Section 6 in The Rajasthan Electricity (Duty) Rules, 1970
6. Submission of returns.
- A supplier shall submit to the Commissioner or any other officer, authorized by him in this behalf:-(a)a return in duplicate in Form I within 30 days from the date of expiry of the quarter to which the return pertains: and(b)a return in duplicate, in Form II. within two months of the close of the financial year.[Provided that the Board or any Officer authorised by it, shall instead of returns in Form I and II, submit:(a)a return in duplicate in Form 111 for each of their units supplying energy to the consumers or for consumption by the Board, within 30 days from the close of the month to which the return pertains:(b)a return in duplicate in Form IV within sixty days of the close of the quarter to which the return pertains; and(c)a return in duplicate in Form V, within ninety days of the close of the Financial year to which it pertains.][Provided further that every person who generates energy for his own use or consumption and every person, not being a supplier, who generates energy and supplies the same to any person free of charge shall furnish to the Commissioner or any officer authorised by him a return in duplicate in Form XII within 30 days from the date of expiry of the quarter to which the return pertains.] [Inserted by Notification No. F. 9(1)FD/CT/70-1, dated 4-7-79, G.S.R. 27, published in Rajasthan Gazette Extraordinary Part IV-C, dated 4-7-79, pp. 241-254.]
