Section 5 in The Maharashtra Tax on Sale of Electricity Act, 1963
5. [ [Utilisation [Section 5 was substituted by Maharashtra 21 of 2004, Section 5, (w.e.f. 5-4-2004).] of proceeds of tax]. - (1) The proceeds of the tax (together with any interest payable under section 9) recovered under this Act, shall first be credited to the Consolidated Fund of the State, and under appropriation duly made by law in this behalf,-
(a)an amount of tax equivalent to [eight paise] [These words were substituted for the words 'four paise' by Maharashtra 15 of 2008, Section 2, (w.e.f. 2-5-2008).] per unit paid by power utility to the State Government in respect of sale of electricity to commercial and industrial consumers shall be transferred to the Maharashtra Energy Development Agency established under the Societies Registration Act, 1860 or its successor, for executing schemes of generation of renewable and non-conventional sources of energy; and[* * *] [Clause (b) was deleted by Maharashtra 5 of 2008, Section 9(a), (w.e.f. 22-2-2008).](2)Any amount transferred to the Maharashtra Energy Development Agency [* * *] [The words 'and the State Electricity Fund' were deleted by Maharashtra 5 of 2008, Section 9(b), (w.e.f. 22-2-2008).] under sub-section (1) shall be charged on the Consolidated Fund of the State.] [Section 2 substituted by Maharashtra 21 of 2004 Section 2, (w.e.f. 5-4-2004).]
