Section 19A in The Bihar Electricity Duty Rules, 1949
19A. [ Affixation of sale. [Inserted by Notification No. 12819-F.T. dated 10.11.1959.]
- An Inspecting Officer, or any other person deputed by him for the purpose may affix one more seal or seals to any meter or sub-meter installed for the purposes of rule 19, by any person, other than a licensee, who generates energy for this own use or for the use of his employees.]
