Section 15B in The M.P. Electricity Duty Rules, 1949
15B. If any distributor of electrical energy or any producer-
(a)discontinues to generate, distribute or consume electrical energy; or(b)installs a new plant or a sub-station or makes any extension to existing plant of installation; or(c)sells or otherwise disposes of his business or effects any change in ownership or name; or(d)shifts the place of installation;he or his legal representative shall within a period of seven days of such discontinuance, installation, extension, sale or change shifting of camp, submit a report to that effect to the Electrical Inspector.
