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State of Assam - Act

THE ASSAM ELECTRICITY DUTY (AMENDMENT) ACT, 2019

ASSAM
India

THE ASSAM ELECTRICITY DUTY (AMENDMENT) ACT, 2019

Act 11 of 2019

  • Published in Assam Gazette on 26 August 2019
  • Commenced on 26 August 2019
  • [This is the version of this document from 26 August 2019.]
ANACTfurther to amend the Assam Electricity Duty Act, 1964.Preamble: Whereas it is expedient further to · amend the Assam Electricity Duty Act, 1964, hereinafter referred to as the principal Act, in the manner hereinafter appearing ;It is hereby enacted in the Seventieth Year of the Republic of India as follows :-

1. Short title, extent and commencement:

(1)This Act may be called the Assam Electricity Duty (Amendment) Act, 2019.
(2)It shall have the like extent as the principal Act.
(3)It shall be deemed to have come into force with effect from the 20th day of October, 2018, the date on which the Assam Electricity Duty (Amendment) Act, 2018, came into force.

2. Amendment of Section 3:

In the principal Act, in section 3, in sub-section (I), after clause (c), the following Explanation shall be inserted, namely :-"Explanation :- In case of electrical energy consumed by any person or any organization generating energy, the aggregate value of energy charges shall be determined at the rate per unit as may be notified by the Assam Power Distribution Company Limited (APDCL) or the Assam Electricity Regulatory Commission (AERC), as the case may be, from time to time, for similar category of consumers."