Section 12(2) in The Maharashtra Electricity Duty Act, 1958
(2)In particular, and without prejudice to the generality of the foregoing power such rules may-(a)prescribe the time and manner of payment of the electricity duty under section 4;(b)prescribe the form of the books of account to be kept, and the times at which, the form in which and the officers to whom the returns required by section 5 shall be submitted;(c)prescribe the qualifications of Inspectors under section 6;(d)prescribe the rules, if any, subject to which the Inspectors may exercise the powers under section 7;(e)[ provide for installation of reading of meters and sub-meters; [Clauses (e) to (h) were inserted by Maharashtra 18 of 1963, Section 8(a).](f)prescribe the procedure for securing any concession or exemption under the Act;(g)provide for charging fees for the supply of copies of any documents under the Act;(h)prescribe the procedure for referring questions to the authority, and for filing an appeal to the State Government against the decision of such authority, under paragraph II of the Schedule;](i)[] [Clauses (e) was relettered as clause (i) by Maharashtra 18 of 1963.] provide for giving effect to the provisions of this Act.
