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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Bihar - Subsection

Section 11(2) in The Bihar Electricity Duty Rules, 1949

(2)
(a)Every subsequent seller shall provide to the preceding seller a certificate in the following form:-
Counterfoil/Original/DuplicateName and Style of the subsequent seller:Complete Address of the subsequent seller:Registration Number of the subsequent seller:Period (month and year):CertificateCertified that I/We have sold........... (specify number) units of energy which is exempt under sub-section (2) of Section 3 of the Bihar Electricity Duty Act, 1948, out of the total units of electrical energy purchased from you during......... (specify month and year). The details of such sale are as under-
Sale to Number of units sold
   
Total  
Place : Signature
Date : Designation
  Officer seal
(b)The certificate referred to in clause (a) shall be signed by the person competent to sign the return required, by the Act, to be furnished by the subsequent seller and shall be provided separately in respect of every month.
(c)The said certificate in respect of any month shall be in triplicate and shall be provided to the preceding seller before the expiry of the fifteenth day of the month following the month to which it relates. The copy marked "Counterfoil" shall be retained by the subsequent seller issuing the certificate and the copies marked "Original" and "Duplicate" shall be made over to the preceding seller who shall annex the copy marked "Duplicate" and shall enclose the copy marked "original", with his return for the subsequent month.