Section 4 in The Bihar Electricity Duty Rules, 1949
4. [ Grant of certificate of registration. [Substituted by Notification No. MS/12/66-12961 F.T. dated 15.11.1966 and came into force from 1.4.1965.]
- [(1) When the appropriate authority after making such enquiry as he considers necessary, is satisfied that the applicant has given all the required information and that the application, is in order, he shall, register the applicant and grant him a certificate of registration in Form II which shall be made available to be applicant on the official website of the commercial taxes department.](2)If upon information which has come into his possession the appropriate authority referred to in sub-rule (2) of Rule 3, is satisfied that an assessee has been liable to pay duty under the Act, but has nevertheless wilfully failed to apply for registration, he shall, after giving him a reasonable opportunity of being heard, register him and grant him a certificate of registration.]
