on the amount recoverable by such licensee for the energy supplied by him to consumers and such amount shall be deemed to be a debt due by him to the State Government:Provided that such licensee shall not be liable to pay the duty in respect of any energy supplied by him for which he has been unable to recover any amount due to him from the consumer;(b)received by any other person (not being an employee of an interstate river valley authority or any other person in the occupation of any premises owned or controlled by such authority) who, having obtained such energy directly from an inter-State river valley authority, either consumes such energy or distributes such energy, whether wholly or partly, to any other person, the first mentioned person 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 received by him;(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.
