Section 11(2) in The Jammu and Kashmir Electricity (Duty) Act, 1963
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for.(a)the manner of collection the duty (including marginal adjustments);(b)the manner of collection payment to the Government of the electricity duty by persons generating energy for their owns use or consumption ;(c)the time and manner of payment of the electricity duty by consumer;(d)the powers and duties to be exercised and performed by Inspecting Officer; and(e)any other matter for which provisions is, in the opinion of the Government, necessary for giving effect to the provisions of this Act.
