Section 7 in Incentives to Industries in Bihar, 1986
7. Relief in Respect of consumption of electric power.
(1)Exemption from payment of minimum guarantee charges.-Small Scale industrial units will remain exempted from the payment of minimum guarantee charges for a period of 5 (five) years from the date of their going into production. However, the maximum admissible amount of exemption will not exceed Rs. 1,000 (One thousand) in one year. The amount in excess of Rs. 1,000 (One thousand) per annum, if any, will continue to be borne by the entrepreneurs.(2)Exemption from payment of Electricity Duty.-Large, medium, small and tiny industrial units will be exempted, to the extent of 25 per cent or Rs. 1 (one) lakh whichever is less per annum, from payment of Electricity Duty for a period of 5 (five) years with effect from 1st September 1986 or after the date on which the unit goes into production. The exemption will be limited to electricity used for production purpose.(3)Power Subsidy.-(a) Small Scale and Tiny industrial units will get subsidy at the rate of 15 (fifteen) paise per unit of the power consumed by them in the process of manufacture for a period of 5 (five) years from the date of commencement of their production after 1st September, 1986.(b)Large industrial units will get subsidy at the rate of 9 (nine) paise per unit and medium units at the rate of 12 (twelve) paise per unit in respect of power consumed in the process of production for 5 (five) years from the date of production on/or after 1st September, 1986 or for the unexpired period of five years from the date of production if the production commenced prior to 1st September, 1986.(4)The benefits mentioned in 7.1, 7.2 and 7.3 (a) (b) will not be available to the Atta Chakkies, Hullers, Cold storage, Cinemas and Hotels.
