The Amendments in part C of the schedule of M.P.Vidyut shulk adhiniyam 2012

~ ~ www.govtpressmp.nic.in
~ ~ ~ ~ fcfi<;rr \iff ~ 'to
~r~
(.amrurorr)
.~~.~.
~18] ~, ~, ~ 8 ~. 2016-~ 18, WCfl 1937
~ fc:f~,
.4?t1<.1'4, C!"ffi'q, 'qCff, ~
~,~8~2016
9Fl. :~-3-28-2014-~.-1:rar~ ~ ~ 31f~, 2012 (~ 17 ~ 2012) Cfft· i:lm 12 cnl ~mu
(1) &m.~~. ~m if ~"[Q: 31R .~fcf~ Cfft 31f~ 9Fl.~-3-28-2014-~, ~. 1& ~,'2014
'q:ci 9Fl. ~-9~~8-2014-~, ~ 16 ~ 2015 Cf1T ~ ~ ~ ~ meFiR, ~,. ~ 31f~Cfft
~ %- ~-Tf if Hklfc.1f<Sld "#m'l:R Cfmit t3l~:~
~'l:Ff /
1. ~ 31f~ if, ~ if,~-Tf %- ~. f1klfc.1f<Sld 'iN ~\ifTg,,3l~:-
"ifq ~ 3lj}fll1iCfl 13· 31R14 if ~ fc:tim ~ %- ma· "[Q: ~, ~%- 'iClCfl{oi1l1 ~ 1R3Tlmfu[
~ ~~ ~ <fiT.~·CfiB·~ fc:tim~ Cf1T, ~. 'fa,:[ ~.~ ~ <tr ~ Cfft ~.~ 1R31R ~
~ ~ %- ~. ~'l{rrr 1R, -;:jR ~ if qfOfu CliTffiClfqa211 ~ %- 3l&r~ wij "[Q: ~. ~ %-.~' ~ ~
~·WTit:-
'iQICfl{Onll·~
(2)
~, m 'q:ci"llilII1Tfl
3Tlmfu[~~
~ Cfft CliTffiClfq
(3)
10 cnf
5cnf
35
Cfil(;rq (3) .if 7:f?O!"'Rk'Jf<Sld ~ Cfft CliTffiClfq-Qjr ~
~ &m. ~<fiT ~ mt~ ~ Cfft artt& ~ mt~,
m:
~ 7:ffi ~ fc:tim ~fcrcRuI'~ ~f01:ll1m:
cf>q;fi/Sl>ill~"l1 &m fc:tim ~ ~ ~ ~$-r ~
~ Cfft ~ ~1R ~..,-@ m:
36
(1 ) ,(2)
ll~ "U'ifCI?f, ~ 8 ~' 2016
(3) (4)
'~ ~ 3th: fcn ~ ~ ~ ~ lJ:Cf 'i"-Ffl{oil'4 . ~
fcr~, ll~ ~ &R1 ~ ~'iClCfi{oil'4 9­
anmfuf' ~ qRJi)"l113TI Cf>1'~' CfiT ~ ~
%TI \iJffi' Cf>1 '~ ~, 3l~ ll~ if ~
anmfuf ~(-q]Cf{) qR:ltl"l'i1 ~ fSfl'4loq'41 %TI -;:ftfu,
2011. ll~ if ~ "~ ~ anmfuf qR:ltl"l'i1
fsfl'4loq'41-;:f'tfu, 2011 -qC:rf ~ qR:ltl"l11 -;:f'tfu, 2012, ~
'~ anmfufQR:4l"l'iI3TI Cf>1 fsfl'4loq4'i -;:ftfu-2012, if ~
fcf;m ~ 3l?:fR '~qR:ltl"l'iI3TI CfiT ~m.
~ f.r{fuQ ll~ fcrwl ~ aTI~, 1949 ,~31~\iJffiaTI~ ~ ~-1375":~-2002, ,~ 1
llf'f, 2002 ~' aTI~ ~ ~ 03-13-2007,.WITCfl: 24 llf'f 2007..~ 3l?:fR ~ ~ ~ ~ ~ ~ 'CfiT
(1f'l:f ~W 'ctiW, ~.ll~ ~ '~aTI~, 2012 Cf>1 ~ 15 cf;t ~mu (2) '~ ~, ,~aTI~if
fClHf{t<.C 'CfiWIlClfq ~ ~ m (fCfi" -Q:ijt.~ <fIT (1f'l:f :;rr:q ~ Wn.It.
Bhopal, the 8th January 2016
No.F-3/28/2014/Thirteen:In exercise of the powers conferred by sub-section (1) of
Section 12 of the Madhya Pradesh Vidyut Shulk Adhiniyam,2012 (No. 17 of 2012)
and in supersession of this Departmenfs Notification No. F-3-28-2014-XIIIdated 18th
June; 2014 and No F-3-28-2014-XIIIdated 16th July, 2Q15, the State Government,
, hereby, makes the. following amendments in Part-Cof the Schedule to the said Act,
namely:.,. ,
AMENDMENTS
1/ In the said Act, in Schedule, after part C, the following note shall be added,
namely:- .
"Note: Notwithstanding anything contained at serial number 13 and 14 above, any
personproducmg electricity from generating Station based on renewable
sources of energy shall be exempted from payment of electricity duty on
electricity sold or supplied to t~ird party and on consumption of this
l:{~ ~, ~ 8 ~ 2016
electrical energy for captive use for the period and subject to the conditions
mentioned in the table below:-
TABLE
36 (1)
S.
No.
(1)
1~
Renewable
source
(2)
Solar, Wind
and Biomass
based
generating
station
Period
exemption
(3)
10years.
of Conditions
(4)
Period of exe:mption as mentioned in
column (3) would commence ftom the
date of commencement of generation of
electricity by such generating station:
!---'---t---:-:---'-II-------:-.:....-..j Provided that the exemption shall not be
2. Small Bydro 5 years available on . energy supplied by a
based Distribution Licensee/Trading Company /
generating Franchisee to the generator for its
station auxiliary consumption;
,-
Provided further that the exeJ.l1ptionshall
be available only to -the projects
established under any of the policies
issued oy me !\Iew ana !{eneWaOle.tnergy
Department, Government of Madhya
Pradesh for. promoting setting up of
generating projects based on renewable
sources of energy, namely, Policy for
Implementation of Biomass based
Electricity (Power) Projects _in Madhya
Pradesh, 2011, Policy for Implementation
of-S:mall Hydel Power based electricity-·
projects in Madhya Pradesh, 2011, Wind
Power Project Policy, 2012 and Policy for
Implementation .of Solar Power based
projects in Madhya Pradesh, 2012.
Provided that arty person getting benefit of exemption -from payment of
electricity duty under notification no. F-1475-XIII-2002dated 1st March,2002, rea4
with notification no. F-3-13-2007dated 24th March,2007, issued under the repealed
Madhya Pradesh Electricity Duty Act, 1949, shall continue to get such exemption till
the completion of the period specified in the said notification as per sub-section (2) of
section 15 of the Madhya Pradesh Vidyut Shulk Adhirtiyam, 2012."
2/ The notification shaH come in to force from the date of its publication in
Madhya Pradesh Gazette.
ll~ ~ (1\J"4ql~ ~ -;:rp:f-. ~ (f~ 3i1~~1I1fll(,
~. m. 'tit. ~, >fll& "flfqq.

‹ Prev All Madhya Pradesh acts Next ›