Section 4(5) in The Gujarat Electricity Duty Act, 1958
(5)[Every licensee who generates energy and every person, not being a licensee,] [These words were substituted for the words 'Every person other than Licensee', by Gujarat 8 of 1999, Section 4 (2) (w.e.f. 01-04-1999).] who generates energy for his own use shall pay to the State Government at the time and in the manner prescribed the proper electricity duty payable under this Act on the units of energy consumed by him.
