Section 5(2) in The Rajasthan Electricity (Duty) Rules, 1970
(2)[ The Board shall also maintain record of energy supplied to consumers or consumed by it, and duty charged, realized and paid to Government in Forms VI, VII and VIII.] [Added by Notification No. F. 15(87)FD/CT/68, dated 23-3-71, G.S.R. 120, published in Rajasthan Gazette Extraordinary Part IV-C, dated 23-3-71.]
