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State of Bihar - Section

Section 19A in The Bihar Electricity Duty Rules, 1949

19A. [ Affixation of sale. [Inserted by Notification No. 12819-F.T. dated 10.11.1959.]

- An Inspecting Officer, or any other person deputed by him for the purpose may affix one more seal or seals to any meter of sub-meter installed for the purposes of Rule 19 by any person, other than a Licensee, who generates energy for his own use or for the use of his employees.]