Section 7B in The Bengal Electricity Duty Act, 1935
7B. [ Registration. - (1) Every person, other than a licensee or the State Government, who has installed or will install a generating plant for generation of energy for his own consumption, shall, for the purpose of registration of such plant, make an application to such officer as the State Government may appoint in this behalf. The application shall be made in such manner and in such form and on payment of such fee as may be prescribed. The officer appointed in this behalf may, on receipt of an application for grant of a certificate of registration and after such enquiry as he considers necessary, grant to the applicant a certificate of registration for such plant for such period and on such condition or conditions as may be prescribed. Such registration number shall be quoted in all books of account and returns required to be kept or submitted under section 6.
(2)The registration granted under sub-section (1) shall be renewed in such manner, within such period and on payment of such fee as may be prescribed.(3)The officer appointed under sub-section (1) may, on application being made to him for this purpose, cancel the certificate of registration. The registration shall be liable to be cancelled for violation of any of the conditions subject to which the certificate of registration was granted. No certificate of registration shall be cancelled without giving the the person concerned an opportunity of being heard.(4)If any person to whom the provisions of sub-section (1) apply-(a)sells or otherwise disposes of, discontinues or changes his name or place of business, or(b)changes the nature of his consumption of energy which is specified in his application for registration,he shall, within the prescribed time and in the prescribed manner, inform the officer appointed under sub-section (1) about such sale, disposal, discontinuance or change, and in case of death of the person, his legal representative shall in like manner inform the said officer.] [section 7B inserted by W.B. Act 18 of 1979.]
