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THE CHHATTISGARH UPKAR (SANSHODHAN) ADHINIYAM, 2012
THE CHHATTISGARH UPKAR (SANSHODHAN) ADHINIYAM, 2012
[Act No. 11 of 2012] (Published in the Chhattisgarh Rajpatra (Asadharan) dated 13-4-2012 Page 160(1).)
[13th April, 2012]
PREAMBLE
An Act further to amend the Chhattisgarh Upkar Adhiniyam, 1981.
Be it enacted by the Chhattisgarh Legislature in the Sixty-third Year of the Republic of India, as follows:--
Section 1 - Short title, extent and commencement
(1) This Act may be called the Chhattisgarh Upkar (Sanshodhan) Adhiniyam, 2012.
(2) It extends to the whole State of Chhattisgarh.
(3) It shall come into force from the date of its publication in the Official Gazette.
Section 2 - Amendment of Section 3
After clause (ii) of proviso to sub-section (1) of Section 3 of the Chhattisgarh Upkar Adhiniyam, 1981 (No. 1 of 1982), the following shall be inserted, namely:--
"(iii) sold or supplied to the domestic BPL connection consumer.
(iv) sold or supplied to the eligible agriculture irrigation pump connection consumer under Krishak Jivan Jyoti Yojna or any scheme with a similar purpose as the State Government may notify, up to prescribed limit of free electricity consumption.
(v) sold or supplied to the eligible unit/entrepreneur/developer under Special Economic Zone Policy notified by the State Government."
