Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of West Bengal - Subsection

Section 11(3) in The Bengal Electricity Duty Act, 1935

(3)In making a rule under sub-section (1) or sub-section (2) the [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937 and thereafter the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] may provide that breach of it shall be punishable with a fine not exceeding [one thousand] [Words substituted for the word 'fifty' by W.B. Act 21 of 1957.] rupees.[The First Schedule] [First Schedule substituted by W.B. Act 4 of 1993. It was earlier as under:-][See section 3.]Rates Of Electricity DutyA. For energy other than energy supplied by a licensee or the State Government.
In the case of energy, other than energysupplied by a licensee or the State Government, generated by aperson liable to pay electricity duty under sub-section (4) ofsection 5   5 paise for each unit of energy consumed.
B. For industrial purposes.