Section 11A in The Bihar Electricity Duty Rules, 1949
11A. [ Prescribed authority under Section 5-A. [Substituted by Notification No. M.S.-12/66-12961 F.T. dated 15.11.66.]
- Assistant Commissioner or Superintendent or Assistant Superintendent, shall be, the prescribed authority for the purpose of sub-section (1) of Section 5-A.]
