Section 4(1) in The Bombay Electricity Duty Rules, 1962
(1)Every person other than a licensee who intends to generate, or intends to continue generation of energy exclusively for his own use after the commencement of these rules shall make an application for registration in Form 'A'. Such application shall, where the use is for an industrial undertaking, be made to the Electrical Engineer to Government and in any other case, to the Electrical Inspector.
