Section 3(4) in Telangana Electricity Duty Act, 1939
(4)[ Where a licensee who is liable to pay duty under this section sells energy to the [Government of India for consumption by that Government or to a railway company operating any railway for consumption in the construction, maintenance or operation of that railway] [This sub-section and explanation were added by section 2 of Madras Act II of 1943 re-enacted permanently with specified modifications by section 3 of, and the second schedule to Act VII of 1948. This amendment shall be deemed to have formed part of the principal Act from its commencement.], the price charged on such sales shall be less by the amount of the duty than the price charged to other consumers of a substantial quantity of energy, provided the price last mentioned is more than [twelve paise] [Substituted for 'two annas' by Act No.8 of 1968.] per unit.In this sub-section, the expression 'price charged to other consumers' shall include the duty, if any, recoverable from the consumer under sub-section (1) of section 7.[Explanation. [Substituted for the original Explanation by the Andhra (Amendment) Order, 1950.] - The expression "railway" in this section and in section 9 shall have the meaning assigned to it in clause (20) of article 366 of the Constitution] [Added by Act No.10 of 1985.].]
