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THE CHHATTISGARH UPKAR (SANSHODHAN) ADHINIYAM, 2004
THE CHHATTISGARH UPKAR (SANSHODHAN) ADHINIYAM, 2004
[Act No. 28 of 2004]
PREAMBLE
An act further to amend the Chhattisgarh Upkar Adhiniyam, 1981 (No. 1 of 1982).
Be it enacted by the Chhattisgarh Legislature in the Fifty Fifth Year of the Republic of India as follows --
Section 1 - Short title and commencement
(1) This Act may be called Chhattisgarh Upkar (Sanshodhan) Adhiniyam, 2004.
(2) It shall come into force from such date which the State Government may appoint in the notification.
Section 2 - Amendment of Section 3
In Section 3 of Chhattisgarh Upkar Adhiniyam, 1981 (No. 1 of 1982) (herein after referred to as the Principal Act):--
(1) In sub-section (1) of Section 3 of the Principal Act for the words "One Paisa" the words "Five Paisa" shall be substituted.
(2) After sub-section (1) of Section 3 of the Principal Act the following new sub-section (1-a) shall be inserted, namely :--
"(1-a) every producer of electrical energy shall pay to the State Government an energy development cess at the rate of ten paisa per unit on the electrical energy sold or supplied to a consumer or consumed by himself or his employees by his captive power unit or diesel or other generator set of more than 100 Kilowatt capacity during any month;
Provided, that no cess shall be payable in respect of electrical energy consumed by;
(i) the Government of India for consumption by that Government;
(ii) the Government of India or a railway company for consumption in the construction, maintenance or operation of any railway administered by the Government of India;
(iii) the State Government for consumption by that Government;
(iv) a Rural Electric Co-operative Society registered under the Chhattisgarh Co-operative Society Act, 1960 (No. 17 of 1961);
(v) the local bodies including Municipal bodies and Panchayats for consumption in public street lamp or lamps in any market place or water works or any other places of public resort maintained by such bodies;
Provided further that the amount of energy development cess shall be collected by the Chhattisgarh State Electricity Board or any other institute authorized by the State Government and the amount so collected shall be made available to the State Government.
