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State of Madhya Pradesh - Section

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

16. Penalty.-

Any person who commits a breach of any of these rules shall be punishable with fine not exceeding fifty rupees.[Form A](Vide Rule 4-A)Application for Refund/Adjustment
Name, address and account No. of consumer, distributor or producer whose accounts are proposed to be revised. Period affected Number of Effect of electricity duty payable Brief reasons for the proposed revision
Units as it stands before proposed revision Units of energy after proposed revision Dutiable units of energy affected Plus Minus
(1) (2) (3) (4) (5) (6) (7) (8)
 
Total----------------------
It is certified that the amount of refund as claimed above was already paid to Government during the course of monthly payment and no claim has been preferred previously on this/these account(s).......................... (Signed by or on behalf of Distributor/Producer)Note: (i) No adjustment shall be made without the prior approval of the Electrical Inspector.(ii)The application shall be accompanied with details of meter readings and other data necessary to support the claim tor refund/adjustment.[Form AA](Vide Rule 6)Name of distributor or Producer.............. Address.............Style of Business..........For the month of............ 20.......Consumers to whom electric energy is sold on which duty is leviable at the rate of 6 [Paise] per unit.
Name of consumer Address of consumer or Account No. Meter reading of previous month Meter reading of present month Units consumed in the month Amount of duty payable
Metered Computed Total
(1) (2) (3) (4) (5) (6) (7) (8)
              Rs.
Form B(Vide Rule 6)Name of Distributor or Producer............. Address.............Style of Business............For the month of........... 20........Consumers to whom electric energy is supplied free or at concessional rate and consumption by the distributor or producer for his own purpose on which duty is leviable at the rate of 6 [Paise] per unit.
Name of consumer or ditributor or producer as applicable Address of consumer of distributor or his producer or his Account No. Meter reading of previous month Meter reading of present month Units consumed in a month Amount of duty payable
Metered Computed Total
(1) (2) (3) (4) (5) (6) (7) (8)
              Rs.
Form C(Vide Rule 6)Name of distributor or Producer........... Address.............Style of Business...........For the month of............. 20.........Consumers to whom electric energy is sold on which duty is leviable at the rate of [One Paise] per unit
Name of consumer Address of consumer or his Account No. Meter reading of previous month Meter reading of present month Units consumed in the month Amount of duty payable
Metered Computed Total
(1) (2) (3) (4) (5) (6) (7) (8)
              Rs.
Form D(Vide Rule 6)Name of Distributor or Producer............. Address..............Style of Business..........For the month of.............20........Consumers to whom electric energy is supplied free or at concessional rate and consumption by the distributor or producer for his own purpose on which duty is leviable at the rate of [One Paise]per unit.
Name of consumer or distributor or producer Address or Account No. Meter reading of previous month Meter reading of present month Units consumed in the month Amount of duty payable
Metered Computed Total
(1) (2) (3) (4) (5) (6) (7) (8)
              Rs.
Form E(Vide Rule 6)Name of the Distributor or Producer........... Address............Style of Business...........For the month of............... 20......Consumption of electric energy for lights, fans or other appliances normally connected to lighting circuit which is exempted under [Section 3-A and 3-B]
Name of consumer Address and Account No. Meter reading of previous month Meter reading of present month Units consumed Section 3-A under which exemption is claimed.
(1) (2) (3) (4) (5) (6)
Form F(Vide Rule 6)Name of Distributor or Producer.......... Address..........Style of Business............For the month of.............. 20.......Consumption of electric energy for other purpose than light and fan which is exempted under [Section 3-A and 3-B]
Name of consumer or distributor or producer Address and Account No. Meter reading of previous month Meter reading of present month Units consumed Section 3-A under which exemption is claimed.
(1) (2) (3) (4) (5) (6)
[Form 'G'](Vide Rule 7(i))Name of Distributor or Producer................Style of business..............................In respect of Station..........Return for the Month ending............Monthly abstract showing total number of units of energy sold or supplied to a consumer or consumed by himself or his employees.Total number of units on which duty is leviable and not leviable...........Total number of units generated or purchased...............................Total number of units unaccounted for......................................
Particulars Number of units on which duty is leviable under Section 3 of the Act Total of columns Number of units exempted under Section
Units sold Units consumed/ supplied free of concessional rate (2) & (3) 3-A(i) 3-A(ii) 3-A(iii)
(1) (2) (3) (4) (5) (6) (7)
 
Number of units exempted under Section Total of columns (5) to (11) Total of columns (4) & (12) Amount of duty payable
3-A(iv) 3-A(v) 3-A(vi) 3-B
(8) (9) (10) (11) (12) (13) (14)
 
1. For light and fan and other appliances normally connected to the lighting circuit other than factory lighting.
  (i) Metered.......................
  (ii) Unmetered....................
  TOTAL.........................
2. Factory lighting
  (i) Metered.......................
  (ii) Unmetered....................
  TOTAL.........................
3. For purpose other than above
  (i) Metered.......................
  (ii) Unmetered....................
  TOTAL.........................
  GRAND..........................
  TOTAL..........................
Note. -
(1)In case of computed units the details of consumption be attached with the form.
(2)In case of producers the meter-reading in support of the above figures be attached.
(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'](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 Electricityduty is 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][Form 'J'](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'](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 energy sold, supplied or consumed by the Distributor or Producer Number of units of energy for which duty is not leviable under Sections 3-A and 3-B Number of units of electric energy on which duty is 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 Act for 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 or minus).  
(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, if any..................  
  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 and communications should ordinarily be despatched .....................
(4) Style of business and location .....................
(5) Installed capacity of generating plant AC or DC with generation 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 burning hours per day .....................
  (ii) Name and number of power apparatus with capacity in KW and 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.] - 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.