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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Himachal Pradesh - Subsection

Section 3(1) in Himachal Pradesh Electricity (Duty) Act, 2009

(1)There shall be levied and paid to the State Government on the energy, generated from any source, consumed by the Board, any licensee, electricity trader or generating company or supplied by the Board, such licensee, trader or company to the consumer, a duty to be called the electricity duty, in the following manner, namely : -
(i) domestic consumers - @ 3%,
(ii) non domestic non commercial consumers - @ 3%,
(iii) agricultural or irrigation or alliedactivities supply consumers -@ 10%,
(iv) commercial consumers - @ 8%,
(v) industrial consumers, -  
(a) small industrial consumers - @ 9%,
(b) medium and large industrial consumers - @ 13%,
(vi) water pumping supply consumers - @ 10%,
(vii) bulk supply consumers - @ 10%,
(viii) street lighting supply consumers - @ 10%,
(ix) temporary metered supply consumers - @ 4%,
(x) other categories of consumers not coveredunder clauses (i) to (ix) above - @ 10% and,
(xi) In case of electrical energy generated bydiesel generating sets (or by what so ever mode) for use ofconstruction of power projects or captive/standby for ownconsumption by the licensee or consumer, electricity duty perunit -@ 30 paise:
(xii) [ Consumers availing short term open accessfacility and availing power from Indian Energy Exchange (IEX)electricity duty per kwh. [Inserted by Act No. 4 of 2017, dated 7.3.2017.] - @51 paise.]
Provided that the percentage mentioned against each categories shall be applicable on energy charges only (excluding meter rent, services charges etc.).