Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3B] [Entire Act]

State of Rajasthan - Subsection

Section 3B(3) in The Rajasthan Electricity (Duty) Rules, 1970

(3)Every person generating energy for his own use or consumption shall install a suitable meter (duty tested) by an Electrical Inspector or by an officer authorized by the Commissioner to record the amount of energy used or consumed by him every month for the purposes of payment of electricity duty. He shall at his own cost get it tested by the Electrical Inspector or by an officer authorized by the Commissioner before installation.