Section 5(1A) in The Bengal Electricity Duty Act, 1935
(1A)[] [Sub-section (1A) inserted by W.B. Act 61 of 1950.] In the case of energy supplied by the State Government, the consumer shall pay to the State Government at the prescribed time and in the prescribed manner the electricity duty payable under section 3 on the [* * *] [Words 'units of omitted by W.B. Act 4 of 1993.] energy supplied by the State Government to the consumer [* * * *] [Words 'for the purpose of lights and fans' omitted by W.B. Act 21 of 1957.].
