LexThe MADHYA PRADESH VIDYUT SHULK ADHINIYAM ,2012
Madhya Pradesh · state statute
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No. F 3-02-2011-X111.—In exercise of the powers conferred by sub-section (3) of Section . 1 of the Madhya Pradesh
Vidyut Shulk Adhiniyam, 2012 (No. 17 of 2012), the State Government, hereby, appoint the 25th day of April, 2012
as the date on which the said Act shall come in force.
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1:Itzt*l ol4g, fe-iiV 25 aitO 2012 416 (9)
MADHYA PRADESH ACT
No. 17 OF 2012.
THE MADHYA PRADESH VIDYUT SHULK ADHINIYAM, 2012
Section's:
TABLE OF CONTENTS
Short title, extent and commencement.
Definitions.
Levy of duty on.sale or consumption of electricity.
Exceptions.
Power to exempt.
Reimbursement of duty from consumer by Distribution licensee or Franchisee.
Recovery of duty and interest.
Keeping of accounts and records and furnishing returns.
. Appointment of Inspector.
Settlement of disputes.
Penalties.
Power of State Government to amend Schedule.
Power to make rules.
Protection of action taken in good faith.
Repeal and Saving.
The Schedule
MADHYA PRADESH ACT
No. 17 OF 2012.
THE MADHYA PRADESH VIDYUT SHULK ADHINIYAM, 2012
(Received the assent of the Governor on the 20th April, 2012; assent first published in the "Madhya Pradesh
Gazette (Extra-ordinary)", dated the 25th April, 2012.)
An Act to provide for the levy of a duty on sale or consumption of electricity in the State of
Madhya Pradesh.
Be it enacted by the Madhya Pradesh Legislature in the sixty third year of the Republic of India
as follows:-
1. (1) This Act, may be called the Madhya Pradesh Vidyut Shulk Adhiniyam, 2012. Short title
extent and It extends to the whole of Madhya Pradesh. commencement.
It shall come into force on such date as the State Government may, by notification, appoint.
2. (1) In this Act, unless the context otherwise requires,— Definitions.
(a) "Captive generating plant" means a power plant set up by any person to generate
electricity primarily for his own use and includes a power plant set up by any
cooperative society or association of persons for generating electricity primarily for
use of members of such co-operative society or association;
(b) "consumer" means any person who is supplied with electricity for his own use by a
licensee or the Government or by any other person engaged in the business of
supplying electricity to the public under this Act or any other law for the time being
in force and includes any person whose premises are for the time being connected
for the purpose of receiving electricity with the works of a licensee, the Government
or such other person, as the case maybe;
416 (10) mitztxthl frifW 25 aft 2012
"Distribution Licensee" meiths a licensee authorized to operate and maintain a
distribution system for supplying electricity to the consumers in his area of supply;
(d) "Electrical Inspector" means a person appointed as such by the State Government under
sub-section (1) of Section. 162 of the Electricity Act, 2003 (No. 36 of 2003) and
also includes Chief Electrical Inspector;
"electrical undertaking" means any undertaking engaged in the business of supplying
electricity in any area in Madhya Pradesh and includes an undertaking engaged in
the business of supplying electricity in bulk to another distributor of electricity;
"electricity" means electrical energy generated, transmitted, supplied, traded or consumed
for any purpose;
"electricity trader" means a person who has been granted a licence to undertake trading
in electricity under Section 12 of the Electricity Act, 2003 (No. 36 of 2003);
"franchisee" means a person authorized by a distribution licensee to distribute electricity
on his behalf in a particular area within his area of supply;
"Generating company" means any company or body corporate or association or body
of individuals,•whether incorporated' or not, or artificial judicial person, which owns
or operates or maintains a generating station in Madhya Pradesh;
"Generating station" or "station" means any station for generating electricity, including
any building and plant with stepup transformer, switch-gear, switch yard, cables or
other appurtenant equipment, if any, used for that purpose and the site thereof; a
site intended to be used for generating station, and any building used for housing
the operating staff of a generating station, and where electricity is generated by
water-power, includes penstocks, head and tail works, main and regulating
reservoirs, dams and other hydraulic works, but does not in any case include any
sub-station;
"Inspector" means a person appointed as such by the State Government under sub-
section (1) of Section 9;
(I) "licensee" means a person who has been granted a license under section 14 of the
Electricity Act, 2003 (No. 36 of 2003);
"local authority" means any Nagar Parishad, Municipal Council, Municipal Corporation,
Panchayat constituted at the village, intermediate and district levels or other
authority legally entitled to, or entrusted by the State Government with, the control
or management of any area;
"open access" means the non-discriminatory provision for the use of transmission lines
or distribution system or associated facilities with such lines or system by any
licensee or consumer or a person . engaged in generation in accordance with the
regulations specified by the Madhya Pradesh Electricity Regulatory Commission;
(0) "person" shall include any company or body corporate or . association or body of
. individuals, whether incorporated or not, or artificial judicial person;
"prescribed" means prescribed by rules made by the State Government under this Act;
•
"producer" means, subject to such rules as may be made by the State Government for
registration of generators, a person who generates electricity at a voltage exceeding
hundred volts and, in the event of generation of electricity by a hire of generator,
the owner of generator shall be deemed to be the producer.
(2) Any expression used but not defined in this Act and defined in the 'Electricity Act, 2003
(No. 36 of 2003) shall have the meaning assigned to it in that Act.
ti‘,144, frilT 25 3P,M 2012
416 (11)
3. (1) Subject to the exceptions specified in section 4, every Distribution Licensed franchisee
shall pay every of month to the State Government at the prescribed time and in the prescribed manner
a duty calculated at the rates specified in Part-A of the Schedule on the units of electricity sold or
supplied to consumers..
Every consumer consuming electricity
shall pay every month to the State. Government
a duty calculated at the rates specified in Part-B
by him .
Every Generating Company, Captive Generating Plant and producer shall pay every month
to the State Government at the prescribed time and in the prescribed manner a duty calculated at the
rates specified in Part-C of the Schedule on the units of electricity consumed by himself or sold to
consumers within the State of Madhya Pradesh:
Provided that no duty shall be payable in respect of electricity sold/supplied or consumed by
any Generating Company in which the Government of Madhya Pradesh has at least fifty one percent
equity.
4. Notwithstanding anything contained in Section 3, no duty shall be payable in respect of
cif: electricity :—
sold or supplied to the Government of India for consumption by that Government;
sold or supplied to the Government of India or a railway company for consumption in
the construction, maintenance or operation of any railway administered by the
Government of India;
(iii) sold or supplied to the State Government for consumption by that Government;
sold or supplied to any local authority for consumption in public street lamp or lamps.
in any market places or other places of public resort maintained by such authority;
sold to or used by an agriculturist for consumption in pumping of water for irrigation
of his land or in chaff cutting or in crushing or treating the produce of his land;
sold to sewage treatment plants of urban and rural local bodies;
sold to public water schemes of urban and rural local bodies.
5. Where the State Government is of opinion that —
in order to encourage the establishment of any particular industry or class of industries
in the State; or
having regard to the particular circumstances of any industry or class of industries;
or
in order to extend facilities to such persons or class of persons and for such purposes
as the State Government may, by notification specify;
it is necessary or expedient to do so, in public interest, it may by notification and subject
to such conditions, if any, as it may specify in the notification,—
(a) exempt from payment of duty in whole or in part to—
any Distribution Licensee or franchisee in respect of electricity sold or supplied
to such industry for the purposes thereof;
any Captive Generating Plant in respect of the electricity consumed by such
industry owning the Captive Generating Plant;
obtained through open access from outside the state
at the prescribed time and in the prescribed manner
of the Schedule on the units of electricity consumed
Levy of duty on
sale or
consumption of
electricity
Exceptions.
Power to exempt.
416 (12)
litz151:t41 (644-14, f<91-- 25 a di -a 2012
any Distribution Licensee or franchisee in respect of electricity sold or supplied
for consumption by persons or class of persons and for purposes specified
in the notification;
any open access consumer obtaining and consuming electricity from outside the
State of Madhya Pradesh.
(b) cancel any such notification.
Notwithstanding anything to the contrary in the Electricity Act, 2003 (No. 36 of 2003), a
Distribution Licensee or Franchisee may, subject to such limitations and conditions and in such manner
as may be prescribed, recover from a consumer by way of surcharge the whole or part of the duty
payable by such Distribution Licensee or Franchisee under Section 3 in respect of consumption of
electricity.
(1) The amount of duty due and remaining unpaid shall carry interest at such rate and in
such circumstances as may be prescribed.
(2) Without prejudice to any other mode of recovery available to the State Government, any
duty falling due for payment and the interest accruing thereon, if any, may be recovered in the same
manner as an arrear of land revenue.
Every Distribution Licensee or Franchisee and every producer, Captive Generating Plant,
Generating Company and consumer obtaining electricity through open access shall keep in such form
books, accounts and records and furnish such returns at such times and to such authorities as may
be prescribed.
(1) The State Government may, by general or special order, appoint any officer to be Inspector
for the purposes of this Act.
(2) Every Inspector so appointed shall Perform the duties and exercise powers for the purpose
of carrying into effect the provisions of this Act and the rules made thereunder.
Reimbursement
of duty from
consumer by
Distribution
Licensee or
Franchisee.
Recovery of duty
and interest.
Keeping of
accounts and
records and
furnishing
returns.
Appointment of
Inspector.
Settlement
disputes.
Penalties .
(3) Every such Inspector shall be deemed to be a public servant within the meaning of Section
21 of the Indian Penal Code, 1860 (45 of 1860).
of 10. If any dispute arises between consumer and distribution licensee of electricity or the
producer or others, it shall be referred to the Electrical Inspector for settlement. Appeal of such
settlement shall be referred to the State Government.
11. If any Franchisee, Producer, Captive Generating Plant, Generating company or consumer
who is required to do so under Section 8,—
fails to keep any books, accounts or records or to furnish returns in accordance with any
rule framed under Section 8; or
intentionally obstructs an Inspector in the performance of his duties or the exercise of
his powers under this Act or the rules made .thereunder, he shall be punishable with
a fine which may extend to five thousand rupees.
amend Schedule
Government to Schedule shall stand amended accordingly:
Power of State 12. (1) The State Government may, by notification, amend the Schedule and thereupon the said
Provided that no notification, by which the rate of duty is enhanced, shall be issued without
giving in the Madhya Pradesh Gazette such previous notice as the State Government may consider
reasonable of its intention to issue such notification.
i lbt igt4f , f91I 25 314 -0 2012 416 (13)
(2) Every notification issued under this section shall, as soon as may be after it is issued, be
laid on the table of the Legislative Assembly and the provisions of Section 24-A of the Madhya
Pradesh General Clauses Act, 1957 (No.3 of 1958) shall apply thereto as they apply to a rule.
13. (1) The State Government may make rules to carry out all Or any of the purposes of Power to make this Act. rules.
(2) In particular and without prejudice to the generality of the foregoing power such rules may
provide for-
"IN the time and manner of payment of duty under Section 3;
the limitations and conditions subject to which the whole or part of the duty payable in
respect of each consumer may be recovered by the Distribution Licensee or
Franchisee and the manner of such recovery under Section 6;
the rate of and the circumstances in which interest may be charged under sub-section (1)
of Section 7;
the forms in which books and accounts may be kept, returns furnished and the, times
at which and the authorities to which such returns may be furnished under
Section 8;
the manner in which the generators are to be registered and the fee payable for such
registration or renewal thereof;
- a
any other matter for which, no provision has been made in the Act and for which
provision is, in the opinion of the State Government, necessary.
Every rule made under this Section shall, as soon as may be after it is made, be laid before
the State Legislative Assembly.
In making a rule under sub-section (1) or sub-section (2), the State Government may provide
that a breach thereof shall be punishable with a fine not exceeding five thousand rupees.
No suit, prosecution or other legal proceeding shall lie against any officer or person
empowered to exercise powers' or to perform duties under this Act for anything in good faith done
or intended to be done under this Act or the rules made thereunder.
Protection of
action taken in
good faith.
(1) Save as otherwise provided in this Act, the Madhya Pradesh Electricity Duty Act, 1949 Repeal and
(No. 10 of 1949) is hereby repealed. savhig.
(2) Notwithstanding such repeal -
any thing done or any action taken or purported to have been done or. taken including
any rule, notification, inspection, order or notice made or issued or any licence,
permission or exemption granted or any direction given under the repealed Act
shall, in so for as it is not inconsistent with the provisions of this Act, be deemed
to have been done or taken under the corresponding provisions of this Act;
rules made under the repealed Act shall have effect until the rules under Section 13 are
made;
all directives issued before the commencement of this Act by the State Government under
the repealed Act shall continue to apply until directions are issued under this Act.
416 (14) 1:turSitit tivim?t, fcilV 25 alt)1 -0 2012
SCHEDULE
[See Section 3 (1)]
PART- A
Electricity sold/supplied for the purposes as shown below :—
S. No. Consumer Category Consumed Electricity
(in unit)
Rate of duty in
percentage of
tariff per unit of
electricity per
month
(I) (2) (3) (4)
1 Domestic consumer Upto 100 units 9 percent
In excess of. 12 peicent
100 units
upto 200 units.
in excess of 15 percent
200 units.
2 Non Domestic consumer Upto 50 units 9 percent
In excess of 15 percent
50 units.
3 Mines (other than captive mines of cement
industries.)
40 percent
4 Cement industries (including its captive mines) 15 percent
5 LT Industries 9 percent
' R
6 Stone Crusher upto 150 HP 9 percent
7 Mini Steel Plant, Rolling Mills and Sponge 9 percent
Iron Plant.
8 Power-Looms, Flour Mills, Oil expeller, thresher
and similar other machinery used for agricultural
processing.
9 percent
9 Textile mills, weaving mills and spinning mills 9 percent
10 H. T. Industrial and Non Industrial including
shopping mall. Stone Crusher having load
above 150 HP and situated outside & adjacent
to the mines..
15 percent
'Provided that if plectricity sold or supplied for consumption for any one 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.
TTIAVACT 25 3-11 2012 416 (15)
11.
PART- B
[See Section 3 (2)1
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.
PART- C
[See Section 3 (3)]
Electricity sold or supplied by Generating
company, Producer and Captive Generating
Plant to State owned Distribution and Trading
Licensee.
Electricity sold or supplied by Generating
company, Producer and Captive Generating
Plant to any other consumer in the State
For the electricity consumed by Captive Generating
Plants, Producers or Generating Companies
for their auxiliary consumption and for their
own consumption.
Explanation.—For the purposes of this Schedule—
5 paise per unit
The rate of duty shall be same as if
the electricity is supplied by the
Distribution Licensee to that consumer.
15 percent of the tariff which would
have been applicable if the electricity
is supplied by Distribution Licensee.
"month" means such period as may be prescribed and till such period is prescribed, the billing month;
"mine" means a mine to which the Mines Act, 1952 (No. 35 of 1952) applies and includes the
premises or machinery situated in or adjacent to a mine and used for crushing, processing, treating
or transporting the mineral;
(g) The electricity duty shall be calculated on the basis of actual percentage of tariff in a month and
fraction of 50 paise and above will be rounded off to the next higher rupee and the fraction of less
than 50 paise will be ignored;
"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;
"category of Consumer" means the category of consumer as defined in tariff order determined by the
Madhya Pradesh Electricity Regulatory Commission.
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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)1
PART-A
Electricity sold/supplied for the purpose as shown below
LOW TENSION CONSUMER
S. No. ' Consumer Category Consumed Electricity Rate of electricity duty in Percentage
(in units) of tariff per unit of electricity
per month
(1) (2) (3) .(4)
Domestic Consumer (a) up to 100 units 9
(b) above 100 units 12
Non-Domestic Consumer (a) up to 50 units 9
(b) above 50 units 15
Industry
Note: Industry includes Power-Looms, Flour Mills, Oil expeller; Thresher and similar other machinery used for
agricultural processing.
Stone Crusher (Stone 9
aggregates-Gitti, Gitta, Gajri)
Mines ao
For any other class not 12
included under. Sr. No. 1 to 5.
HIGH TENSION CONSUMER
Mines 40
Cement Industry and Captive 15
Mines of Cement Industry.
Stone Crusher (Stone 15
aggregates-Gitti, Gitta, Bajri).
Other Industry not included in 9
serial No. 7 to 9.
For any other class consumer 15
not included in serial No. 7 to 10.
TitZarb' (1414,1, 51Ich 1 atla 2016 312 (3)
Provided that if electricity sold or supplied for consumption for any one 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 The rate of duty shall be calculated as if the electricity
open access from outside the State. is supplied by Distribution Licensee.
PART-C
[ See Section 3 (3))
Electricity sold or supplied by generating
company, producer and captive generating
plant to any consumer in the State.
For the electricity consumed by captive generating
plants, producers or generating companies for
their auxiliary consumption and for their own
consumption.
The rate of duty shall be same as if the electricity is
supplied by the Distribution Licensee to that consumer.
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.—
"month" means such period as may be prescribed and till such period is prescribed, the billing
month;
"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;
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;
"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;
"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. Renewable
source
Period of
exemption
Conditions
(1) • (2) (3) (4)
I. Solar, Wind and
Biomass based
generating station.
10 years 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) litzgraT (1,714;i, 11icb 1 41 ci 2016
(1) (2) (3)
(4)
Small Hydro
based generating
stations.
5 years Provided that the exemption shall not be available on
energy supplied by a Distribution Licensee/Trading
Company/Franchisee 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-XTII-2002 dated 1' 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.
tutSti * ti ,ntkuExcerpt shown. Open the full act in Lexace.