Section 18 in The Bombay Electricity Duty Rules, 1962
18. Discontinuance of concessions.
- Every consumer to whom a certificate is granted under rule 17 shall submit to the Industries Commissioner within three months of the close of the financial year of his undertaking a report giving the details of any new business or line of production undertaken by him along with such working data as will be sufficient to satisfy the Stale Government that the consumer continues to qualify for the said concession. The State Government shall, in every ease where it considers that either because of such new business or line of production undertaken or otherwise, the consumer cannot qualify for such concession, pass orders for I he discontinuance of the concession with effect from a date not earlier than six months from the close of the said financial year.
