Section 3(1) in The Bombay Electricity Duty Rules, 1962
(1)Every licensee who supplies energy to any consumer may prepare his bill of charges according to his billing month, but shall include the electricity duty leviable under the Act as a separate item in the bill of charges for the energy supplied by him to the consumer and shall recover the same from the consumer along with his own charges for the supply of such energy. The duty leviable in accordance with the different parts shall be indicated by the licensee separately in the bill.
