Section 14 in The Bombay Electricity Duty Rules, 1962
14. [ Provision for separate meters or sub-meters. [Substituted by G. N. of 4.11.1984.]
- Where the electricity duty in respect of energy consumed by a consumer or by a person generating energy for his own use is leviable under different Parts or rates or both, the consumer or as the case may be, such person, shall cause to be installed different meters or sub-meters to indicate the consumption falling under each such Part or rate, or both :Provided that, where the consumer for good and sufficient reason, has failed to provide different meters or sub-meters, at any time to indicate the consumption falling under each such Part or rate, or both, the consumption may be arrived at by the licensee on the basis of average daily energy consumption allocable to the different parts, sub-parts or rates or both, pro rata or on an equitable basis as is feasible in the circumstances.]
