Section 3(4) in The Bombay Electricity Duty Rules, 1962
(4)Every licensee, other than the Maharashtra State Electricity Board, and the Central Government shall, in consultation with the Electrical Engineer to Government, adopt either the procedure prescribed in sub-rule (2) or in sub-rule (3) as may be convenient to him for reading the meters and payment of the duty, and shall not change over to the alternative procedure without giving three months' notice in writing to the Electrical Engineer to Government in advance.
