Section 4(2) in The Gujarat Electricity Duty Act, 1958
(2)Every person, not being a licensee who generates energy and supplies the same to any other person free of charge, shall collect and pay to the State Government, at the time and in the manner prescribed, the proper electricity duty payable, under this Act [in respect of energy] [These words were substituted for the words 'on the units of energy' by Gujarat 19 of 1977, Section 3 (w.e.f. 11-08-1978).] consumed by that other person.
