Section 4(3) in The Bombay Electricity Duty Rules, 1962
(3)Every person to whom a registration number is assigned under subrule (1) -(i)shall pay the electricity duty payable in respect of a calendar month within ten days after the expiry of that month by crediting the amount of duty under the head "XIII - Other Taxes and Duties -Receipts under Electricity Duty" in such Government Treasury as may be specified in that behalf by the Electrical Engineer to Government, or as the case may be by the Electrical Inspector;(ii)shall forward a copy of the treasury challan to the Electrical Engineer to Government, or as the case may be to Electrical Inspector indicating therein the registration number assigned to him under sub-rule (1); and(iii)shall submit a quarterly return in Form 'B' to the Electrical Engineer to Government and to the Electrical Inspector on or before the 15th day of the month next following the quarter to which the return relates.
