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State of Rajasthan - Section
Section 12 in The Rajasthan Electricity (Duty) Rules, 1970
12. Composition.
- The Deputy Commissioner, Commercial Taxes (Administration) shall, within their respective jurisdiction, be the prescribed authority for the purposes of section 9.Form IReturn showing information regarding energy supplied to consumers, electricity duty charged thereon recovered and paid to Government for the quarter ending...............| 1. | Name of the undertaking...................... | ||
| 2. | Total units generated........................ | ||
| 3. | Total units supplied......................... | ||
| 4. | Exempted units............................... | ||
| Categories of consumers eligible for exemption | Total Units supplied to consumers in column (1) | Units consumed out of the supply in Column (2)in any buildings or parts of buildings or parts ofbuildings/premises used for commercial or residential purposes | Units exempted difference of Units in Columns(2) and (3) |
| 1 | 2 | 3 | 4 |
| (a) | by the Government of India. | ||
| (b) | in the construction, maintenance or operation of any Railwayby the Government of India. | ||
| (c) | by a cultivator in agricultural operations carried on in, ornear his fields such as pumping of water for irrigation,crushing, milling or treating of produce of those fields orchaff cutting. | ||
| (d) | by hospitals or dispensaries which are not maintained forprivate gain. | ||
| (e) | by recognised educational institutions. | ||
| (f) | by places of public worship. | ||
| (g) | by a consumer in any industry in the manufacture, production,processing or repair of goods. | ||
| (h) | by or in respect of any mine as defined in the Indian MinesAct. | _____________ | |
| Total Units Exempted | _____________ | ||
| 5 | Net number of units dutiable (3 minus 4 i.e. the differenceof 'total units supplied' and 'total unitsexempted')............. | Rs. ........... | |
| 6 | Amount of electricity duty for units shown at 5above........... | Rs. ........... | |
| 7 | Plus: Recoveries made from consumers disconnected. | Rs. ........... | |
| 8 | Plus: Outstanding dues from previous returns and portionthereof since recovered. | Rs. ........... | |
| 9 | Less: Refunds or adjustments on account of write off ofirrecoverable dues etc., allowed as per Schedule attached. | Rs. ........... | |
| 10 | Less: Recoverable outstanding against consumers disconnected | Rs. ........... | |
| 11 | Amount of duty refunded under Rule 3 vide Schedule I attached | Rs. ........... | |
| 12 | Amount written off under Rule 5, vide Schedule II attached | Rs. ........... | |
| 13 | Amount paid into Treasury-Challan No. .......... dated........... | Rs. ........... |