Section 12 in The Orissa Electricity (Duty) Act, 1961
12. Power to make rules.
(1)The State Government may make rules for the purpose of carrying into effect the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-(a)the manner of calculating the duty including marginal adjustments under Section 3;(b)the manner of collection and payment to the State Government of the electricity duty by the licensees and the appointing authorities;(c)the time and manner of payment of the electricity duty by consumers; and(d)any other matter for which provision is, in the opinion of the State Government, necessary to be made for giving effect to the provisions of this Act.
