Section 7 in The Bihar Electricity Duty Rules, 1949
7. Method of payment.
(1)Every assessee shall pay the full amount of duty due from him into the Government Treasury. No payment of any duty shall be accepted at the office.(2)The chalan for making payment into the Government Treasury shall be in Form IV.(3)Chalans shall be prepared in quadruplicate. The original copy of the chalan shall be sent to the Superintendent, the duplicate copy shall be retained by the Government Treasury and the triplicate and quadruplicate copies shall be returned to the assessee as proof of payment.
