The Chhattisgarh Upkar Adhiniyam, 1981

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Extract of Act No. 1 of 1982 rd a ting to Energy Denlop nient Ces ~ 
MADHYA PRADESH ACT 
No. of 1982 
THE M .. illHYA PRADESH UPKAR ADHINfYA:VI, ·1981 
(Receiv~d the assent 
0
of the P~esid ent on the 16th Dece~ber, 1981; assent firs: p,;blished in the 
"l\11:.dhya Pr?desh Gazette" (Extra-ordinary), dat,,d the 12th January 1982]. . 
An Act to pro,ide for levy of certain ces~·es. : 
Be· it enacte~ by the Madhya Pradesh Legislature in the Thi°rty-second Year of the 
Republic of Ind:a as follows:- · . 
• 
. . "' • 
·PART-I ENERGY _DE\C:LOPMENT CESS 
2: In this part un.l~ss the~e ·is <'.nyt~i:ig re1:ugna~t .in the subje:t or context,- · 
(a) 'ceSs' . means tl-,e energy devel opm ent ces; ·levied · u~der section 3; 
(b) 'Fund' means the er,ergy development fund referred to in sub-sect ior (2) of 
section 3; 
(c) words and expressions used· but n0t defined in this p:irt and defir.ed in Madhya 
Pradesh Electricity Duty Act, 19➔ 9 (X of 1949), shall have the me:iriing respecfr~·ety 
· assigned to them in :h.it Act. , • 
Definition s. 
3. (1) Subject to the exce;:>tions specifi::d in ·section 4, ew:ry distributor ·of -electrical Levy of enc~gy 
energy !>hall pay to the State Government ac rhe prescr ibed time and in the prescribecJ-tna·n~9J"elopment ce sf, 
an· energy development cess at the ra te of~ paise per unit on the to, al u-nits-'6f efe'trricaf 
energy sold or supplie_cL.lo...:z consumer or_ consumed by hi_ms_elf or his employas during any 
month: _ ---- -~ ---~ :: · · 
Provi ded that. no cess shall be p;iyable in respect of elec tric energy-
I [ (i) (a) so'!d or supplied to . the GoYernment of India for cons1.:::::;::tion by that 
Governmen t; or 
(b) sold or· supplied to the Gove; ,1ment of Ind ia or a railw:iy c,),, .;::; ; fo, cons u­
mption in the constDction, m:1i::,en:1;ice or operat ica 0f any railway ;idm iniSt<!rcd 
by the G overnm ent of Ind i3. ;] 
:;• 
2[ (ii) sold o r supplied in bulk to a i:<..ural Elect ric Cc-orer:itivc S•:·::~:::, registe,ed 
u nder the Madhya Prade sh Cc-0pera t ivc Scc;eties Acr, 1960 (J\io. 17 of 1961);] 
Expl anatio n . .:._For the :pur poses 0f this sub -s~ction 'l!'.or:th· means such i:;e:·ioc as m:iy 
· be prescribed. 
U) The proceeds of the cess under sub -s~: :i,.;,-, ( i j s:-iall first be credited t!l'the Cor.soFc::•e-::! 
Fund of the St:J.te 'a;id the State G overnme ,,t may' a t the comm~ 'l-:e:;-;e,i, ·o{ each financial 
year, after due apprnpriation has been ru;;de by la-..·, withdraw from the Co;isol:d3.: eJ Fund 
of_ the State an amount equi valent to the pro-::.!s:ds of ccss realised by the St':11e G,y; erri me r.t 
· in the preceding financial year aud shJ.11 pia.:-~ it to the credit of a separJ.:e tund to be c:llletl 
Cf\·"'- the~ical Development Fund and such crdi t LO the said fu!1d sh:ill be an expendirn:~ 
' •.) charged oa the Consolidated Fund of the S:atc: GJve rnme nt of M adh;'!l Pr;;Jc sh. 
(3) The amount in the credit of the fuai s!-iall, at the d::;cret:.'.)n of rhe SC-,t'e! Go·✓,:r:imer:t 
be utilised for--
(a) f(!Search and deve lopmcnl in the 5c!d of energy including dcc ,ricai ~r ~-- -.· ..i~ 
. well as other conventional and non-co,, ·:catior.;.1! so:.;~c,::s of ~-r.e~f:Y: 
(b) im~: a·,iilg tile efficiency of ge :1;;r::,i011, rr::insrnissio n, dist rib;,iti,)n ;1 11 d ~::1:~ :::v:: 
of ..:ne~gy including reduction of lo~~.:~ i:1 tr:.;ismi ssil)n a nd c'.i,!r i:,.,,:,::1 : 
,. 
(c) research in design, constr.uctioo, □aintenance. operation, and . materials of the 
eauipment used in the fielc of en~r0 ; with a view to acltieve 
O:..timum effi.~iAnc·.: . COrl''""'"· ~--~ s-r~. _c. 
;-' - 4 ..,, __ .-/ -'-• - --~~ ... • ~i-U c.lt'-'l:, 
(d) survey of energy sou;-ces including no;i-pe renial. sources to alleviate energy short­
age; 
( e) . e!lergy conservation progrnm.m·:-s; 
(D extencling such facilities and ser,ice ; to the consumers ,.s may be deemed 
neces~ary; 
(g) creation of a laboratorv and tes,in2 facilities for !esting . of electrical appliances 
and ·equipments and' other equipments used in the..fi.eld of energy; 
vc•grammes o( traiaing conducive to achieve ar.y of the above oc~ectives; 
(i) tr.1nsfer of technology in the field of Energy; 
2 [ (ii) any put9ose connected wi!l: safety cf electrical installations; and] 
(j) any other · purposes connected wi;h impro·,em.ent of generation, transmission, 
distribut ion or utilis!ltion of ele:::ric:1! a.i.d oi;1er forms of energy, as lhe State 
Government_ may, ,by notific~tion, specify. 
. ··-~ - Explauation.-In th.is sub-sectiou 'energy· includes all COin·entional and non-co nvemional 
forms of. energy. 
· (4) If any question arises as to whether the purpose for \\Wch the fund is being utilised 
. _,is a purpose falling\u~der s1:b-sect:on (3) or no,, t~e decision of the State Govern ment thereon 
, , stall b:! fin:il and conc~~s'.~.~.:_,.._-:;_:::,=====·.:.:··::c::······· . . 
:.:.:.:.:..:.:.:.=~:: · __ -_-· . ~ -;;d:si; .. ·' 4. The provisions of sections 4 to 9 (o:>tn-·inclusive) of the M:i.d.hy~ Pradest, Ekctncily 
1~:di{o: ~'-:: . of. Duty A~t, 19-l-~ (X of .. 1949) and the rules m:l'.i~ th(:reunder sh:ill mutat is r:iut::rndis a pply _to 
19+7 and rulc..-s ·cess under this · Act as they apply to levy of dut y on s:i.le or consumption of elcctnc.11 
made thereunder energy under t!1at Act and for th:i.t purpose r~f~rence to 'duty· or 'electricity c! uty' in the said 
10 apply. Act or th~ rules m1de ther c:u,de~, .'.lS the cast! rn:iy be, shall b.! c;mstrucd as·referencc to 'ces s· . 
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CHHATT ISGARH ACT 
(No. 28 of 2004) 
CHHATTISGARH UPKAR (SANSHODHAN) ADmNIYAM , 2004 
An Act further to amend the Chhattisgarh Upkar Adhiniyam, 1981 (No. 1 of 1982). 
Be it enacted by the Chhattisgarh Legi slature in the Fifty-fifth year of the Republic of 
India as follows:-
I. (I) This Act may be called C hhatti sgarh Upkar (Sanshodhan) Adhiniyam, 2004 . 
(2) It shall come into force from such date wh ich the State Government may appoint in the 
notification. 
2. In Section 3 ofChhatt isgarh Upkar Adhiniyam , 1981 (No. I of 1982) (herein after referred to 
as the Principal Act) :-
(1) In sub-sect ion (1) of Section 3 of the Principal Act for the words "One Pai a" rhe 
words "Five Pai sa" shall be subst ituted. 
(2) After sub-section ( I) of Section 3 of the Prin cipal Act the following new ub- ecrion 
( 1-a) shall be inserted, name ly:-
"( I-a) every producer of electrica l energy shall pay to the State Government an energ) 
development cess at the rate of ten pnisa per unit on the electri al energ Id or 
supplied to a consumer or consu med by him self or his employee b his captt, e 
power unit or diesel or other genera tor set of more thnn I 00 Kilowatt capacity during 
any month; 
Provided , that no cess shall be payable in respect ofe lectri ·al energ consumed 
by, 
(i) the Government of India for consumptwn b) that lJowmment: 
(ii) the Uovernmcnt ol lncl111 or II ra1lwuy l'0111pan tor consumpho11 111 the 
constr uction, mu111tennnce or operation or un milwa ad1111mstcred by 
the Gove, nmenl or Ind in, 
Short title and 
commencement . 
Amendment 
ection 3. 
or 
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60 (2) ~ ~. ~ 15 ~ 2005 
• (iiO the State Government for consumption by that Government; 
(iv) a Rural Electric Co-operative Society registered under the Chhattisgarh 
Co-operative Society Act, 1960 (No. 17 of 1961 ); 
· (v) the local bodie s including Municipal bodie s 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 futher that the amount of energy development cess shall be 
collected by the Chhattisgarh State Electricity Board or any other 
institute authorized by the State Government and the amount so collected 
shall be made available to the State Government. 
Note :- For the purpose of defining captive power unit the definition 
included in the Electricity Act, 2003 may apply." 
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CHHATilSGARH ACT 
(No. 19 of 2010) 
CHHATIISGARH UPKAR{SANSHODHAN) ACT, 2010 
An ActfurthertoamendtheChhattisgarh UpkarAdhiniyam, 1981 (No. lof1982). 
Be it enacted by the Chhattisgarh Legislature in the Sixty-first Year of the Republic of 
India, as follows:- · 
l. 
2. 
(I) This Act may be called the Chhattisgarh Upkar (Sanshodhan) Adhiniyam, 
2010. 
(2) It extends to the whole State ofChhattisgarh. 
(3) It shall come into force from the date of its publication in the Official Gazette. 
In sub-section (I) of Section 3 of the Chhattisgarh Upkar Adhiniyam, 1981 (No. 1 of 
1982) forthc words "Five Paisa" the words "Ten Paise" shall be substituted. 
458 ( 1) 
·Short title, extent 
and commence­
ment. 
Amendment of 
sub-section- .{l) of 
Section 3. 

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1982). 
CHHATIISGARH ACT 
(No. 11 of 2012) 
CHHATTISGARH UPKAR (SANSHODHAN) ADHINIY AM, 2012 
An Ad further to amend the Chhattisgarh Upkar Adhiniyam, 1981 (No. 1 of. 
Be it enacted by the Chhattisgarh Legislature in"the Sixty-third Year of the Republic 
of India, as follows :-
I. 
2. 
(1) . This Act may be called the Chhattisgarh Upkar (Sanshodhan) Adhiniyam, 
2012. 
(2) It extends to the whole State of Chhattisgarh. 
(3) It shall come into force from the date of its publication in the Official 
Gazette. 
After clause (ii) of proviso to sub-section (1) of Section 3 of the Chhattisgarh Upkar · 
Adhiniyam, 1981 (No. 1 of 1982), the following shall be inserted, namely :-
"(iii) sold or supplied to the domestic BPL connection consumer. 
(iv) sold or supplied to the eligible agriculture irrigation pump connection 
consumer under Krishak Jivan Jyoti Yojna or any scheme with a similar 
purpose as the State Government may notify, up to prescribed limit of free 
electricity consumption. 
(v) sold or supplied to the eligible unit/entrepreneur/developer under Special 
Economic Zone Policy notified by the State Government." 
160 ( 1) 
Short title, extent 
and commencement. 
Amendment 
Sel1ion3. 
of 
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CHHATI1SGARH ACT 
(No. 22 of 2013) 
CHHATIISGARH UPKAR (SANSHODHAN) ACT, 2013 
An Act to further amend the Chbattisgarh ·upkar Adhiniyam, 1981 (No. I of 1982). 
Be it enacted by the Chhattisgarh Legislature m the Sixty-fburth Year of the Republic 
oflndia, as follows :-
1. 
2. 
(1) This Act may be called the Chhattisga..-f1 Upkar (Sanshodhan) Adhiniyam, 
2013. 
(2) It extends to the whole State of Chhattisgarh. 
(3) It shaU come into force from the date of its publication in Official Gazette. 
After clause ( v) of proviso to sub-·section (1) of Section 3 of the Chhattisgarh Upkar 
Adhiniyam, 1981 (No. 1 of 1982), th.e following shall be added, namleiy :-
. "(vi) Consumed or used by any generating company, hi. which the State Govern­
ment holds at least twenty six percent equity, by it or sold or supplied to a 
Distribution Licensee owned by the Government. 
Explanation.- . 
· l. For the purpose of this Section, equity, holding by a Government 
Company in its Subsidiary Company shall be deemed to be equity 
h<;>lding of the .State Govemment 
2; ''Distri~utio11 Lkensee•~ shalJ1 have the same. meaning as defined . 
urider sub-sectinn ( 17) of Section. 2 of the Electricity At, 2003 
(No. 36 of20,?,3). 
3. "Generating Company" shall have the same meaning as. defined 
under sub-section (28} of Section 2 of the Electricity At, 2003 
·(No.36of2003), 
4. "Govemment Companf' Shail have the same meaning as in sub­
section (31) of Section 2 ~f the Electricity Act, 2003 (No. 36 of 
2003)." 
668 ( 1) 
Short title, extent 
and cil11Ul1encement. 
Amendment 
Section 3. 
of 
,., 

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