Section 8 in The Bengal Electricity Duty Act, 1935
8. Recoveries. -
Any sum due on account of electricity duty [or interest] [Words inserted by W.B. Act 10 of 1996.], if not paid at the prescribed time and in the prescribed manner shall be recoverable, as a public demand-(a)in the case of energy supplied by a licensee, at the discretion of the [State Government] [Words 'Provincial Government' first substituted for the words 'Local Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, and thereafter the word 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.], either from the consumer, or, subject to the proviso to sub-section (1) of section 5, from the licensee; [*] [Word 'and' omitted by W.B. Act 61 of 1950.](aa)[ in the case of energy supplied by the State Government, from the consumer;] [Clause (aa) inserted by W.B. Act 61 of 1950.](b)in the case of other energy, from the person liable to pay such duty under sub-section (4) of section 5; and(c)[ in the case of interest, from the licensee liable to pay such interest under section 5A.] [Clause (c) inserted by W.B. Act 10 of 1996.]
