Tamil Nadu Electricity (Taxation on Consumption) Amendment Act, 1997*
| [Tamil Nadu Act No. 64 of 1997] | [17th November, 1997] |
An Act further to amend the Tamil Nadu Electricity (Taxation on Consumption) Act, 1962
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Forty-eighth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 17th November, 1997 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Electricity (Taxation on Consumption) Amendment Act, 1997.
(2) It shall be deemed to have conic into force on the 25th day of February, 1981.
2. Amendment of section 2.- In Section 2 of the Tamil Nadu Electricity (??? on Consumption) Act, 1962 (Tamil Nadu Act 4 of 1962) (hereinafter referred to as the principal Act), ??? clause (9), after the words "for the ??? by the ???, the following ??? be invited, namely:-
"and in cases where a person of ??? a licensee) ??? by himself or where a licensee ??? energy ??? crated by ??? or supplied to him or where a ??? (whether a licenses ??? license) supplies energy to another person ??? of charge or at a ??? (other than tariff concession), the price at the highest tariff at ??? to any other similar"
3. Amendment of section 5.- In section 5 of the principal Act,-
(a) in sub-section (2),-
(i) for the words "to any other person free ??? "to any other person free of charge or at a ???
(ii) the Explanation shall be omitted;
(b) in sub-section (4), for the words "person supplying energy ??? occurring in three places, the words "person supplying energy free of charge or at a concessional rate" shall be substituted.
4. Amendment of section 8.- In section 8 of the principal Act, in clause (ii) in sub-clause (c), for the words "free of charge", occurring in two places, the words "free of charge or at a concessional rate" shall be substituted.