ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT : LEGISLATIVE BRANCH
NOTIFICATION
The 21st Sep tember 1984
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• v 1426 THE ASSAM GAZETTE. EXTRAORDINARY; SEPT. 21, 1984 ASSAM ACT No. XIX OF, 1984•n
(Received the assent of the Governor on 18th September, 1984)
THE ASSAM ELECTRICITY DUTY (AMENDMENT) ACT, 1984
An Act further to amend the Assam Electricity Duty Act, 1964.
Preamble . Whereas it is expedie nt fu rth er to amend the ' Assam Electr icit y Duty Act, 1964, herei nafte r Assam Act ref err ed to as the prin cipal Act, in the ma nne r XXX o he rei na fte r ap pe ar ing;
It is "hereby enacted in the Th irty-f ifth Year of the Republic of Ind ia as fol low s:—
Short title j (i) This Act may be called the Assam ^ g ° " men
'El ect ric ity Du ty (Amendment ) Act, 1984.
(2) It shal l come,into force from 1st October,
1984.
I2. In the prin cipal Act, in Section 3, fo r sub- Amendment of Assam3
s ec ti o n (1), the following sha ll be sub stit uted, Act x x x of nam ely :
1964.
"(1) The re sha ll be levied and paid to the Sta te Governmen t a duty, to be called the 'ele ctr icit y du ty', at the ra te of five paise per un it of energy,—
(a) supp lied by the Board to a consumer within the Sta te or to any consumer outr ide the State ; or ,
, (b) supp lied to a consumer by a licensee gener atin g ene rgy or pro cur ing energy in bulk from the Board; or
(c) gen era ted by a person or a company or a firm or any organis ation for » own use or consumpt ion."
MD. SAADULLAH,
Sec retary to the Govt, of Assam, Legislative Department. GU WAH AT I.—Print ed and Publ ished by the Supdt. i/c. , Assam Govt. Prin ting Press ' Fx-Gazettei No. 35 3-1 ,0 60-5 00—21-9-1984.
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