(1)the State Government may make rules to carry out all or any of the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power such rules may provide for-(a)the time and manner of payment of duty under Section 3;(b)the limitations and conditions subject to which the whole or part of the duty payable in respect of each consumer may be recovered by the distributor of electrical energy and the manner of such recovery under Section 4;(c)the rate of and the circumstances in which interest may be charged under sub-section (1) of Section 5;(d)the forms in which books and accounts may be kept, returns furnished and the times at which and the authorities to which such returns may be furnished under Section 6;(e)the duties and powers of Inspector appointed under Section 7;(ee)[ the manner in which the generating gets are to be registered and the fee payable for such registration or renewal thereof; [Inserted by M.P. Act No. 21 of 1978.](eee)the manner in which and the authority to which a dispute arising out of any provision of this Act, shall be referred;](f)any other matter for which no provision has been made in the Act and for which provision is, in the opinion of the State Government, necessary.(3)[ In making a rule under sub-section (1) or sub-section (2), the State Government may provide that a breach thereof shall be punishable with a fine not exceeding one thousand rupees.] [Inserted by M.P. Act No. 21 of 1978.](4)The power to make rules conferred by this section shall, except on the first occasion of the exercise thereof, be subject to the condition of the rules being made after previous publication, and the date to be specified under clause (3) of Section 22 of the Central Provinces and Berar General Clauses Act, 1914 (No. 1 of 1914), shall not be less than one month from the date on which the draft of the proposed rules was published.NotificationsSection 3-B :(1)[Notification No. 154-728-XIII-79, dated the 28th January, 1980.] [Published in M.P. Rajpatra Part I, dated 28-3-80 at p. 990.] - Whereas the State Government is of the opinion that in order to extend facilities to persons consuming electricity for operating huller, oil expeller, thresher and other machinery for processing agricultural produce, it is necessary and expedient so to do in public interest;Now, therefore, in exercise of the powers conferred by sub-clause (iii) of clause (a) of Section 3-B of the Madhya Pradesh Electricity Duty Act, 1949 (No. X of 1949), the State Government hereby exempts from payment of duty in excess of 2 paise per unit of electrical energy sold or supplied by any distributor of electrical energy or producer in respect of the electrical energy sold or supplied to the persons operating huller, oil expeller, thresher and other machinery for processing agricultural produce.(2)[Notification No. F. 1-6-XIII-85, dated the 1st August, 1985.] [Published in M.P. Rajpatra (Asadharan) dated 1-8-85 at pp. 1514-15.] - Whereas the State Government is of the opinion that having regard to the particular circumstances of such industries and in order to extend facilities to such classes of consumers for purposes of running their undertakings as are specified in the Schedule below it is necessary and expedient so to do in public interest;Now, therefore, in exercise of the powers conferred by Section 3-B of the Madhya Pradesh Electricity Duty Act, 1949 (No. X of 1949), the State Government hereby exempts from payment of duty in excess of 3 paise per unit of Electrical energy sold or supplied by,-(i)any distributor of electrical energy; or(ii)producer in respect of the electrical energy,to the industries and other classes of consumers as are specified in the Schedule below-
