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State of Uttar Pradesh - Section

Section 10 in The U.P. Electricity (Duty) Act, 1952

10. [ Power to make rules. [Substituted by U.P. Act No. 2 of 1971, vide Section 11.]

(1)The State Government may, by notification in the Gazette, make rules for carrying out the purposes of this Act.
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-
(a)the manner in which and the period within which the electricity duty or interest thereon shall be paid to the State Government under Section 4;
(b)the form and manner in which records shall be maintained under sub-section (1) of Section 5 and the particulars which shall be shown therein;
(c)the form and manner in which, the period within which and the authority to whom, returns shall be submitted under sub-section (2) of Section 5;
(d)the manner in which the units of energy shall be ascertained for the purposes of clauses (i) and (ii) of sub-section (1) of Section 5;
(e)the duties that shall be performed and powers that shall be exercised by inspecting officers appointed under Section 6;
(f)the authority which shall determine the penalty payable, and the period within which it shall be paid, under sub-section (1) of Section 4-B;
(g)the authority to whom, the period within which and the fee on payment of which, appeal shall lie under sub-section (2) of Section 4-B;
(h)the officers who make complaints for prosecution under this Act;
(i)any other matter which is to be or may be prescribed.
(3)All rules under this Act shall, as soon as may be after they are made, be laid before each House of the State Legislature while it is in session, for a total period of fourteen days in its one session, or more than one successive sessions and shall, unless some latter date is appointed, take effect from the date of their publication in the Gazette, subject to such modifications or annulments as the two Houses of the Legislature may during the said period agree to make, so, however, that any such modification or annulment shall be without prejudice to anything previously done thereunder.]