Himachal Pradesh Electricity (Duty) (Amendment) Act, 1993*
| [Himachal Pradesh Act No. 6 of 1993] | [3rd April, 1993] |
Enacted by the President in the Forty-fourth year of the Republic of India.
An Act further to amend the Himachal Pradesh Electricity (Duty) Act; 1975.
In exercise of the powers conferred by sect on 3 of the Himachal Pradesh State Legislature (Delegation of Powers) Act, 1993, the President is Dleased to enact as follows:-
* Received the assent of the President of India on 3rd April, 1993 and was published in R.H.P. Extra., dated 3rd April, 1993 at page 491-493
1. Short title and commencement.- (1) This Act may be called the Himachal Pradesh Electricity (Duty) Amendment Act, 1993.
(2) It shall be deemed to have come into farce on the 25th day of January, 1993.
2. Amendment of Section 3.- In the Himachal Pradesh Electricity (Duty) Act, 1975 (H.P. Act No. 11 of 1975) (hereinafter referred to as the principal Act, in section 3, far sub-section (1), the following shall be substituted, namely:-
"(1) There shall be levied and paid to the State Government on the energy consumed a duty to be called the "Electricity Duty" in the prescribed manner and computed at the following rates:-
(i) in case of domestic consumers at the rate of 5 paise per unit; and
(ii) In case of other category of consumers at the rate of 10 paise per unit;
"Provided that if the energy is partly used for category (i) and partly for category (ii) above, the highest rate of duty applicable shall be levied".
3. Insertion of new section 11-A.- After section 11 of the principal Act, the following section shall be inserted:-
"11-A Power to exempt.- The State Government may in public interest by notification exempt any consumer or person from the payment of the whole or part of the Electricity Duty far such period and subject to such terms, and conditions as may be specified in such notification."
4. Repeal and saving.- (1) The Himachal Pradesh Electricity (Duty) Amendment Ordinance, 1993 ord. 15 of 1993 is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance shall be deemed to have done or taken as the case may be, under the principal Act as amended by this Act.