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[Cites 0, Cited by 0] [Section 10THC] [Entire Act]

Union of India - Subsection

Section 10THC(2) in Income Tax Rules, 1962

(2)The circumstances referred to in sub-rule (1) in respect of the eligible specified domestic transaction specified in column (2) of the Table below shall be as specified in the corresponding entry in column (3) of the said Table:-
S.No. Eligible specified domestic transaction Circumstances
1. 2. 3.
1. Supply of electricity, transmission ofelectricity, wheeling of electricity referred to in clause (i),(ii) or (iii) of rule 10THB, as the case may be The tariff in respect of supply of electricity,transmission of electricity, wheeling of electricity, as the casemay be, is determined or the methodology for determination of thetariff is approved by the Appropriate Commission in accordancewith the provisions of the Electricity Act, 2003 (36 of 2003).
2. Purchase of milk or milk products referred to inclause (iv) of rule 10THB. The price of milk ormilk products is determined at a rate which is fixed on the basisof the quality of milk, namely, fat content and Solid Not FAT(SNF) content of milk ; and-(a) the said rate isirrespective of,-(i) the quantity of milk procured;(ii) the percentage of shares held by the members in theco-operative society;(iii) the voting power held by the members in the society; and(b) such prices are routinely declared by theco-operative society in a transparent manner and are available inpublic domain.