Section 17 in The Bombay Electricity Duty Rules, 1962
17. Procedure for getting concession under clause (c) in Part G.
(1)Any consumer desiring to avail of the concessional rates of duty under sub clause (i) or sub-clause (ii) of clause (c) in Part G may apply in that behalf in Form 'G' to the State Government, through his licensee, if any.(2)On receipt of an application under sub-rule (1), the State Government shall make such inquiries and call for such further information as it may think fit and if it is satisfied that the applicant satisfies the conditions laid down in sub-clause (i) or sub-clause (ii) of clause (c) in Part G, it may direct that the applicant shall be entitled to the concessional rates of duty under sub-clause (i) or , as the case may be, sub-clause (ii) of the aforesaid clause (c). Upon such direction, the Industries Commissioner shall grant a certificate to the applicant certifying that the applicant shall be entitled to the concessional rates of duty aforesaid.(3)No consumer who has not been granted a certificate under sub-rule (2) shall be entitled to the concessional rates of duty under clause (c) in Part G.Explanation. - For the purpose of concessional rates of duty under clause (c) in Part G, the component parts of an industrial undertaking working under the same licence or registration certificate secured under the Industries (Development and Regulation) Act, 1951 shall, though situated at different places, be treated as a single undertaking.
