Section 15A in The Bihar Electricity Duty Rules, 1949
15A. [ Refund payment order. [Rules 15 Substituted and Rule 15A Inserted by Notification No. Ms-12/66-12961 FT. dated 15.11.1966 and (w.e.f. 1.4.1965).]
- When an order of refund has been passed, the appropriate authority referred to in sub-rule (2) of rule 15, shall issue a refund payment order in form VIII and forward it to the assessee for encashment at the Government Treasury. An advice of the refund payment order shall also be forwarded simultaneously to the Treasury Officer concerned.]
