Section 8(1)(A) in The Bombay Electricity Duty Rules, 1962

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Bombay Presidency - Subsection

Section 8(1)(A) in The Bombay Electricity Duty Rules, 1962

(A)a register of premises to which energy is supplied or on which energy is consumed, containing the following particulars, that is to say :-

(i)the description of the land or, as the case may be. the building or any structure or any part of the building or structure on which consumption of energy liable to duty under the Act is made,

(ii)where such premises is situated within the municipal limits, the number and classification assigned by the municipality to such premises.

(iii)the names of the consumers on such premises,

(iv)parts under which the duty is leviable on the consumption of energy made on such premises.

(v)if the premises is a factory as defined in the Factories Act, 1948 or an establishment as defined in the Bombay Shops and Establishments Act, 1948, the registration number of such factory or, as the case may be, establishment, if any, assigned under the relevant Act,

(vi)where on any premises, energy is consumed for the purposes mentioned in Part D, the particulars stating -

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Bombay Presidency - Subsection

Section 8(1)(A) in The Bombay Electricity Duty Rules, 1962