Section 16A in The Bihar Electricity Duty Rules, 1949
16A. [ Composition of offences under Section 8-A. [Inserted by Notification no. 5317-F.T. dated the 14th April, 1951 (w.e.f. 1.4.1951).]
(1)The Commissioner shall be the prescribed authority for the purposes of Section 8-A.(2)Where the Commissioner accepts under Section 8-A a sum from any Licensee or other person by way of composition of any offence, he shall issue an order in Form VII, directing the licensee or other person; as the case may be, to deposit in the Government Treasury the amount of composition money within the period mentioned in the order. A copy of the order may be sent simultaneously to the [Assistant Commissioner or Superintendent of the circle, or the Additional Superintendent or Assistant Superintendent of the sub-circle, as the case may be] and the Treasury Officer for information.(3)The Commissioner shall fix a date on which the Licensee or other person shall produce before the [Assistant Commissioner or Superintendent of the circle or the Additional Superintendent or Assistant Superintendent of the sub-circle, as the case may be] [Substituted by S.O. 388 dated 23.3.1978.], a receipted challan in proof of payment.]
