Section 13 in The Bihar Electricity Duty Rules, 1949
13. [ Notice of demand. [ Substituted by Notification No. M.S.-12/66-12961 F.T. dated 15.11.66.]
- If any sum is payable by an assessee under the provisions of the Act, the Assistant Commissioner, or Superintendent, or Assistant Superintendent, shall serve a notice in Form VI and shall also fix a date on which the assessee shall produce a copy of the challan in proof of any payment made by him of such sum.]
