Section 2 in Punjab Electricity (Duty) Amendment Act, 2003
2.
In the Punjab Electricity (Duty) Act, 1958, in Section 3, for sub-section (1), the following sub-section shall be substituted, namely :-"(1) There shall be levied and paid to the State Government on the energy supplied by the Board to all categories of consumers or a licensee a uniform duty to be called the electricity duly at the rate of five per cent ad volorem.".
