Section 17(2) in The Bombay Electricity Duty Rules, 1962
(2)On receipt of an application under sub-rule (1), the State Government shall make such inquiries and call for such further information as it may think fit and if it is satisfied that the applicant satisfies the conditions laid down in sub-clause (i) or sub-clause (ii) of clause (c) in Part G, it may direct that the applicant shall be entitled to the concessional rates of duty under sub-clause (i) or , as the case may be, sub-clause (ii) of the aforesaid clause (c). Upon such direction, the Industries Commissioner shall grant a certificate to the applicant certifying that the applicant shall be entitled to the concessional rates of duty aforesaid.
