Section 15(2) in Tamil Nadu Electricity (Taxation on Consumption) Act, 1962
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for-(a)all matters expressly required or allowed by this Act to be prescribed;(b)the procedure to be followed by the Electrical Inspector for deciding disputes under sub-section (1) of section 9;(c)the procedure to be followed by the Government for deciding appeals under sub- section (2) of section 9;(d)the manner of determining the total cost of the manufacture or production of the principal product for purposes of clause (3) of section 2 and clause (b) of sub-section (1) of section 13;(e)the installation of meters by persons who consume energy generated by themselves.
