Section 10 in The M.P. Electricity Duty Rules, 1949
10.
(1)Every distributor of electrical energy and every producer who is liable to pay electrical duty under Section 3 of the Act, and shall install a mater [separately for each category for which rate of electricity duty applicable is different]to record the energy sold or supplied to a consumer or consumed by himself or his employees.(2)A distributor of electrical energy and a producer shall cause every such meter to be read as far as possible on the same date in each month, and record the units of energy consumed in the month. The period between two such consecutive readings shall be reckoned as one month for the purpose of calculation of electricity duty and submission of returns under Rule 7.[(3) Every producer of electrical energy shall provide KWH meter on each generator panel or summation panel if one is not provided.(4)In case of generating stations of more than 50 KW, an ammeter and wattmeter shall be provided in addition to the energy meter.(5)Every producer or distributor of Electrical energy shall maintain a log book wherein the reading of Ammeter and Watt-meter shall be entered at last once in an hour and that of energy meter after each 24 hours.]
