Section 6(1) in The Bombay Electricity Duty Rules, 1962
(1)Every consumer intending to receive temporary supply of energy from any person, not being a licensee, shall, where consumption of such energy would fall under Part E. give an advance notice of his intention to receive such supply' of energy to the Mamlatdar, Tahsildar or the Mahalkari or Naib-Talisildar within whose jurisdiction the energy shall be consumed. Every such notice shall be in Form 'D'.
