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[Section 14]
[Entire Act]
State of Bihar - Subsection
Section 14(8) in The Bihar Electricity Duty Rules, 1949
| (i) | Upon a memorandum of appeal against an order of assessment ofduty or imposition of penalty or both passed under the Act orthese Rules or an application for revision of an appellate order. | Five percentum of the amount in dispute subject to a minimumof rupee one and a maximum of rupees fifty. |
| (ii) | Upon an application for revision of any other order. | Rupees three. |