rn Extiact of Act No. I of 1932 relating to Energy Dere/op Meni Gess
MADHYA PRADESH ACT
No. 1 of 1982 •
THE MADHYA PRADESH UPRAR ADHINCYAM, 1981
"Madhya Piladesh Gazette" (Extra-ordinary), dat ed the 12th January 19823. .
trteceind the assent a the President on the 16th December, 1981 ;
assent Srs: published in the
An Act to provide
for levy of certain cesses..
Republic of
Ind:a as follows:—
Belt enacted by the Madhya Pradesh Legislature in the
Thiny-secOnd Year of
the
2.
this TA R T—I .ENERG Y. DE VEL
ORMENT CESS :
(a)
In
part unless there is-. anything; reptignantin the subjegt or. context ,—
`cess' • means
the energy development cess -levied- under section- 3; •
..
'
(b) 'Fund' means the energy
development
fund referred to in sub-section (1) of
. . section 3; Definitions. Ittliati
ztly...
. .
- . ,(c) words and expressions used but not defined in this part and defined
in Madhya
'
Pradesh Electricity Duty Act, 1949 (X of 1949), shall have the m a ing. respect/iffy assigned to them in that Act. ,
.. .
3. (I)
Subject to the• exceptions. spetified in 'section 4, even:
distributor Of ,
electrical Lev:/ 01 enercY
. .
• energy shall pay to the State Government at the prescribed time and in the prescribed—tnanneLdeeelopmen: cede, an energy development cess at the rate. of ' paise per unit on the total units—cf elettiTdal
- .
energy old or suppli d
to •rt 'consumer or consumed by
hirns.elf or his employees during any
month.
•
.
_ , ...
• Provided that no ceSs shall be payable iri respect of electric energy— .
.
. .
-
'( Ii)
(a) sold or supplied to .the Go•vernment of India
for conscrsption by that Government; •or .
(b) sold or lupplied to the
Government of India or a railway comp: / fa. consu-
. . •
. ../ by the Governthent of India LI motion in the
construction,
mai:lience or operation of any railway administered '
2( (ii)
sold or supplied in bulk to a Rural
Electric Cc-operative Scc.i.2:j. regiszeted under the Nfadhya Pradesh Ce-operat:ve Societies Act, 1960 (No. 17 of 1960;1
'bele, Explanatibm—For•the.Pu'rposes
be prescribed. of
this sub-section 'month' means such pe:•rod as may
. .
• ,-
(2)
The Proceeds of the cess under sub-scion (i)
shall first be credited tithe Consoli,'"!ed: of Fund of the State and the State Government may at the
cornmencemenctif each financia/
Year, after due appropriation has been made by law, wit draw from the Consolidated Fund
the State an
amount equivalent
to the procceds of gess- realised by the Sfate Gov rnmentio the preceding financial year and shall place it to the credit of a separa:e fund to b calle L.-
.1.i. theitLeci-Pieal Development Fund and such crdit to the said fund shall llii • an expendluire
1'./ charged on the Consolidated Fund
or the
Stare Gavernment of Madhya Pratiesa.
be utilised for
(3) The amount in
th2 credit of the funi shall, at the discretfon of the State Governmect
' • (n)
research and development
in the field of energy
including
electrical
. well as other conventional and non-cor:ventional sou:ces uf enerrv:
t.
(b) impzoving the efficiency of generation, transmission. distribution and o of •..-nergy
including
reduction of losses
in trinsimssion
ant! distri:
as
1
S
research in design, constrpetion, raaintenance, operation, and materials of th e equipment used in the of energy with a • view to achieve optimum efficiency/ continuity and sale;; survey of energy sources including :on-percale sources to alleviate energy shon. age';
(i) .energy conservation programmes, extending such facilities and services to the consumers as may be deem ed necessary;
creation of a laboratory and teSiii12 facilities for testing. of electrical aPpliances and -equipments and other equipments used in the field of energy; prc.grareMes of training conducive to Achieve any of 'the aboVe objectives;
(i) transfer of technology in the field of Energy; 2[ (ii) any •paroose connected tvrbsafti.- of electrical installations,. and)
(j) any other purposes connected with improvement of generation, transmission, distribution or utilisation of electrical and other forms of-energy, as the State . Governmeni may, by notification, specify. . Explanation.—Tn this sub-section 'energy includes all conventionl and non-conventional - forms of. energy. -(4) If ant' question.arises as to whether the purpose for which the fund is being utilised is a purpose failing under sub-section (3) or nor, the. decision of the .State Government thereon :shall be final and conclusive.
..... .
4. The proN;isions. of sections 4. to'9 (nth-inclusive) of the Madhya Pradesh Electricity Duty Act, 1949 (X of 0.49) and the rules mad: [hereunder shall .mutatis mdtandis apply to . •:cess under this Act aS ..they apply to levy of duty on sale or consumption of electrical 'energy under that Act and for that purpose reference to 'duty' or 'electricity duty' in the said
-Att or the rules made thereuader, as the case may be, shall be construed as reference to
- cess".
• — INTS-dh-9 a Pradesh Act No: X. 0( .
194-7 and rules
made (hereunder
to anpl)?i
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'204 (2)
iitze,Y1 ti•44-4,ftTfl 29 71.2001
MADHYA PRADESH ORDINANCE
No. 2 OF 2001
THE IvIADEIYA PRADESH UPKAR (SANSHODHAN)
ADHYADESH, 2001.
First published in the ' Madhya Pradesh Gazette (Extra-ordinary)' dated the 29th June, 20011 PrOmulgated by the Governor in the Fifty-Second year of the Republic of India:
An Ordinance further to amend the Madhya Pradesh Upkar Adhiniyam, 1981. WHEREAS, the State Legislature is not in session and the Governor of Madhya Pradesh is satisfied that circumstances exist which render it necessary for him to .take immediate action; • Now, THEREFORE, in exercise of the powers conferred by clause (1) of Article 213 of the Constitution of India: the Governor of Madhya Pradesh is pleased to promulgate the:
following Ordinance:—
Short title.
hladliva Pradesh
Act No.! of 1982
to he referred
temporarily
amended
Amendment of
Section 3.
Levy of energy
development cess.
I. This Ordinance may be called the Madhya Pradesh Upkar (Sanshodhan) Adhyadcsh, 2001.
2. DuriAg the period of operation of this Ordinance the Madhya Pradesh Upkar AdhiniYam, 1981 (No. 1 of 1982) (hereinafter referred to as the Principal Act), shall have effect subject to the amendment specified in Section-3.
.3. For section 3 of the Principal Act, the following section shall be substituted, namely:
3 (1) Every distributor of electrical energy shall pay to. the State Government at the prescribed time and in the prescribed manner an energy development cess at the rate of one paise per unit on the total units of electrical energy sold or supplied to a consumer or consumed by himself or his employees during any month:
Provided that no cess shall be payable in respect of electric energy,—
(i) (a) sold or supplied to the Government of India for consumption by ti' — Government; or
(b) sold or supplied to the Government of India or a railway company for consumption in the construction, mainten.dnce or operation of any railway administered by the Government of Indiai•
t.
(ii) sold or supplied in bulk to a Rural Electric Co-operative Society registered under -the Madhya Pradesh Co-operative SocieticiThet, 1960 ,(No. 17 of 1961):
Explanation.—For the purpose of this sub-section 'month means such period as may be
. prescribed.
(2) Every producer producing electrical energy by his captive p-wer unit or diesel generator set of capacity exceeding 10 Kilowatt in total shall pay to the State Goverment an energy development cess at. the fate of 20 paise per unit on the total units of electrical energy produced whether for sale or supply to a consumer or for consumption by himself or his employees during any month:
6
-CT kri f-{ 29 7.11 2001 704 (3) Provided that no Cess shall be payable in respect of electrical energy produced by :— the Government of India for consumption by that Government. the Government of India or a railway company for consumption in the construe- - (ion, maintenance or operation of any railway administered by the Govern- ment of India.
the State Government for consumption by that Government.
(iv).a Rural Electric Co-operative Socciety registered under the M. P. Co-operative Societies Act, 1960 (No. 17 of 1961).
(v) the Local bodies including Municipal bodies and Panchayats for consumption in public street lamp or lamps in any market place or water works or any other places of public resort maintained by such bodies :
Provided further that the amount of energy development cess shall be collected by the Madhya Pradesh State Electricity Board and the amount so collected shall be made available to the State Government".
The proceeds of the ccss under sub-section (I) and (2) shall first be credited to the Consolidated Fund of the state and the State Government may, at the commence- ment of each financial year, after due appropriation has been made by law, withdraw from the Consolidated Fund 'of the State an amount equivalent to the proceeds of ccss realized by the State Government in the preceding financial year and shall place it to the credit of a separate fund to be called the Energy Deve- lopment Fund and such credit to the said fund shall be an expenditure charged on the Consolidated Fund of the State Government of Madhya Pradesh. The amount in the credit of the funds shall, at the discretion of the State Government be utilized for :—
(a) research and development in the field of energy including electrical energy as well • as other conventional and non-conventional sources of energy;
improving the efficiency of generation, transmission, distribution and utilization of energy including reduction of losses in transmission and distribution; research in design, construction, maintenance, operation and materials of the equip- ment used in the field of energy with a view to achieve.,Optimum efficiency, continuity and safety:-
survey of energy sources including non-perennial sources to alleviate energy shortage;
(c) energy conservation programmes; extending such facilities and services to the consumers as may be deemed necessary;
creation of a laboratory and testing facilities for testing of electrical appliances and equipments and other equipments used in the field of energy;
7
11-77:577r.-era-
704 (4)
11771gt?! (t , G 29 'V 2001 programmes of training conducive to achieve any of the above (*jet .. ins:
transfer of technology in the field of Energy;
6) any purpose connected with safety of electrical installations,. and
(k) any other purposes connected with improvement of generation, transmission, distribution or utilization Of electrical and other forms of energy. as the State Government may, by notification, specify.
Explanation.—In this sub-section 'energy' includes all conventional and non-conventional forms of energy.
(5) If any question arises as to wherther the purpose for which the fund is being utilized is a purpose falling under sub-section (4) or not, the decision of the State Gov- ernment thereon shall he final and ednclusive.".
Bhopal : Dr. BHAI 1v1AHAVIR
Dated the 27th June, 2001. Governor
Madhya Pradesh.
1 Mt-WI 157t1 til-A,1417177-k7I fl1711tichici k*I 5 thTITO 14 5 Bta —2001.
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38 (1)
MADHYA PRADESH ACT
. No. 9 OF 2613 THE i'vL4DHYA PRADESH UPKAR (SANSHODHAN) ADHINIYANI, 2012. [Received the assent of the Goverrior on the 7th January, 2013; assent first published in the "Madhya Pradesh Gazette (Extra-ordinary)", 'dated the 11th January, 2013:1
An Act further to amend the Madhya Pradesh Upkar Adhiniyam, 1981.
Belt enacted by the Madhya Pradesh Legislature in the Sixty-third year of the Republic of India as follows:-
1. This Act may be called the Madhya Pradesh Upkar (Sanshodhan) Adhiniyam,• 2012- Short title.
'
2. In Section 3 of the Madhya Pradesh Upkar Adhiniyam, 1981 (No. 1 of 1982), for Amendment of •
sub-section (1), the following sub-section shall be substituted, namely :— .
Section 3.'
•
"(1) (a) Every Generating Company shall pay to the State Government at the prescribed
time and in the prescribed 'manner an energy development cess at the rate of fifteen paise per unit on the total units of electrical energy sold or supplied to a. distribution licensee or consumer in the State bf Madhya Pradesh or consumed by itself or its employees during prescribed period :
Provided that no cess shall be payable in respect of electrical energy sold or supplied by any Generating Company in which the Government of Madhya Pradesh has fifty
. ' one percent or more equity..
•
(b) Every person owning. or operating a captive generating plant shall pay to the State , Government at the prescribed time and in the prescribed manner an energy development cess at the rate of fifteen paise per unit on the total units of electrical energy sold or supplied to a distribution licensee or consumer in the State of Madhya Pradesh or Consumed by its employees during prescribed period : • Provided that .
no cess shall be payable in respect of electrical energy consumed himself
. .
by any person owning or operating a captive generating plant. Explanation.—For the purpose of this sub-section "Generating Company", "person",
"captive generating plant", "distribution licensee" and "consumer" shall have the same meaning as assigned to them in Section 2 of the Electricity Act, 2003 (No. 36 of 2003).".
•
.
I
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MADHYA PRADI.I.SH
No. 5 tie 2015
• 11112 MADHYA PRA DliS1-1 URN:M.< (DWITIYA SANSHOULIAN)
AOHIN1YAM, 2014L
Ineedien the assent of the'Governor on die Silt January., 21113: Went First publi•bed in the ''Aladhya Pradesh Gazette (Estrawnlinaryr, dated the list Juntsary. 2015). An Act further to amend the Madhya Pradesh Upkar Adhiniyain, 1981.
India as follows:—
0c it enacted by the Nballtya Puideslt Legislature in the sixty-filth year of ;he Republic of
1. 'Ibis Act may be called the Madhya Pradesh Upkar (Uwitiya Sansho)han) Adhiniyam 2014. 00 in the provision, for the mulls. figures and brackets "section 313 to 9 (both inclusive) of the Madhya Prodesh Electricity Duty Act, 1949:(No. X of 1949)", the words, (inures arid hrackets
"sections 4 to II and 13 of the Madhya Pradesh Vidyut Shull; Adhiniyam
. 2:/i2 (No. 17 of 21112)" shall be substituted. _ •
Shun Ink.
Amend:nein of
section 4. 2. In :section 4 of the Madhya Pradesh Upkar Adhiniyant. 1981 (No. I of 1982), CO in the malt in al heading, II to the words and figures "Mt. X of 1949", the words and fig nits "No. 17 of 2012" shall be substituted; wp.r$1-41- 7 erm VTR. riV7gra 1,711 71.,nra,, :13,712 7riren4, +ATM 14 gr.? SPE rr,Elf.:fa—?01S.
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MADHYA PRADESH ACT
No. 6 OF 2017
THE MADHYA PRADESH UPICAR (DWITIYA SANSHODHAN) ADHINIYAM, 2016
[Received the assent of the Governor on theith January, 2017; -assent first published in the "Madhya Pradesh . Gazette (Extra-ordinary)", dated the 16th January, 2017.1 -
An'Act further to amend the Madhya Pradesh Upkar- Adhiniyam, 1981.
Short title.
Amendinent
Section 3.
Be if enaeted by the Madhya Pradesh Legislature iiiitho.sixty-seventh year of the Republic of India as follows :-
1. This Act may be called the Madhya Pradesh Upkar. (Dwitiya Sanshodhan) Adhiniyam, 2016.
or 2. In Section 3 of the Madhya Prade4i Upkar Acihiniyam,i1981 (No. 1 of 1982): in sub- section :1), after clause (b), the following new clause shall .be. inseried, namelY :—
"(c).Every person other than electricity distribution licensee, who is not covered under clauses (a) and (b) and who consumes electrical energy within.the State upon procuring or obtaining it from outside theiState through, open access, shall pay to the State Government at the prescribed time and iWthe prescribed manner an energy development, ceis at the rate of fifteen paise per unit of total electrical energy consumed by such person during prescribed period:.
14