Section 12 in The West Bengal Duty On Inter-State River Valley Authority Electricity Act, 1973
12. Collections of arrears in instalments. -
Any duty which is payable under section 3 for the consumption of energy at any time during the period commencing on the 1st day of February, 1958, and ending on the 31st day of March, 1970, shall be paid to the State Government in six equal annual instalments.
