Preamble
Andhra Pradesh Electricity Duty (Amendment) Act, 1996*
| [Andhra Pradesh Act No. 21 of 1996] | [14th September, 1996] |
An Act Further to Amend the Andhra Pradesh Electricity Duty Act, 1939.
Whereas the Bill further to amend the Andhra Pradesh Electricity Duty Act, 1939 which has been introduced in the Legislative Assembly of the State, has not been, passed by the Legislative Assembly:
Be it enacted by the Legislative Assembly of the State of Andhra Pradesh in the Forty-seventh Year of the Republic of India, as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Andhra Pradesh Electricity Duty (Amendment) Act, 1996.
(2) It shall be deemed to have come into force with effect on and from 30th May, 1994.
Section 2. Insertion of new section 3A
2. Insertion of new section 3A.- In the Andhra Pradesh Electricity Duty Act, 1939 (Act V of 1939), after, section 3, the following section shall be inserted, namely:-
3A. "Power to exempt.- Notwithstanding anything contained in this Act, the Government may, in public interest, by notification, setting out the grounds therefor, exempt, other permanently or for a specified period, a licensee from payment of the whole or part of the duty payable under section 3, subject to such terms and conditions as may be specified in the said notification.".
Section 3. Repeal of Ordinance 12 of 1994
3. Repeal of Ordinance 12 of 1994.- The Andhra Pradesh Electricity Duty (Second Amendment) Ordinance, 1994 is hereby repealed.