The Assam Electricity Duty (Amendment) Act, 2007

Reg iste red  No. - 768/9 7
< E 5 i x ? E f l
THE ASSAM GAZETTE
EXTRAORDINARY
PUB LISHED  BY AUT HORIT Y
82 *33RR, 3 0 Xt£, 2007, 9 5^5, 1929 (*fiQ
No.82 Dispur, Friday, 30th March, 2007, 9th Chitra, 1929 (S .E.)
GO VE RN ME NT  OF AS SA M 
OR DERS BY TH E GO VE RN OR  
LEGISLATIVE DEP ART MEN T ::  LEGISLA TIVE  BRAN CH
NOTIFICATIO N
The 29th  March, 2007
No. LGL.11/20 06/1 5.-- The following Act of  the Assam leg isl ati ve  Assembly which 
received the asse nt of  the Governor is hereby publish ed for general information.
AS SA M ACT  NO. V III OF 2007 
(Receiv ed the  assen t of  Governor on 28th March , 2007)
TH E AS SA M EL EC TR ICITY DU TY  (AM EN DM EN T) ACT, 2007 
AN
ACT

592 THE AS SA M GA ZETTE , EXT RAO RDI NARY, MA RC H 30 ,2 00 7
Preamble.
Short title, 
extent and 
commence­
ment.
fur the r to amend  the  A ssam E lectric ity Duty Act, 1964.
Wh erea s it is exp edient further to amend  the Ass am Electricity
Assam
Dut y A ct, 1964, hereinaf ter re ferred  to as the pr incipal Act, in the  m ann er Act
XX X of
her ein after a ppe arin g; 1964.
It is hereby  ena cted in the  Fifty-e ighth Year o f the Republic of 
Ind ia as foll ows :—
1. (1)  Thi s Act may be called the Assam  Ele ctricit y Duty (Am end ment) Act, 
2007.
(2) It s hall have  the  lik e exte nt as the princ ipa l Act.
(3) It shall co me  in to force at once.
Amendment 2.  
of section 3.
In the  p rincip al Act, in sec tion 3, in sub -se ction ( I) , in the firs t parag raph, 
for the  words “five pai se” appea ring bet ween the words “at the rate o f ’  
and “p er unit o f ener gy” , the w ord s “ ten  pai se”  sha l l be substitu ted.
MOHD.A. HAQUE,
Secretary to the Government of Assam, 
Legislative Department, Dispur.
GUWAHATI - Printed and published by the Dy. Director (P&S) Directorate o f Ptg. and Sty., Assam Guwahati-21 
(Ex-Gazette) No. 163-500+600-30-3-07.
 
 
 

‹ Prev All Assam acts Next ›