Section 21 in Tamil Nadu Tax on Consumption or Sale of Electricity Rules, 2003
21. Application of the rules in the case of supply of surplus energy by captive generating plants.
- The provisions of rules 2 to 18 shall apply mutatis mutandis in respect of sale of surplus energy by captive generating plants.AppendixForm A-l[See rule 5(1)]Application For Registration by a Person Intending To Generate or Intending To Continue of Electricity For His Own Use and, or Who Applies The Same To Other Persons.
