Section 7(1) in The Bombay Electricity Duty Rules, 1962
(1)Notwithstanding anything in the foregoing provisions, any licensee may, with the prior permission of the Electrical Engineer to Government, but subject to the provisions of the Note to rule 100(a) of the Bombay Treasury Rules, 1960, make payment of the electricity duty by cheque in lieu of payment of cash into a Government Treasury :Provided that, no licensee who has been permitted to make payment by cheque under this sub-rule shall at any time thereafter make alteration in the mode of payment unless he has given three months' notice in writing to the Electrical Engineer in advance of such alteration.
