| [Kerala Act No. 24 of 1972] |
An Act to amend the Kerala Electricity Duty Act, 1963
Preamble.- Whereas it is expedient to amend the Kerala Electricity Duty Act, 1963, for the purpose hereinafter appearing;
Be it enacted in the Twenty-third Year of the Republic of India as follows:-
1. Short title and commencement.- (1) This Act may be called the Kerala Electricity Duty (Amendment) Act, 1972.
(2) It shall be deemed to have come into force on the 15th day of April, 1963.
2. Amendment of section 2.- For the Explanation to sub-section (a) of section 2 of the Kerala Electricity Duty Act, 1963 (23 of 1963), the following shall be substituted, namely:-
"Explanation.- Where any licensee consumed energy generated by himself or supplied to him by the Kerala State Electricity Board, he shall be deemed to be a consumer in respect of the energy so consumed except in respect of the energy consumed by him for purpose connected with the construction maintenance and operation for his generating transmitting and distributing systems."