Section 9 in The Bihar Electricity Duty Rules, 1949
9. [ Submission of Returns. [Substituted by Notification No. 1285 F.T. dated 4.2.1967.]
- Every assessee shall submit to the appropriate inspecting authority of the Circle or sub-Circle as the case may be, a return in Form III, within two calendar months from the expiry of the month to which the return relates. The return shall be verified in the manner indicated therein and shall be signed by the assessee or by his authorised agent. When an assessee holds more than one licence, separate returns shall be submitted in respect of each licence.]
