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[Cites 0, Cited by 0] [Section 5(6)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(6)(b) in Tamil Nadu Tax on Consumption or Sale of Electricity Rules, 2003

(b)changes the nature of his consumption of energy, which is specified in his application for registration, he or, in the event of his death, his legal representative, shall inform the "registering authority" about such sale, disposal, discontinuance or change within seven days of such sale, disposal, discontinuance or change, as the case may be.