Section 3(4) in The Punjab Electricity (Duty) Act, 1958
(4)For the purpose of computing the electricity duty under this section the consumption shown by the meters starting after the first meter reading date falling after the commencement of this Act shall be taken into account.[Provided that for the purpose of computing the electricity duty at rate specified in section 3 of the Punjab Electricity (Duty) Amendment Act, 1963, the consumption shown by the meters commencing with the first meter reading date falling after the first day of April, 1963, shall be taken into account:Provided further that, for the period commencing with the first April, 1963, and ending with the first meter reading date falling after the first day of April, 1963, the electricity duty shall be computed as if the Punjab Electricity (Duty) Amendment Act, 1963, had not been enacted] [Inserted by Punjab Act 11 of 1963, section 3(2).][Provided that for purpose of computing the electricity duty at the rate specified in section 2 of the Punjab Electricity (Duty) Amendment Act, 1981, the consumption shown by the meters commencing with the first meter reading date falling after the first day of July, 1981, shall be taken into account:Provided further that, for the period commencing with the first day of July, 1981, and ending with the first meter reading date falling after the first day of July, 1981 the electricity duty shall be computed as if the Punjab Electricity (Duty) Amendment Act, 1981, had not been enacted] [Inserted by Punjab Act 25 of 1981.]
