Section 3(3) in The Bombay Electricity Duty Rules, 1962
(3)In all cases not falling under sub-rule (2) the duty payable in respect of energy consumed by the consumers during each billing month may be paid by the licensee by three instalments as hereinafter provided -(i)the first instalment of a sum equal to 1/24th of the total duty collected and paid to the State Government during the preceding financial year in respect of energy consumed by the aforesaid class of consumers during that year shall be paid on or before the 15th day of the succeeding calendar months;(ii)the second instalment equal to the sum mentioned in clause (i) shall be paid on or before the last day of the succeeding calendar month;(iii)the last instalment comprising the remaining amount, if any. of duty payable in respect of the billing month shall be paid within ten days from the last day of the succeeding calendar month :Provided that, where the amount paid by the first instalment together with the amount payable by the second instalment under clause (ii) exceeds the total amount of duty payable in respect; of any billing month, the amount to be paid by the second instalment shall be reduced to the extent of such excess.
