Section 7(1) in Telangana Electricity Duty Act, 1939
(1)Any licensee may, with the previous sanction of the [State] [Substituted for the word 'Provincial' by the Adaptation Order, 1950.] Government and subject to such conditions as they may impose, recover from any person or class of persons to whom energy is sold at a price of more than [twelve paise] [Substituted for 'two annas' by Act No.8 of 1968.] per unit, the duty which falls to be paid by the licensee in respect of the energy so sold or any part of it, as may be determined by the [State] [Substituted for the word 'Provincial' by the Adaptation Order, 1950.] Government.Explanation. - [Save as provided in sub-section (4) of section 3, the duty] [Substituted for the words 'The duty' by section 3 of Madras Act II of 1943 re-enacted permanently with specified modifications by section 3 of, and the second schedule to, Act VII of 1948. This amendment should be deemed to have formed part of the Principal Act from its commencement.] recoverable from any person under this sub-section shall not be deemed to be part of the price charged for the energy by the licensee.
