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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Bombay Presidency - Subsection

Section 13(2) in The Bombay Electricity Duty Rules, 1962

(2)[] [Renumbered, by G. N. of 4.11.1980.] Any person other than a licensee who generates energy for his own use and who is liable to pay electricity duty on the basis of energy consumed by him shall cause his meter or meters to be read on the last day of every calendar month and the electricity duty leviable shall be paid on the basis of the monthly consumption so recorded.