Section 4(3) in The Karnataka Electricity (Taxation on Consumption or Sale) Act, 1959
(3)[ Every person who consumes electricity generated by himself, and or who supplies electricity free of charge or otherwise to any other person through his own system, shall pay, or collect and pay, as the case may be, to the State Government, at the time and in the manner prescribed, the electricity tax payable under section 3 . [ xxx] [Substituted by Act 31 of 2013 w.e.f 05.03.2013]] [Substituted by Act 31 of 2013 w.e.f 05.03.2013]
