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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(1) in Tamil Nadu Tax on Consumption or Sale of Electricity Rules, 2003

(1)Every licensee or every person other than a licensee shall:
(a)credit such tax in the Government Treasury under the Head of Account:
Major Head : 0043 Taxes and Duties on Electricity
Minor Head : 101 Taxes on Consumption and Sale ofElectricity
Sub Head : AC Receipts under the Tamil Nadu Tax onConsumption or Sale of Electricity Act, 2003
Detailed Head : 01 Sale of Electricity (DPC 0043 00 101 AC0101)
Detailed Head : 02 Captive generating plants and non-licenseesfor consumption of Electricity (DPC 0043 00 101 AC 0203)
(b)send the duplicate copy of the treasury challan to the Director with a copy to the Electricity Tax Inspecting Officer having jurisdiction over such areas.