Section 9(1) in Maharashtra Electricity Duty Act, 2016
(1)Subject to the provisions of any rules made by the State Government in this behalf, an Electricity Duty Inspector may-(i)require production for inspection of such books and records as may be necessary for ascertaining or verifying the amount of electricity duty leviable under this Act;(ii)enter and search any premises where energy is, or is believed to be supplied for the purpose of-(a)verifying the statements made in the books of accounts kept, and returns submitted under section 7;(b)checking, reading and testing of meters;(c)verifying the particulars required in connection with the levy of electricity duty;(iii)exercise such other powers and perform such other duties as may be necessary for carrying out the purposes of this Act and the rules made thereunder.
