Section 9 in The Bombay Electricity Duty Rules, 1962
9. Submission of returns and statements.
- Every licensee shall submit to the Electrical Engineer to Government and to the Electrical Inspector,-(a)a quarterly return in Form 'C' before [the 25th day of the month succeeding the month next following] [Substituted by G. N. of 10.4.1963.] to which the return relates; and(b)a statement in Form 'E' [before the 15th day of every month succeeding the month to which it relates, showing the adjustment carried out in the account of that month] [Substituted by G. N. of 10.4.1963.] on account of -(i)rectification of metering inaccuracies;(ii)past arrears recovered by process of law or otherwise:(iii)any mis-classification of the purpose or the premises made earlier:(iv)exemptions wrongly given and withdrawn subsequently;(v)any other reason, which may be specified by the licensee:accompanied by a list of industrial undertakings to which a concession or exemption in respect of electricity duty has ceased to be available by or under the Act starting with that month.
