Section 9(2) in Telangana Electricity Duty Act, 1939
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for, -(a)the time and manner of payment of duty under section 3;(b)[ [refunds to the Government of India and railway companies operating railways] [Clause (b) to (e) were re-lettered as clause (c) to (f) respectively and clause (b) was inserted by section 4 of Madras Act II of 1943 re-enacted permanently with specified modifications by section 3 of, and the second schedule to, Act VII of 1948. This amendment should be deemed to have formed part of the principal Act from its commencement.], when the price paid by them is found to exceed the limit specified in sub-section (4) of section 3];(c)[] [Clause (b) to (e) were re-lettered as clause (c) to (f) respectively and clause (b) was inserted by section 4 of Madras Act II of 1943 re-enacted permanently with specified modifications by section 3 of, and the second schedule to, Act VII of 1948. This amendment should be deemed to have formed part of the principal Act from its commencement.] the form of the books of account required to be kept under clause (a) of section 4;(d)[] [Clause (b) to (e) were re-lettered as clause (c) to (f) respectively and clause (b) was inserted by section 4 of Madras Act II of 1943 re-enacted permanently with specified modifications by section 3 of, and the second schedule to, Act VII of 1948. This amendment should be deemed to have formed part of the principal Act from its commencement.] the times at which, the forms in which, and the officers to whom, the returns required by clause (b) of section 4 should be submitted;(e)[] [Clause (b) to (e) were re-lettered as clause (c) to (f) respectively and clause (b) was inserted by section 4 of Madras Act II of 1943 re-enacted permanently with specified modifications by section 3 of, and the second schedule to, Act VII of 1948. This amendment should be deemed to have formed part of the principal Act from its commencement.] the duties and powers of Inspecting Officers appointed under section 5; and(f)[] [Clause (b) to (e) were re-lettered as clause (c) to (f) respectively and clause (b) was inserted by section 4 of Madras Act II of 1943 re-enacted permanently with specified modifications by section 3 of, and the second schedule to, Act VII of 1948. This amendment should be deemed to have formed part of the principal Act from its commencement.] any other matter for which there is no provision or insufficient provision in this Act and for which provision is, in the opinion of the [State] [Substituted for the word 'Provincial' by the Adaptation Order, 1950.] Government, necessary for giving effect to the purposes of this Act.
