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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Bombay Presidency - Subsection

Section 16(3) in The Bombay Electricity Duty Rules, 1962

(3)Every licensee, who in pursuance of rule 8, maintains a register of consumers to whom registration numbers are assigned under sub-rule (2) shall forward a copy of such register to the Industrial Commissioner as soon as possible after it is prepared by him and keep the Industries Commissioner informed about any additions or alteration made in the register from time to time.