Section 16 in The Bombay Electricity Duty Rules, 1962
16. Procedure for getting exemption or concession under clause (a)(vii) or (b) of section 3{2).
(1)Any consumer desiring to get exemption under clause (a)(vii) of sub-section (2) of section 3 of the Act, or to avail of the concessional rates under clause (b) of that sub-section may apply in that behalf in Form 'F' to the Industries Commissioner, [* * *] [Deleted by G. N. of 17.12.1986.] and shall forward a copy thereof to the licensee, if any, from whom he of energy. [Every such application shall be made within a period of three years from the date on which the consumer or the undertaking begins to manufacture or produce articles for the first time.] [Added by G. N. of 15.11.1977.](2)On receipt of an application under sub-rule (1), the Industries Commissioner shall, after such inquiry as he deems fit, assign a registration number to the applicant, and intimate the registration number assigned, to the Electrical Inspector.(3)Every licensee, who in pursuance of rule 8, maintains a register of consumers to whom registration numbers are assigned under sub-rule (2) shall forward a copy of such register to the Industrial Commissioner as soon as possible after it is prepared by him and keep the Industries Commissioner informed about any additions or alteration made in the register from time to time.
