Section 17 in The Bihar Electricity Duty Rules, 1949
17. Reading of meters.
- A Licensee shall in respect of energy liable to duty under the Act, cause the meter of every consumer to be read as far as possible on the same date in each month and maintain a record of the units of energy consumed in the month. The period between two such consecutive readings shall be reckoned as one month for the purpose of calculation of duty and submission of returns under Rule 9.
