Section 16 in The Maharashtra Electricity Duty Act, 1958
16. [ Coffee roasting and grinding units.] [Added by G. N. of 15-1-1974.]
G.N., I. & L.D., No. ELD. 1771/893739-Elec-I, dated 1st June, 1974 (M.G., Part 4-B, page 789) - In exercise of the powers conferred by section 5-A of the Bombay Electricity Duty Act, 1958 (Bombay 40 of 1958) the Government of Maharashtra hereby exempts, with effect from 1st January 1965, the consumption of energy in respect of any work of Koyna Hydro-Electric Project, Stage III of the State Government carried on through Contractors from payment of such part of the electricity duty payable under Part B of the Schedule to the said Act, as is an excess of one paisa per unit of the energy so consumed.G.N., I.E. & L. D. No.ELD.1074/659/CR/NRG-2 dated 24th February, 1978 (M.G., Part 4-B, page 124) - In exercise of the powers conferred by section 5A of the Bombay Electricity Duty Act, 1958 (Bombay 40 of 1958) the Government of Maharashtra hereby directs that with effect from the 1st March 1963, the units of energy consumed in working pumping sets by any water works of Maharashtra Industrial Development Corporation from which the water is supplied to any Municipal Council, Village Panchayat constituted under any law for the time being in force in the State and Industry shall in the whole of the State, be exempted from payment of such part of electricity duty payable under Part B(I) of the Schedule to the Said Act as is in excess of one paisa per unit of energy.G.N., I. E. & L. D. No. ELD. 1778/4093/CR/NRG-2, dated 1st September, 1978 (M.G., Part 4-B, page 991) - In exercise of the powers conferred by section 5A of the Bombay Electricity Duty Act, 1958 (Bombay 40 of 1958) and of all other powers enabling it in this behalf, the Government of Maharashtra hereby exempts, with effect from the 1st September 1978, in the whole State of Maharashtra, the consumption of energy for agricultural purposes from payment of the whole of the electricity duty payable under clause (a) of Part H of the Schedule to said Act.G. N., E. 8. L. D. No. ELD. 1779/4956/CR/NRG-2, dated 27th March, 1980 (M.G., Part 4-B, page 311) - In exercise of the powers conferred by section 5A of the Bombay Electricity Duty Act, 1958 (Bombay 40 of 1958) read with Order No. G.S.R. 47(E), dated the 17th February, 1980 of the President of India the Governor of Maharashtra is hereby pleased to exempt with effect from the 1st day of April 1980, the consumption of energy in the whole of the State of Maharashtra from payment of the whole of the electricity duty payable under Part-B of the Schedule to the said Act, subject to the following conditions, namely:-(i)The exemption shall be available only in respect of energy generated on diesel generating sets installed on or after the 1st day of April 1972 by the person carrying on the industry and consumed by himself for such industry.(ii)The exemption shall not be available in respect of any energy consumed for residential or office purpose in any industry.(iii)The exemption shall be available till the date on which all or any of the orders mentioned in the Schedule hereto cease to be in force, or on the date on which any other power restrictions imposed by Government on industrial consumers from time to time cease to be in force or till the 31st March, 1983, whichever is earlier.
