Section 7 in The Bihar Electricity Duty Rules, 1949
7. Method of payment.
(1)Every assessee shall pay the full amount of duty due from him into the Government Treasury. No payment of any duty shall be accepted at the office.(2)[ The challan for payment of duty shall be in Form IV and it shall be in five copies. The portion of the challan marked "Original" shall be sent by the Treasury Officer to the officer Incharge of the Circle, the portion marked 'Duplicate' shall be retained by the Treasury Officer and the portion marked 'Triplicate and Quadruplicate' shall be returned to the payer after being duly receipted and the copy marked "for the circle" shall be forwarded by the bank to the Circle Incharge. The payer shall annex the portion marked 'Quadruplicate' with the return as required to be furnished by him under the Act.] [Substituted by S.O. 71 dated 5.9.2007.](3)[ Notwithstanding anything contained in the Rules a registered assessee shall make payment of any duty or interest or penalty under the Act into any branch of the State Bank of India or any other Nationalized Bank or any other authorized Bank in electronic manner through the official website of the Commercial Taxes Department.] [Added by Bihar Notification No. S.O. 261, dated 7.11.2017 (w.e.f. 10.2.1949).]
