Section 8(1)(D) in The Bombay Electricity Duty Rules, 1962

[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

(D)a register of temporary supply of energy for exhibitions or entertainments, for private gain, or for social functions, giving particulars of-

(i)the names of consumers.

(ii)the connected supply sanctioned,

(iii)the premises where the load was connected.

(iv)the dates of commencement and stoppage of supply of energy, and

(v)the amount of duty collected;

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