The Amendments in the schedule of M.P. vidyut shulk adhiniyam 2012

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No. 2493-F-3-02-2011-XIII.-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), the State Government, hereby, makes the following
further amendment in the schedule to the said Act, namely:-
AMENDMENT
In the said Act, for the Schedule, the following Schedule shall be substituted, namely:-
"SCHEDULE
[See Section 3 (1)]
PART-A
Electricity sold/supplied for the purpose as shown below
LOW TENSION CONSUMER
S. No.
(1)
1.
2.
3.
Consumer Category
(2)
Domestic Consumer
Non-Domestic Consumer
Industry
Consumed Electricity
(in units)
(3)
(a) up to 100 units
(b) above 100 units
(a) up to 50 units
(b) above 50 units
Rate of electricity duty in Percentage
of tariff per unit of electricity
per month
(4)
9
12
9
15
9
Note: Industry includes Power-Looms, Flour Mills, Oil expeller, Thresher and similar other machinery used for
agricultural processing.
4.
5.
6.
Stone Crusher (Stone
aggregates-Gitti, Gitta, Gajri)
Mines
For any other class not
included under Sr. No.1 to 5.
9
40
12
HIGH TENSION CONSUMER
7. Mines
8. Cement Industry and Captive
Mines of Cement Industry.
9. Stone Crusher (Stone
aggregates-Gitti, Gitta, Bajri).
10. Other Industry not included in
serial No.7 to 9.
11. For any other class consumer
not included in serial No.7 to 10.
40
15
15
9
15
1=f~ ~, ~ 1 • 2016 312 (3)
Provided that if electricity sold or supplied for consumption for anyone purpose, is used either wholly or
partially, without the consent of Distribution Licensee or Franchisee, as the case may be, for consumption or any other
purpose for which a higher rate of duty is chargeable the entire electricity sold or supplied shall be charged at the
highest rate applicable.
PART-B
[ See Section 3 (2)]
12. For consumption of electricity obtained through
open access from outside the State.
The rate of duty shall be calculated as if the electricity
is supplied by Distribution Licensee.
13. Electricity sold or supplied by generating
company, producer and captive generating
plant to any consumer in the State.
PART-C
[ See Section 3 (3)]
The rate of duty shall be same as if the electricity is
supplied by the Distribution Licensee to that consumer.
14. For the electricity consumed by captive generating
plants, producers or generating companies for
their auxiliary consumption and for their own
consumption.
12 percent of the tariff which would have been applicable
if the electricity is supplied by Distribution Licensee.
Explanation.-For the purposes of this Schedule.-
(a) "month" means such period as may be prescribed and till such period is prescribed, the billing
month;
(b) "mine" means a mine to which the Mines Act, 1952 (No. 35 of 1952) applied and includes
the premises or machinery situated in or adjacent to a mine and used for crushing, processing,
treating or transporting the mineral;
(c) The electricity duty shall be calculated on the basis or actual percentage of tariff in a month
and fraction of 50 paise and above shall be rounded off to the next higher rupee and the
fractions of less than 50 paise shall be ignored;
(d) "tariff" means the rate of electricity per unit as may be determined from time to time by the
Madhya Pradesh Electricity Regulatory Commission on the various categories of consumption;
(e) "category of consumer" means the category of consumer as defined in tariff order determined
by the Madhya Pradesh Electricity Regulatory Commission.
Note.-Notwithstanding anything contained at serial number 13 and 14 above, any person producing
electricity from generating station based on renewable source of energy shall be exempted from
payment of electricity duty on electricity sold or supplied to the third party and on consumption
of this electrical energy for captive use for the period and subject to the conditions mentioned in
the table below :-
TABLE
S. No.
(1)
1.
Renewable
source
(2)
Solar, Wind and
Biomass based
generating station.
Period of
exemption
(3)
10 years
Conditions
(4)
Period of exemption as mentioned in column (3) would
commence from the date of commencement of generation
of electricity by such generating station:
312 (4)
(1) (2)
l=f~ ~, ~ 1 ~ 2016
(3) (4)
2. Small Hydro
based generating
stations.
5 years Provided that the exemption shall not be available on
energy supplied by a Distribution Licensee/Trading
CompanylFranchisee to the generator for its auxiliary
consumption :
Provided further that the exemption shall be available
only to the projects established under any of the policies
issued by the New and Renewable Energy 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 Small Hydel Power
based electricity projects in Madhya Pradesh, 2011, Wind
Power Projects Policy, 2012 and Policy for
Implementation of Solar Power based projects in Madhya
Pradesh, 2012:
Provided that also any person getting benefit of exemption from payment of electricity duty under Notification
No. F-1475-XIII-2002 dated 1st March, 2002, read with Notification No. F-3-13-2007 dated 24th March, 2007, issued
under the repealed Madhya Pradesh Electricity Duty Act, (No. 10 of 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 Madhya Pradesh
Vidyut Shulk Adhiniyam, 2012.
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