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State of Assam - Section

Section 9 in The Assam Electricity Duty Act, 1964

9. Recovery of duty.

- Any duty due under this Act or penalty imposed under Section 8 which remains unpaid whether by a consumer to the Board or a licensee or a person generating energy for his own use or consumption, to the State Government, shall be recoverable as an arrear of land revenue or by deduction from amounts payable to the State Government to the Board or the licensee or such person.