Section 5(1) in Telangana Electricity Duty Act, 1939
(1)The [State] [Substituted for the word 'Provincial' by the Adaptation Order, 1950.] Government may, by notification in the [Telangana Gazette] [Substituted for 'Andhra Pradesh Gazette' by G.O.Ms.No.16, Energy (Budget) Department, dated 31.05.2016.] appoint Inspecting Officers to inspect the books of account required to be kept by licensees under clause (a) of section 4.
