Section 4 in The Maharashtra Tax on Sale of Electricity Act, 1963
4. Payment of tax.
- Every [power utility] [These words were substituted for the words 'generating licensee' by Maharashtra 21 of 2004, Section 4, (w.e.f. 5-4-2004).] shall pay to the State Government at the time or times and in the manner prescribed, the amount of tax payable under this Act.
