Section 10(2) in The Rajasthan Electricity Duty Act, 1962
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for-(a)the manner of calculating the electricity duty:(b)the manner of collection and payment to the State Government of the electricity duty by the supplier:(c)the time and manner of payment of the electricity duty by consumers;(cc)[ the time and maimer of payment of electricity duty by a person liable to pay duty under sub section (5) of Section 5. [Clauses (cc) to (cccc) Inserted by Rajasthan Act 5 of 1979.](ccc)provide for installation and the reading of meters and sub-meters and for getting them tested by an Electrical Inspector or by any other prescribed officer or authority:(cccc)the officer or authority which shall decide the disputes if any, arising under the Act or the rules framed thereunder and prescribe the authority to which an appeal shall lie against the order passed on such dispute and the procedure for referring dispute to the officer or authority and for filing appeal.](d)any other matter for which provision is, in the opinion of the State Government, necessary for giving effect to the provisions of this Act.
