Section 8(a) in The Maharashtra Electricity Duty Act, 1958
(a)if the sum was payable under sub-section (1) of section 4, either from the consumer, or, subject to the proviso to the said sub-section, from the licensee, at the option of the State Government [or any officer authorized by the State Government in this behalf] [These words were added by Maharashtra 18 of 1963, Section 6.],
