Section 4A in The Maharashtra Electricity Duty Act, 1958
4A. [ Reference for decision to authority question as to Part or clause of Schedule under which any consumption of energy falls. [Section 4A was inserted by Maharashtra 13 of 1986, Section 4.]
(1)Where any question arises as to the part or clause in the Schedule to this Act under which any consumption of energy falls, or where the energy is consumed for different purposes what portion of consumption should be governed by such Part or clause, the question shall be referred for decision to such authority, as the State Government may, by notification in the Official Gazette, specify for the whole or any part of the State. The authority after such inquiry, as it deems fit, shall record its decision.(2)The decision recorded by the authority under sub-section (1) shall, subject to any appeal under section 7A to, or revision under section 7B by, the State Government, and the order of the State Government in such appeal or revision, be final.]
