C d FELECTRICLTY DUTY & 1958 : Ph.Act 10) S THE PUNIAB ELECTRICITY (OUTY) ACT 198 . Punjab Act No, 10 of 1958, (Received the gssant of the Govornor of Funj ab on the 20th April, 1958, and was First published in the Punjab Government Gazette (Extraordinary) of the 24th April, 1958, ) A e 8 - e bt B RS A 8 i N0 B L i i 0 Nl Mt A B B W oy Wied कक e 1 o L e k. bbbt b A . 3 5 Bt . 0 - प-&« सका Year NO ., Short titlo Whothar reponlod or ’ ‘ otherdwise affoctod by leglslation. N g A o B b B R ey 1958 10 The Punjab Amendod in port by ) . Electricity Punjab Act 16 of 1959,% (Duty) nct), 1958. Amended in part by . Punjab Act 11 of 1963,” Amended in part b* ‘Punjab Act 25 of 1964, Amended by the Haryana Adaptation of Laws(Stato and Copcurrent Subjccts) Order,1968 49 Amended in part by 6 पल. नल Nrk No.16 Of 1974. L o 4 Alv ACT to levy a duty on the sals or consumption of electricity ™ ः की 9 86 it enacted by the Lulgllsl-?.flllr.fi‘ of the State of Punjab in the Ninth Yeor of 100 Ropublic of Indig es follous न T« (1) This Act may be called tho Punjab Short titlg Electricity (Duty) Act, 1958, ८0०20: conmmencement , 1 For 50 2 610 ६ of objects and Ruasons, sco Punjab Gove rnment b'azu‘-t‘t'e(F.xtraor_gj-1'nl(_,.ry) 1958, page 4945, 2 For Statemcnt of objects and Roasons, scg Punjab Government b“gzu-<'tte(F.xt'ruflr.erl"n(,f\ry),1)tqf‘JL, Page 281, 3 For Statement fme._DbJ'(.'—th°“ and Riasonsyscg Punjab/Gazette, (Ext raorllinary) ,1963,Vage 444, Govt. ः 4 For Statement of DbJ'EACtV”~J and i‘s.(;‘~k.f»u'r1ng~., 9६0७ [न 00 ४७ हारा (५, कघि0 कप ४) > 19 64 , [000 9355-57 unjab 5 See Haryzna Govurnment I,‘,"~7p-,1'tn,’(L'xt~r,\Urj. datedd 29-10-1968, S9N apy
efinitions. -2 (2) It extends to the whole of the State of '(Haryana). (3) It shell come into force on the 1st day of April, 1958, 2, In this Act, unless the context otheruise requires o~ (a) "Board" means the Punjab Stat ectricity Becrd £ constituted undcr Chzpter 111 of the Elsctricity \Supply) Act, 1948, snd ipcluces the 5६ ८८७ G-ovemment when engaged in the business of supplying energy : Provided thet until ths Punjab State Electricity CGocrd is so constituted, the Board shall mcan the State Govermnment o (b) “‘“crownsum~c._,r"‘ means a person, other than 2 licecnsec, who 1is supplicd with encrgy- (i) by =z licensce . O (ii)by the Boerd ; "energy" means electricel cnergy ; ) d) "licensee" mcans any person liccnsed under Part 12. of the Indian Elcctricity A2t, 13910, tc supcl enc¢rgy, and includcs- (1‘)c’r.y person who ३25 o thet belislf of &he St =te Government under section 28 of that Act 1(ii) the Delhi 5६८६७ Elcctr Municipzl Corporstion of is established, or 2(any State then the Govermment of 9 Y is suppliec for consumption of rosalcy) ) nprescribed" mczns precscribed by rules mads under o this Acty (f) "unit", in relstion to the cnergy, mecns kllowztt-hour; ond . (g) words ond cxpressions not dofined in this pet but defined in the Indien Ellctricity Act,191p hova . ‘ पर न the meaning essigned to them in that Act, Tsubstituted 210 zlucys duomcd 59 hoy been substituted for clausc(ii) by Punjob Aot 14 DHFL1Q59- “Substituted for the words "any Stat छठ by Punjzb Act 11 of 1963, sccticn2, 3Substituted for the word "Punjpn Adeptztion of Laus Order, 1968, Vemmenth Dy 67) 812
” —-———*———wv—w— लि 5 - Crer ॥ सर अब कद रे -ननम्थरात 2": 22.5284 थे बाध्य न हम oy Yy [ % w g 3 P sive - 1 nemolys= ) i) vhoro tho cnorgy ds supplicd to 4 domestic consumor, nob oxcooding bwont y=uight कि per unit g जी (ii) whoere the onurgy ig suppliod to 4 commyre cigl consumsr, not oxcouding l,|,1(1n."4/\~:.1",('I.'tl' pelsc pur unit 3 and (iii) where the onorgy is supplicd to any othor catogory of consumors, not oxeoeding flfhy por cunt on the price of norgy so supplicd in o month, . as the Steto Govemmoent may, from Limo to time by npotificetion, spucify in this bohalf इ Provided thot the Stato Government may spocify different slebs for diffurent cotugories of consumurs and spocify dif forent reotoo for cach such slpb ६ Provided Turthuor thot if such a consumor uscs any port of the energy so supplicd to him for a domesties oy nommercial purposc, - (2) .where a seporete motur is installced for meesuring cnergy so used for domestic or commerciel purposc, the rate Df"t“*lt,’C,trl'Cl'tf\ duty on the part of the encrgy so uscd shall be es notificd under clause (1) or clause(ii), as the cesc may be, end (b) where a sepurate meter is not ipstslled for meesuring cnergy so uscd for domcstin Or commercial purposc, the reto of clectricity duty on the wholec of *ho uncrgy 50 supplicd, inciuding the cnurgy 50 used, chall bc. os notificd under clausc i), (iv) whers the cnergy is supplicd to opy consumcr, not boing o licemsce, through a tgmpurory connection or o tumporary uxtension of 2n existing conrncction for the purpose of illuminzstion on tho occasion nf a morrigcgce or other religious or sncieal function, at such rote not exceeding ten rupces por unit of t ho cnergy so supplicd, as the Stoto [z“rJ_vL,‘rn.‘ant mey, from timc to time by notificetion, specify in this bshalf, notwithstanding znything to tho contrary containod in the - pr.ccding rleuscs and (v) where tho encrgy is supplicd to 2 20 98ा15008 tuenty-five por cont on the price of cncrgy so supplicd in e month : . -t on the supply of -onergy which 1s suld licensoc not belng e licensce specificd (ii) of clausc (d) of scction2,- ( a) to = domsstic cunsumcr OF व, 000 07 07. ) copsumer thoe rete of E‘lb"CtI».u’,FJ-'ty.(JUty on the energy 50 sold shell be gs nfjtlf'll-d undcr clause (i) or clause (11}, &5 the case may be, डी विन या - ._....._._....‘.._.bu._.—-—,‘..u“w कनना e 2. £ 1974 Suetiop 3(1) . provided th by & in SUb—Cl‘g”Uo”C’ Jcrubstl'tutc‘ld hy the Act 16 0
-- टन ory of capsumaers and such ६ (9) %0 any other cets Cconsumer uses any pert of the egneryy so sold to Nlm for a domestic or commercial puTpose s- \i) Wwhere s seperzcte metsr d#q Installed -F.Dr measurlng energy so used for domestlc .Dr.r cbmmerclal purpose, the rote of electrlcity dusy on the part of the energy so usod per unit shall be es notifued unuer clousa(i) . or clausc (1i), as the case may be, and (ii)uhee g sercrate meter s not installcd for messuring cnergy so used for domestic or commcrclal purposa, the rate of ulectricilty duty on the whols of the onergy so supplicd including the cneryy so used, per unit shall be 05 notified under clausc (l), and (c) to any conpsumcr, through a temporary conncction or a temporary cxtension of an existing connection for the purpose of illumingtion on the 00085 3.00 of a Merrd-gé Or othsr rsliglous or social function, e rate of electricity duty on the cnsrgy so sold T unlt shgll be specificgd in clousc तर n = p 2) Therec shell be levied for and paid to ६५१७ 50८६० ove rnment the clectricity duty et the rate of ono and &z half neye peise pcr unit, also by - {(2) =2 licensec gonerctlng energy himsclf op the 1. - energy supplicd by him to the consumcrs ; and ~ {(b) 2 person gcénereting sper y for his own Use or _— consumption on the GNergy used or' consumed by him in z ' month. gl e S : “ fi\".S/‘|‘.oth.l'nL3'l'n-Qhu-b--s-u'~c‘t“'1"‘ons (1) cnd (2) shall qg_lpijfily' नए to the consumption or szle of ‘enc.rgy'“"Uhl'.Ch is = (2) 14 consuncd by or sold tosthe Governmant os Indiq for consumptidn by that ‘Gave mament s 0 2) o (०) NSUmCt 1n the cunstruétion meintsngnes छत .+ Opercticn of छा ४ 2 llway by the Gove mment of Indi Or & ralluey Cgmpary ‘opsrating "t hit न | एक a sold to thel Goveramcnt o ny such जग पिन For-consumption in the const rdcting meint y Operestion of SNV raildavi g M nren की or L एन बथ नकल 2११, . अर i | न — A Y e A e Al S AR A eae bt (०. नाथ. i ' b e b el A A b v amyem 4’ 1 i 1,“-Slb8tlT‘Ll,tud ror. the word CONSU Mg by vr sold to tho गाए हि o' by शिताएँ' 28. ठप 167 ली 7950, sbetions. ‘NeSE words shall and a a substitytsd: i 4 DD,',‘n'AL 1“‘.\,,vl‘-’L‘ aluays 9७ dévmed to have been
Colliection znd payment of electri- city duty, Licensee not to reimburse “himself from consu-- mer without sanction of Stete 9०५६ ५ —5- (4) For the pPurpose of computing the electricity under this section, the consumption shown by the meters ‘starting after the firdt meter reading date after the commencement of this Act shgll be taken into account @ T(Provided that for the purpose of computing the electricity duty st rates specified in scction 3 of the Punjab Electricity (Buty) Amendment Act, 1963, the consumption shown by the metors commencing with the first meter recedipg date falling after the first dey of April, 1963 shall bc taken into zccount : Provided further thet, for the period commencing with the first April,1963 and ending with the first meter reeding date folling aofter the first day of April,19s63, the electricity duty shall be computcd as if the Punjazb Electricity (Duty) Amendment Act ,1963 ~Had not been enacted.) / * ५ . 44 The electricity duty shall be collected znd paid ‘ _ g . . । to the Stete Government by the Uoard or a licenses or 8 ‘.‘» person who ५६1६ 781: 85 energy for. his Du.n use Or consump—~ | tion as the casec may ha. | 5.' No licensve shall, without the precvious senctiop of the Stete Government and su"bgp-ct to 51८1 conditions 25 the Stete Govomment may 1"mposu'»-, rccover from any pecrson to whum cnergy is sold, the duty which fzlls to be peid by the licensece अर this A'ct). Explanotion~ Where the Stete Governmont pcrmits 8 licensce to charge duty from the consumer, thg duty shall not be decmed to bo port of the pricg Ch'uhrjfg’d for the energy by the liccnsco. अनिल कप न वि - - e - . s Insertcd by Punjeb Act 11 of 1963, sgetion 3(2) 2 Substituted end shall luays (1 to R Ut ‘ 2 t substituted For the words' in rur»spgl.-ctL‘C'Dbr'mb-thlwg*' पा न दस बीए स्क eany pert thercof" by Punjzph pct 16 ए 1955 250 c— Lon o
- ( ) t he Stca't‘ea-GDva'rnmL—"nt 80 directs Reco rds 8110 retu ५5 «० थे a general or specigl e, th y p al order, the Sosrd or 8 licenseée 0T a person generating eriergy for his own use Or consumption shsll maintain sueh reccord 200 in such form znd menner 85 mey be prescribed shouing - (८) ८11७ ।, 17. 5 0 (16 171] छुछाा 10८ 100 or received by it or him for supply to the copnsumor ; (b) the units .of cneryy supplieu tO t he copsumer or copsumed by it or him 3 yable tho reon (c) the amount of the duty pe ¢ him and the duty paid Or reccovered DY under this Act; and (d) such other perticulars as may be prescribede. (2) प४ 9०870; ६6. 15.0 ७1605,9#. 0 ६1१0 pcrson use or consumption (1) to genereting energy for his -oun who hes been directed under sub-section in.such meintzin & record shell submit such rcturns,, form and manner and to such suthority as may be prescribced,. (3) The emount of energy shell, for purposc of cleuses (a) end (b) of subscction (1), be cscur- teined in 5010 11 20110 7 85. 12% 96. 9८50 ए4 060 7. (1) The 90806 Government meay, by notifico-Inspecctilng ः . . Ufficers. tion in the Offictal Gazctte, appoint inspceting of ficecrs to inspecct records meiptelncd unueT SCEC= tion 6. (2) The inspecting nfficcrs 'shall perform 51100 duties and ७90८ 0 180. 51101. [2:७0 ए5. 05. 80 30. 01६50 दर. 0६0 for the purposcs of corrying into effuet the provisinps of this Act end the rulc mede thercundere ’ .
. 0n ) S - o) Ty o ने 1 न =~ Q [ -~ का L W | ) o oI [ न 1 0 1 [ : I - . 4 ™ , = 0 v 0 (4 ) | ) J 43 9 कि जे 4 0 W प्ले 2 bw %) 3 " 0 0 ! १ ० e ot लि ह 0 1 T M % o 0 T4 ol 2 2 4 ol n M." I » ' (0 ] S D e हैं छू टू ४ B oA 9 0 «७. > L a -~ O ) a0 W T I U कु “3 a0 49 4 ™ o o i e . लक C 3 4. 0: 9 (४ छठ ४ के . था. नि o1 2 ) ) ) e व. हे T e 0 B o~ 1) n 2 लि चलन ८ न जि O Q W e - .~ A नि 0 £2 J - - ८ १ N 3D e (9. Y ) W [ 3 : 3. \ = Qi m ¥ यम g ) o el 4 fe 1 = ; 4 W ( तब 1. 2 | 49 = L ] ) 49 oo L. rn n 1!) कि 0 { - £ ) W oy o 2 2) मैने < o - | =1 "0 b ८ “ o000 0 0 हे e लि "7-४. ७४ \ & ) o o) Q - & ) - S नि 1 वि लि] u , G 2 बह Q के o A ( जि S 9 W ) 1) o & n I पिन L ' (g 3-3 दि जि || नव > on 0 M. 1y 4 T 'L () ) ] rL el e नि W | jw V] B f4 el [ [ - ) 2 5 W ! ७. Y Q1 w | ही... 3... ८ - 0 = i ) 0 कट कि | | पी o] £ m k) ol = - - 3 ,w A.“ el L. किक J - > 14 Doy (1 (1). [उ o W o0 2 ! = £ O ‘L () | (जी o L | ) ) 8} 49 2 J 0 o G ok नि 5 n ) 12 0 L) | =2 (3 el > ) £ ! G ol 5 ta o e W W Yo सन ) ) - i +3. ६01. (कि ) पर | हि ८ g " e L0 O हर O " . o | है. दम; o ¥ i ~ 0 by .. J 3 W N पे G 0o # I 0 v करे. 0... | हा [ N 14 N . el el ) [ M 9 i 0 | 0 v={ & . od (डी | 49 - [~ 0 " 4 0 ) I 0 L (o G o v W 9 ol 4 s i W ] - 0 3 o™~ [B] Q) . | | ) e [ L W W e £ el Do e ) O g =3 0 [ W vl L b G 4 ) | £ 1 o w 4 4 = « & e 0 1) 1) ) 4 ot N B e 0 v 1... L) W i o wq @ 1) A = G X N (). 0 W ) Y] गेट 4 & = H 10 1-0) o L e o5 O ) नि लि ६. ह) ८. £ - 0 2. 0 4 0 ) 2] करी नी नव w0 o (3 0 O वी W e~ g = i W = W) w0 | D v n e L O = L ७2 ही ~ 0O P ही. ) W C Lo e o 4 « &) -4 thi W 0 (1... 4 11) A9 . v - k4 N W o O ey ! C 0 0 1 s & 0 1) . 1 W A [ (| W A B o e | f 2 L vl पी ) n न हनन o 0 ) 4 1 दर B 0 b W = - 0n ! & (2 ) Wl R Ay e n e, ) o\ A e . v I m 1)) ) 1) N S t ) N «c ) el ) N ! ) Ky ’ ) 2§ 21 W | 1 (A% 0~ 0O N I ) =] ~’ ot " iyt i ) o 8 W\ 4 (o} Vs “ n W ही गा £ 'l 'l £ o & . ) “ & ; J 4 1) [ 0 ) O . - . ( O B W0 T I दो 0 Vw कि 4 - 2 0 49 ) ] A 44 h 1 छह L . ) e A ™ ) O 0 N Q et 4 वि की [ - 0 0 W Ll b W el W r. ,: हि. ७... (0 w2 थे g o N हर " k2
-t e e N - . o hny duty dus unter this pct or penolty ' दा दक्ष) दर by a cons 3 umaer to the Bos दर e Uoard by the Yogrd or a licensec or a v (4 e , की व 38,826 64100 eneryy fopr his Own 155६: ©OF cons ‘s , neumption to the State Governmurt shsll be >७00५/6 able ६ कक ० १०३ > . ‘ 98 on arreer of lond revonus or DY dutuction f rom amourn 5 m amounts paysble by the Stato Goverpment to The Board or tho licunsco Or such pPersitne Power to dis- 10+ Yhero , ) s ) ~ . TG £ COnSUmMLT Or ~ licunse- foils to pay connuect ’ . : 1 neex - ’ / supply for the clectricity duty to the € oard or o CLABUMET feils non-poyment ‘ , of duty. to poy such cuty to 2 licensus who 18 suthoriscd tC rccover the duty frum the consumcrs (| [10012 suctinn Sy tho Boerd or tho licepsce Moy 20 10.5 6 ६५७. [120 द5 ए011 81110. on & licensed by gub-siction (1) of section 24 of the Indian flectricity Act, 1910, for the Tecovery of ~ny charge OT SUM due in respoct of encray suppllec by it or him, Peneltios. 11, If zny purson= (n) ruquired by sLctivn 6 tu koep recLTd OT t. submit returns frils ] 1६ छ 21002. in tho pruscribed submit z ruturn yhich is folse, “व to Keep ©T subomit the fFupm T monne T (b) intentionally ot ructs an inspecting 1,300 2 [22011 1. 0 undor swction 7 in ८ 00 uxecrcise ही his prwers ond dutics undor thls 06 ond the rulcy moti thereunuocTy OF (c) contrevontd cny such mle, he shell be 1liable एप counviction (सिर) 0 oo 0८ not uxcceding ape thuusend TUPLLS. : - o A b o i vl gt | शाह - v 20 madyvd e Spaidios oot s ool ALY il - . e At B A 1The words Thefure @ [I",,'»>IKJ'L',’IL"'I*.."‘.“,"' umittoy by Punjab Aot 205 nf 1954 ०
_consumer Or pPersun trom the ~ -9— TN (12, The Stecte Gover L ; | e R vernment mey ip public Powers to uxempt, N intcrest by notificrtion exempt any 1.40 01180 peyment of the whole or pert of the electricity duty f .r suct h periud Ly 5 (316८ 0 + C s h - ono 1193 G uch te rms ond cupditivps 25 may his specified in such notific:tiop, ’]3. (1) 1 0 51६ ८ ५८ वि छा पाता 3५ n ti-— नि (4६ T t ही ६6 ulceSe ficction meke rules for the purposc of carrying inte c¢ffeet the provisions of this Acte (2) In perticuler, ond without prejucice t. the gunerelity uf the f reguing pewer, such © rulses mey previde for- () thc menner of coleuleting the cuty (1nc.luu'lr|g merglinel ~LuJ'J'uofitmL'r.t“7h») UnUeT scetlon 3 (b) the menncr of collecti.n anc poyment € the Stote Guucrnment of the clectricity duty by the Boerd, liccnseus and pers .ns genereting cnergy for theilr own use =T cunsumptionsg (0) the time znd menner of peyment of tho elcctricity cduty by the consumers; (d) the pousrs end dutics t. D6 sxsrcisud znd pcrf .rmed by inspecting wfilceTs; (¢) eny other metter fur which prevision 1s, in the wpini n of the Stote Gevernment, necessary o ytyving cffeot +0 Bhe provisivns of thils Act . 2(14. The pruvisions of this Act sheoll. Aggllecgtion 5 न न 2lsc apply to the Government ली 3(Hcryene) in ८125) 5 \VE TR~ ः . ment . rcspect -f the energy supplicd t. such Government in the seme menner oS they eeply to 2 domestic copsumeT OT z cimmercizl consumer Lroeny -ther crtegury uf c.onsumers, os the cesc moy bes) न पा नी लिनििक वनस्पति विवि 25८03 0 14 added by ण] 20. 906 11 of the 1965 56०० कया दा ) ) 3substituted fur the wird "Punjeb” 99 the Haryena pdeptetion of Laws Order,- 1968 « L