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Bombay Presidency - Section

Section 15 in Bombay Electricity Duty Act, 1958

15. Consequential. - In the Bombay Finance Act, 1932, in the long title and in the preamble, the words "to provide for the levy of a duty on consumption of electrical energy" shall be deleted.

[Schedule](See section 3)
[Part A]()
In respect of,—(I) Premises used forresidential purpose;(ii) Premises used foreducational purpose; and(iii) any other premises or consumption of energyfor any purpose not falling under any other part of thisschedule. At such rate or ratesnot exceeding 20 per cent, of the consumption charges as theState Government may, either prospectively or retrospectively, bynotification in the Official Gazette, specify.
[PART B]()
In respect of,—(I) premises used for business,trade, commercial or professional purpose;(ii) premises used for studio;(iii) premises used for sports andsocial clubs;(iv) a hospital or nursing home ordispensary or clinic;(v) consumption forthe purpose of advertisement or display in public place or in oron premises other than those in which goods or services,advertised or displayed, are sold, supplied or provided; and(vi) temporary supply for exhibitions, entertainments orsocial functions. At such rate or ratesnot exceeding 30 per cent of the consumption charges as the StateGovernment may, either prospectively or retrospectively, bynotification in the Official Gazette, specify.
[PART C]()
In respect of permanent or temporary supply for cinema houses,theatres, circuses or Loknatya. At such rate or rates not exceeding 25 per cent, of theconsumption charges as the State Government may, eitherprospectively or retrospectively by notification in the OfficialGazette, specify.
PART D**[Deleted by Maharashtra 9 of 1988, Section 7(3)].
[PART E*]()*[Deleted by Maharashtra 9 of 1988, Section 7(3)].
[PART F]]()
In respect to premises used for industrialundertaking for consumption of energy therein (excluding any partthereof used for residential, commercial or office purpose) [[andin respect of consumption for poultry farming or hatcheries]]() At such rate or rates no exceeding [[15 percent, of the consumption charges]]() as the State Government mayeither prospectively or retrospectively by notification inOfficial Gazette, specify in respect of premises in any area usedfor any class of industrial undertaking [[and in respect ofconstruction for poultry farming or hatcheries]]().
[PART G]()
In respect of,—(a) every person notbeing a licencee who generates energy and supplies the same toany other person free of charge for consumption of energy by thatother person; and(b) every person other than a licensee whogeneration energy for consumption of energy by him. at such rate or rates not exceeding [[150 paiseper unit]]() as the State Government may, either prospectively orretrospectively, by notification in the Official Gazette,specify.
[PART H]()
(a) In respect of consumption for agricultural purposes. At such rate or rates not exceeding 30 percent, of the consumption charges as the State Government may,either prospectively or retrospectively, by notification in theOfficial Gazette, specify."
NotificationsG. N., I. & L. D., No. ELD. 1062-Elec., dated 22nd August, 1962 (M.G., Part 4-B, page 2680) - In exercise of the powers conferred by sub-section (2) of section 1 of the Bombay Electricity Duty (Amendment) Act, 1962 (Maharashtra 26 of 1962), the Government of Maharashtra hereby appoints the 1st day of October 1962 to be the date on which the said Act shall come into force.G. N., I. & L. D., No. ELD. 1063-Elec., dated 14th May, 1963 (M.G., Part 4-B, page 578) - In exercise of the powers conferred by sub-section (2) of section 1 of the Bombay Electricity Duty (Amendment) Act, 1963 (Maharashtra 18 of 1963), the Government of Maharashtra hereby appoints the 1st day of June 1963 to be the date on which the said Act shall come into force.G.N., I. & L.D., No. ELD. 1072/278329- Elec. I, dated 27th September, 1972 (M.G., Part 4-B, page 1678) - In exercise of the powers conferred by sub-section (2) of section 1 of the Bombay Electricity Duty (Amendment) Act, 1972 (Maharashtra 28 of 1972), the Government of Maharashtra hereby appoints the 1st day of October 1972 to be the date on which the said Act shall come into force.G.N., I. E. & L.D., No. ELD. 1075/1530/NRG-3, dated 27th January, 1976 (M.G., Part 4-B, page 264) - In exercise of the powers conferred by sub-section (2) of section 1 of the Bombay Electricity Duty (Amendment) Act, 1975 (Maharashtra 74 of 1975), the Government of Maharashtra, hereby appoints the 1st day of January 1976 to be the date on which the said Act shall come into force.G.N., I. E. & L.D., No. ELD. 1077/2168-CR-NRG-2, dated 29th August, 1978 (M.G., Part 4-B, page 980) - In exercise of the powers conferred by sub-section (2) of section 1 of the Bombay Electricity Duty (Amendment) Act, 1978 (Maharashtra 18 of 1978), the Government of Maharashtra hereby appoints the 1st day of September 1978 to be the date on which the said Act shall come into force.G.N., R.D., No. ELD. 1058 (i)-N, dated 30th June, 1958 (P.G., Part 4-B, page 665) - In exercise of the powers conferred by sub-section (3) of section 1 of the Bombay Electricity Duty Act, 1958 (Bombay 40 of 1958), the Government of Bombay hereby appoints the 1st day of July 1958 to be the date on which the said Act shall come into force.G.N., I. & L.D., No. ELD. 1762-Elec., dated 1st October, 1962 (M.G., Part 4-B, page 2901) - Whereas, it is expedient regard being had to the price of energy prevailing in certain areas and to the state of industrial development thereof to exclude them for the purposes of paragraph (vii) of clause (a) of sub-section (2) of section 3 of the Bombay Electricity Duty Act, 1958 (Bombay 40 of 1958) and the proviso to clause (b) of that sub-section;Now, therefore, in exercise of the powers conferred by the proviso to paragraph (vii) of clause (a) of sub-section (2) of section 3 of the Bombay Electricity Duty Act, 1958 (Bombay 40 of 1958) and the proviso to clause (b) of that sub-section the Government of Maharashtra hereby excludes -
(i)the areas mentioned in Part I of the Schedule appended hereto, for the purpose of the aforesaid paragraph (vii), and
(ii)the areas mentioned in Part II of the said Schedule for the purpose of the aforesaid clause (b).