Section 15 in Tamil Nadu Electricity (Taxation on Consumption) Act, 1962
15. Power to make rules.
(1)The Government may make rules to carry out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for-(a)all matters expressly required or allowed by this Act to be prescribed;(b)the procedure to be followed by the Electrical Inspector for deciding disputes under sub-section (1) of section 9;(c)the procedure to be followed by the Government for deciding appeals under sub- section (2) of section 9;(d)the manner of determining the total cost of the manufacture or production of the principal product for purposes of clause (3) of section 2 and clause (b) of sub-section (1) of section 13;(e)the installation of meters by persons who consume energy generated by themselves.
