Section 7(3) in The Bihar Electricity Duty Rules, 1949
(3)[ Notwithstanding anything contained in the Rules a registered assessee shall make payment of any duty or interest or penalty under the Act into any branch of the State Bank of India or any other Nationalized Bank or any other authorized Bank in electronic manner through the official website of the Commercial Taxes Department.] [Added by Bihar Notification No. S.O. 261, dated 7.11.2017 (w.e.f. 10.2.1949).]
