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Electricity Act, 2003 180. Powers of State Governments to make rules.- 1. The State Government may, by notification, make rules for carrying out the provisions of this Act. 2. In particular and without prejudice to the generality of foregoing power, such rules may provide for all or any of the following matters, namely:-- a. the payment of fees for application for grant of licence under sub-section (1) of section 15; b. the works of licensees affecting the property of other persons under subsection (2) of section 67; c. such other matters which may be prescribed under clause (c) of sub-section (2) of section 68; d. the salary, allowances and other terms and conditions of service of the Chairperson and Members of the State Commission under sub-section (2) of section 89; e. the form and manner in which and the authority before whom oath of office and secrecy should be subscribed under sub-section (3) of section 89; f. any other matter required to be prescribed by the State Commission under clause (g) of sub-section (1) of section 94; g. the manner of applying the Fund under sub-section (3) of section 103; h. the form in which and time at which the State Commission shall prepare its annual accounts under sub-section (1) of section 104; i. the form in which and time at which the State Commission shall prepare its annual report under sub-section (1) of section 105; j. the form in which and time at which the State Commission shall prepare its budget under section 106; k. manner of service of provisional order of assessment under sub-section (2) of section 126; l. manner of holding inquiry by an adjudicating officer under sub-section (1) of section 143; m. the form in which and the time at which notice to the Electrical Inspector under sub-section (1) of section 161; n. the manner of delivery of every notice, order or document under sub-section (1) of section 171; and o. any other matter which is required to be, or may be, prescribed.    |
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