Section 16(1) in The Bombay Electricity Duty Rules, 1962
(1)Any consumer desiring to get exemption under clause (a)(vii) of sub-section (2) of section 3 of the Act, or to avail of the concessional rates under clause (b) of that sub-section may apply in that behalf in Form 'F' to the Industries Commissioner, [* * *] [Deleted by G. N. of 17.12.1986.] and shall forward a copy thereof to the licensee, if any, from whom he of energy. [Every such application shall be made within a period of three years from the date on which the consumer or the undertaking begins to manufacture or produce articles for the first time.] [Added by G. N. of 15.11.1977.]
