Section 3(2) in The Bombay Electricity Duty Rules, 1962
(2)Where in respect of any billing month, the licensee ordinarily completes the reading of meters of all his consumers of any class, within a period of seven days from the date on which he commences such reading, he shall, in respect of such billing month, pay to State Government on or before the fast date of the succeeding calendar month, the whole of the duty payable in respect of the energy consumed by such class of consumers during the billing month.
