Section 13 in The Assam Electricity Duty Act, 1964
13. Power to make rules.
(1)The State Government may, by notification in the official Gazette, make rules for the purpose of carrying into effect the provisions of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for-(a)the manner of calculating the duty (including marginal adjustment) under Section 3;(b)the manner of collection and payment to the State Government of the electricity duty by the Board, licensees and persons generating energy for their own use or consumption ;(c)the time and manner of the electricity duty to be paid by consumers ;(d)the powers and duties to be exercised and performed by inspecting officers ;(e)any other matter for which provision is, in the opinion of the State Government, necessary for giving effect to the provisions of this Act.(3)Every rule made under this section shall be laid, as soon as may be after it is made before the Assam Legislative Assembly while it is in session for a total period of fourteen days which may be comprised in one session or in two successive sessions and if, before the expiry of the session in which it is so laid or the session immediately following, the Assam Legislative Assembly agree in making any modification in the rule or the Assam Legislative Assembly agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be ; so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
