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State of Madhya Pradesh - Section

Section 6 in The M.P. Electricity Duty Rules, 1949

6. Books of account.

- Every distributor of electrical energy and every producer shall maintain monthly accounts of electrical energy sold or supplied to a consumer or consumed by himself in Forms [AA] [Substituted by Notification No. 2694-2334-XIII-69, dated 9-7-1969.] to F :Provided that where distributor of electrical energy or a producer incorporates the substance of Forms [AA] [Substituted by Notification No. 2694-2334-XIII-69, dated 9-7-1969.] to F in his ledgers to- the satisfaction of Electrical Inspector, it shall not be necessary for him to maintain a monthly account in Forms [AA] [Substituted by Notification No. 2694-2334-XIII-69, dated 9-7-1969.] to F.