Preamble
| [Kerala Act No. 10 of 1989] | |
An Act further to amend the Kerala Electricity Duty Act, 1963
Preamble.- Whereas it is expedient further to amend the Kerala Electricity Duty Act, 1963 for the purpose hereinafter appearing;
Be it enacted in the Fortieth 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 Kerala Electricity Duty (Amendment) Act, 1989.
(2) It shall be deemed to have come into force on the 1st day of August, 1988.
Section 2. Amendment of Schedule
2. Amendment of Schedule.- In the Schedule to the Kerala Electricity Duty Act, 1963 (23 of 1963) (hereinafter referred to as the principal Act), for the entry in column (3) against item 4(b), the following entry shall be substituted, namely:-
"10 paise per unit of energy consumed.".
Section 3. Repeal and saving
3. Repeal and saving.- (1) The Kerala Electricity Duty (Amendment) Ordinance, 1988 (17 of 1988) is hereby repealed.
• Notwithstanding such repeal, anything done or any action taken under the principal Act as amended by the said Ordinance shall be deemed to have been done or taken under the principal Act as amended by this Act.