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State of Gujarat - Section

Section 13 in Gujarat Green Cess Rules, 2011

13. Details of generating Sets(including registration number) existed at the time of purchase or acquisition of the generating set referred to above, if any:

Place: Signature
Date : Name and Designation of the Applicant
Seal and  
Stamp of Office.  
Form-B[See rule 5 (1)]Certificate of Registration
Certificate No......................................................... Date :...................
An application for registration of Generating set of M/s._______________________received by this office for generation of electricity at_________ which has been taken on record and Registration No. has been allotted in respect of the generating set specified in the application, as under:-
Sr. No. Capacity of Generating Set Date of Purchase or Acquisition Registration No.
       
       
       
       
       
Note. - (1) This registration shall be valid for the generating sets as specified above. For each additional generating set a fresh registration shall be required to be obtained.
(2)Quarterly return in the prescribed form (specimen enclosed) shall be furnished within 10 days after completion of the quarterly period ending on 30th June, 30th September, 31st December and 31st March of each year, to this office and to the Green Cess Inspector of the concerned District.
(3)The amount of cess payable on the energy generated from generating sets shall be paid into the Government Treasury within 10 days after completion of each calendar month by monthly challan under the head of account" ..............................................." and the copy of the receipted challan shall be forwarded to this office under intimation to Green Cess Inspector of the.....................*.................... District.
No. /Office of the Collector of Green CessGujarat State,Block No. 18, 7th Floor,Udyog Bhavan, Sector-11,Gandhinagar- 382017. Chief Auditor,Collectorate of Green CessGujarat State,Gandhinagar.
Date: / / 2011.To,M/s...................................................................................................................................Copy to: