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[Cites 0, Cited by 0] [Section 5A] [Entire Act]

State of Jharkhand - Subsection

Section 5A(1) in The Bihar Electricity Duty Act, 1948

(1)If any licensee or other person who is liable to pay duty and surcharge under the Act fails to furnish returns within the prescribed time the prescribed authority shall after giving such licensee or other person an opportunity of being heard impose a penalty not exceeding Rs. 50 (Rupees fifty) for every day of default after the due date.