Section 19 in The Bombay Electricity Duty Rules, 1962
19. Dispute regarding applicability of any Part.
(1)The authority to which any question has been referred for decision under paragraph II in the Schedule to the Act may require any person concerned or likely to be concerned with such question to produce before it such information (oral or documentary), as in its opinion is necessary or required for the purposes of recording its decision.(2)Any person aggrieved by the decision of the authority under paragraph II in the Schedule to the Act or any licensee having any interest in such decision shall, on payment of a copying fee at the rate of twenty-five naye paise per typed page and on an application made in that behalf to the authority, be entitled to have a copy of the decision of the authority.
