Section 11 in The M.P. Electricity Duty Rules, 1949
11. Where (i) consumption of electrical energy for which separate rates of duty are prescribed; or
(ii)consumption of electrical energy which is both dutiable and non-dutiable;is recorded by one meter the dutiable energy consumption of different categories shall be assessed in the manner laid down by the Electrical Inspector from time to time [till such time, meters for each category and installed.][12. x x x]
