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Union of India - Section

Section 6 in The Service Tax Credit Rules, 2002

6. Recovery of service tax credit.

- Where the service tax credit has been wrongly availed or utilized or service tax has not been paid by the input service provider for any reason, whatsoever, such credit along with interest shall be recoverable from the person availing such service tax credit and the provisions of section 73, 75, 76 and 78 of the Act shall apply mutatis mutandis for effecting such recoveries.Form(see sub-rule (4) of rule 5)Return under rule 5 of the Service Tax Credit Rules 2002(For the period from _________to___________)Input service
Sl No. Date and no. of document on which credit is availed Details of input service provider Details of input service
ST regd. No. Address Description Value Credit taken
             
Service tax credit
Opening balance Credit taken Credit utilised Closing balance
       
Place :-Date :-Name and signature of the assessee or his authorised representative."NotificationDhanbad, the 28th April, 2017G.S.R. 617(E). - In exercise of the powers conferred on me as Chief Inspector of Mines, under clause (b) of sub-regulation (2) of Reg. 154 of the Coal Mines Regulations 1957, I, in supersession of Notification No. GSR-804, dated 18th June 1975, published in the Gazette of India Part II, Section 3(i) on 28th June, 1975, hereby specify that the standards of lighting to be provided during working hours at different places or areas, where natural light is insufficient in opencast coal mines shall be in the manner as specified in the following table and in conformity with the general guidelines for illumination mentioned thereunder:Standards of Illumination in Opencast Coal Mines
Abbreviation- V : Vertical; H :Horizontal
Serial No. Place/ Area to be illuminated Minimum standards of illumination to beprovided (in lux)
1 Work place of Heavy Machinery 15 H, 25 V (so as to cover depth and heightthrough which the machine operates.)
2 Drilling operations
(i) Area where drilling rig works 25 V (so as to illuminate full height of thedrilling rig)
(ii) Area where drill holes exists 15 H
3 Places where manual work is done 15 H, 25 V
4 Places where loading, unloading or transfer,loading of dumpers, trucks or train is carried on (including OBDump and Coal Stack Yard) 15 H, 15 V
5 Operators cabins of machines or mechanisms 50 H at all places of operation
6 Haul roads for Trucks and Dumpers 10 H
7 Rail haulage track in the pit 10 H
8 Roadways and footpaths from bench to bench 10 H
9 Permanent paths for use of persons employed etc. 10 H
10 In-pit Crusher/ Feeder Breaker 40 H
11 Hand Picking Points 50 H
12 Conveyers
(a) Transfer points and drive/ tail end area 40 H
(b) Along conveyor 20 H
13 Coal Handling Plant
(a) Places of crushing, screening, segregation andloading/ unloading 40 H
(b) Operation points 50 H
(c) Other places (in general) 20 H
14 Pumping Station 40 H
15 (i) Electrical Sub-station 100 H, 50 V
(ii) Other places of operation of electricalapparatus/ equipment 20 H, 20 V
16 First Aid station 50 H
17 Rest shelter 30 H
18 Workshop 100 H, 50 V
19 Parking Yard 50 H
20 General working areas as determined by theManager in writing 10 H at the level of surface to be illuminated
Guidelines for mine illumination