Section 8(i) in The Rajasthan Electricity (Duty) Rules, 1970
(i)verifying the statements made in the books of accounts kept and returns submitted by the supplier [or a person liable to pay electricity duty under sub-sections (5) or (6) of section 5] [Inserted by Notification No. F. 9(1)FD/CT/70-1, dated 4-7-79, G.S.R. 27, published in Rajasthan Gazette Extraordinary Part IV-C, dated 4-7-79, pp. 241-254.]:
