Section 3B(1) in The Rajasthan Electricity (Duty) Rules, 1970
(1)Every person (other than a supplier) who intends to generate or intends to continue generation of energy for his own use of consumption or supplies the same to others free of charge shall make an application for registration in Form X to the Commissioner or to an officer authorized by him within thirty days from the date of publication of the Rajasthan Electricity (Duty) (Amendment) Rules, 1979 in the official gazette or within 30 days from the date he starts generation of energy for his own use or consumption, whichever is later. The Commissioner, or the authorized officer shall assign a registration number to such applicant within a period of thirty days from the receipt of such application.
