Section 3(6) in The Bombay Electricity Duty Rules, 1962
(6)The licensee shall credit the amount of duty in such Government Treasury as may be specified in respect of him by the Electrical Engineer to Government, under the head "XIII-Other Taxes and Duties-Receipts under Electricity Duty", and a copy of the treasury challan by which the duty is paid shall be forwarded by him to the Electrical Engineer to Government and another copy to the Electrical Inspector.
