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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16(3) in The M.P. Electricity Duty Rules, 1949

(3)Adjustments/Refunds made be shown in a separate statement giving reference of the approval of Electrical Inspector.Certificate : It is certified that the Electricity Duty has been calculated and paid in compliance with the provisions of Madhya Pradesh Electricity Duty Act, 1949 and rules framed thereunder............................................................(Signed by or on behalf of the Distributor/Producer)[Form 'H'] [Substituted vide Notification No. 2694-2334-XIII-69, dated 9-7-1969.](Vide Rule 7(ii))Name of Distributor or Producer...................................................Address...........................................................................Style of business.................................................................Statement showing details of energy used for Factory Lighting as per the provision of Section 3 of Madhya Pradesh Electricity Duty Act, 1949 and Rules framed thereunder; on which Electricity Duty is leviable @ one paisa per unit for the year ending............................
Name of the registered consumer and address S.C. No. Factory Licence No. Nature of Industry Factory lighting units on which Electricity dutyis payable @ paise per unit as per the provisions of Section 3 ofM.P. Electricity Duty Act, 1949 Total of columns (5) to (6)
Manufacturing/ Process Metered Unmetered
(1) (2) (3) (4) (5) (6) (7)
Total
 
Note. - It is certified that the units shown above are exclusive of Lighting units for non-Factory purposes, consumed from the same connection(s). Such cases are marked above by the sign (x)....................................................(Signed by or on behalf of the Distributor/Producer)[Form I........Omitted] [Omitted vide Notification No. 2694-2334-XIII-69, dated 9-7-1969.][Form 'J'] [Substituted vide Notification No. 2694-2334-XIII-69, dated 9-7-1969.](Vide Rule 7(ii))Name of Distributor or Producer...........................................Address...................................................................Style of business.........................................................Statement showing details of energy used on which electricity duty is not leviable under Sections 3-A and 3-B of Madhya Pradesh Electricity Duty Act and Rules framed thereunder for year ending......................................
Section Name of consumer Purpose for which energy is used Metered Unmetered Total of columns
Light and fan Power Light and fan Power (4) to (7)
(1) (2) (3) (4) (5) (6) (7) (8)
3-A (i)3-A (ii)3-A (iii)3-A (iv)3-A(v)3-A (vi)3-B
Total  
It is certified that the units shown above are exclusive of units consumed for residential or other purpose for which duty is leviable but which are consumed from the same connection(s). Such cases are marked above by the sign (x)...............................................(Signed by or on behalf of the Distributor/Producer)[Form 'K'] [Substituted by Notification No. 2694-2334-XIII-69, dated 9-7-1969.](Vide Rule 7(ii))Name of Distributor or Producer..............................................Address......................................................................Style of business............................................................Return for the year ending........ in respect of station........ and village........Total number of units generated, purchased or recorded at sub-section........Total number of units unaccounted for........................................
Particulars (Total number of units) of energysold, supplied or consumed by the Distributor or Producer Number of units of energy for which duty is notleviable under Sections 3-A and 3-B Number of units of electric energy on which dutyis leviable Total of columns (2) to(6)
Light and Fan Power At the rate of 6 paise per unit @1 paisa per unit
Factory lighting Other purposes
(1) (2) (3) (4) (5) (6) (7)
(i) Metered....(ii) Unmetered..........
Total.........
(1) Amount of electricity duty payable under Section 3 of the Actfor the year-  
  (i) at the rate of six paise per unit.......  
  (ii) at the rate of 1 paisa per unit........  
(2) Amount on account of adjustment of previous year (plus orminus).  
(3) Total duty payable for the year [difference of items (1) and(2)]  
(4) Total duty paid during the year................  
(5) Amount of duty to be paid/paid in excess [difference of items(3) and (4)].  
(6) Amount of interest paid during the year, ifany..................  
  Total...............  
.........................................(Signed by or on behalf of the Distributor/Producer)Form 'L'(Vide Rule 15-A)Notice under Rule 15-A
(1) Full name of the producer .....................
(2) Address of the producer .....................
(3) Address of office or any other place where notices andcommunications should ordinarily be despatched .....................
(4) Style of business and location .....................
(5) Installed capacity of generating plant AC or DC withgeneration voltage .....................
(6) Whether electrical energy is metered separately for-  
  (i) Light and fan..................... .....................
  (ii) Power......................... .....................
(7) (i) Number of light and fan points with wattages and burninghours per day .....................
  (ii) Name and number of power apparatus with capacity in KWand other details with daily working hours .....................
I declare that the above statements are true and complete to the best of my knowledge and belief.Dated...........20...................................(Signature of Producer)Notifications[Notification No. 2698-3752-XIII, dated the 22nd July, 1975.] [Published in M.P. Rajpatra Part I, dated 12-3-1976 at p. 473.] - In exercise of the powers conferred by sub-rule (2) of Rule 5 of Madhya Pradesh Electricity Duty Rules, 1949 and in supersession of the previous orders in this respect, the State Government directs that the interest under sub-rule (1) of Rule 5 shall be payable at the following rates. This Notification will be effective from 1st August, 1975.Rate of InterestAfter the prescribed period-
(i) on payment made within three months. @12% P. A.
(ii) on payment made after three months but within six months @15% P.A.
(iii) on payment made after six months but within 12 months @20% P. A.
(iv) payment made after 12 months. @24% P.A.