Section 3 in The Bihar Electricity Duty Rules, 1949
3. Application for registration.
(1)An application for registration shall be made by every assessee in Form 1, [within a month of his incurring liability to pay duty under this Act, or] [Inserted by Notification No. E.D.-20/63-1190 F.T. dated 25.1.1964.]; within a month of the date of the publication of these rules in the Official Gazette or of the date of engagement in the business of generating or supply energy or of the date of generating or consuming energy by such assessee, whichever is later.(2)[ The application shall be signed by the assessee, or by an authorised agent on his behalf and shall after being verified in the manner indicated therein be submitted before the Additional Superintendent or the Assistant Superintendent in charge of sub-circle, if the place of business of the assessee is situated within the local limits of a sub-circle, and to the Assistant Commissioner, or Superintendent of the circle in other cases.] [Substituted by Notification No. MS/12/66-12961 F.T.dated 15.11.1966 and came into force from 1.4.1965.]
