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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(3) in The M.P. Electricity Duty Rules, 1949

(3)If the distributor of electrical energy or producer fails to pay the amount mentioned in sub-rule (1) above together, with interest, if any, within one month from date or receipt of such notice, the Electrical Inspector shall proceed to recover the same under Section 5 of the Act.