Section 8(a) in The Bengal Electricity Duty Act, 1935
(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.]
