Section 11 in The Rajasthan Electricity (Duty) Rules, 1970
11. Disputes between the supplier and the consumer.
- In the case of a dispute between a supplier and a consumer regarding the liability of the consumer for the payment of the duty or exemption therefrom, [or in case of dispute regarding liability 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.], the Commercial Taxes Officer, [authorised by the Commissioner in this behalf] [Substituted by Notification No. F. 9(1)FD/CT/70-1, dated 21-4-72, published in Rajasthan Gazette Extraordinary Part IV-C, dated 21-4-72.] shall decide the matter. An appeal against the order of the Commercial Taxes Officer shall lie within three months from the date of the order to the Deputy Commissioner, Commercial Taxes (Appeals).
