Section 7(ii) in The Karnataka Electricity (Taxation on Consumption or Sale) Act, 1959
(ii)if the sum was payable under sub-section (3) of section 4, either from the consumer or from the person supplying energy [ xxx ] [Omitted by Act 31 of 2013 w,e,f.05.03.2013], at the option of the State Government, or from the person who generates energy f or his own consumption.
