Section 10 in The Bombay Electricity Duty Rules, 1962
10. Places where books of account and registers shall be kept.
- All books of account and registers required to be maintained by the licensee under these rules shall be kept and made available for inspection by the Inspectors,-(a)in the case of a licensee licensed under the Indian Electricity Act, 1910 (not being the Maharashtra Slate Electricity Board), in his local office in each compact area served, by him, or, where such compact area is for his administrative convenience sub-divided into blocks, in the respective block offices;(b)in the case of the Maharashtra State Electricity Board, in each of its sub-divisional or divisional offices, whichever is more convenient to the Board :Provided that, the Maharashtra State Electricity Board shall keep the Electrical Engineer to Government and the Electrical Inspectors informed in advance of the places where the books of account and registers will be kept and made available for inspection: and(c)in any other case, at such place or places as the licensee may, with the previous approval of the Electrical Engineer to Government, determine.Inspectors
