Section 33 in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013
33. Power to levy charge on the consumption of sale of electricity.
- Notwithstanding anything contained in any other law for the time being in force, there may be levied by the Authority, with the previous sanction of the State Government, cess at a rate, not exceeding ten paise per kwh, on the consumption or sale of electricity in the special development area.
