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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(10) in Tamil Nadu Tax on Consumption or Sale of Electricity Rules, 2003

(10)Every person to whom a Registration Number is assigned under sub-rule (1) shall:
(a)pay the tax payable in respect of calendar month within thirty days after the expiry of the month under the head:
Major Head : 0043 Taxes and Duties on Electricity
Minor Head : 101 Taxes on Consumption and Sale ofElectricity
Sub Head : AC Receipts under the Tamil Nadu Tax onConsumption or Sale of Electricity Act, 2003
Detailed Head : 02 Captive generating plants and non-licenseesfor consumption of Electricity (DPC 0043 00 101 AC 0203) into aGovernment Treasury.
(b)forward a copy of the treasury challan to the Director and the Inspecting Officer indicating therein the Registration Number assigned to him under sub-rule (1).
(c)submit a monthly return in Form C-2 on or before the 30th day of the next month following the month to which the return relates.
Explanation. - For the purpose of this rule, "registering authority" means the Officer appointed under section 5 of the Act.