The Chhattisgarh Electricity Duty Act, 1949

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CHHA TTISGARH  ACT
(No. 11 of  2021)
THE  CHHA TTISGARH  ELECTRICITY   DUTY   (SANSHODHAN)
ACT,  2021
An  Act  further  to  amend   the Chhattisgarh  Electricity  Duty  Act,  1949  (No.
X of 1949).
Be it enacted by the Chhattisgarh Legislature in the Seventy Second Year of the
Republic of India, as follows :-
1. (1) This Act may be called the Chhattisgarh Electricity Duty (Sanshodhan)
Act, 2021
(2) It shall extend to the whole State of Chhattisgarh.
(3) It  shall  come  into  force  from the  date  of   its   publication   in   the
Official Gazette.
2. After sub-section (2) of Section 5 of the Chhattisgarh Electricity Duty Act, 1949
(No. X of 1949), the following shall be added, namely :-
“(3) Notwithstanding  anything  contained  in   the   Act,   Chief   Electrical
Inspector, in the exercise of its power and performance of its function under this
Act shall  issue direction  to any person, officer or authority to  disconnect  from
electric line, any such  electricity  generating  station, against  which  payments
of electricity  duty  and  amounts of interest  imposed  thereon  is  due  and  such
person, officer or authority shall be bound to comply with such directions.
Explanation :-
(1) For the purpose of this Section, ‘Act’ means Chhattisgarh Electricity Duty
Act, 1949 (No. X of 1949).
(2) “Chief Electricity Inspector” shall have the same meaning as defined under
sub-section (21) of Section (2) of the Electricity Act, 2003 (No. 36 of 2003).
(3) “Generating station”, shall have the same meaning as defined under sub-
section (30) of Section 2 of the Electricity Act, 2003 (No. 36 of 2003).
(4) “Electric line” shall have the same meaning as defined under sub-section
(20) of Section 2 of the Electricity Act, 2003 (No. 36 of 2003).”
Short title, extent and
commencement.
Amendment        of
Section 5.

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