Section 7B(4) in The Bengal Electricity Duty Act, 1935
(4)If any person to whom the provisions of sub-section (1) apply-(a)sells or otherwise disposes of, discontinues or changes his name or place of business, or(b)changes the nature of his consumption of energy which is specified in his application for registration,he shall, within the prescribed time and in the prescribed manner, inform the officer appointed under sub-section (1) about such sale, disposal, discontinuance or change, and in case of death of the person, his legal representative shall in like manner inform the said officer.] [section 7B inserted by W.B. Act 18 of 1979.]
