Section 14(8A) in The Bihar Electricity Duty Rules, 1949
(8A)[ The fees payable under sub-rule (8), shall be deposited into the Government Treasury under head. [XIII-Other Taxes and Duties- B-Receipts from Electricity Duties-Duty under the Bihar Electricity Duty Act.] [Inserted by S.O. 831 dated 30.10.1968.]]
