Section 10(2) in The M.P. Electricity Duty Rules, 1949
(2)A distributor of electrical energy and a producer shall cause every such meter to be read as far as possible on the same date in each month, and record the units of energy consumed in the month. The period between two such consecutive readings shall be reckoned as one month for the purpose of calculation of electricity duty and submission of returns under Rule 7.[(3) Every producer of electrical energy shall provide KWH meter on each generator panel or summation panel if one is not provided.
