Section 6 in The Maharashtra Tax on Sale of Electricity Act, 1963
6. Licensee to keep books of account and submit returns.
- Every [power utility] [These words were substituted for the words 'generating licensee' by Maharashtra 21 of 2004, Section 7, (w.e.f. 5-4-2004).] who is required to pay tax shall keep books of account in the prescribed form, and submit to the State Government or to an officer authorised by that Government in this behalf, returns, in such form, and at such times, as may be prescribed, showing the units of energy sold by him and the amount of tax payable thereon and the amount of tax already paid by him.
