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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Bombay Presidency - Subsection

Section 8(2) in The Bombay Gas Supply Rules, 1940

(2)The fees to be charged for such application shall be as follows :-
(a)for an application regarding disputes as to the quantity of gas consumed - Rs. 15.
(b)for an application with regard to dispute about amounts of charges levied by the Company for testing Calorific value, pressure, purity or for testing meters - Rs. 15.