LexThe UTTARAKHAND POWER DEVELOPMENT FUND ACT, 2003
Uttarakhand · state statute
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THE UTTARAKHAND POWER DEVELOPMENT FUND ACT, 2003
(Uttarakhand Act No. 21 of 2003)
AN
ACT
A bill to levy and collect duty on saleable energy generated by Hydro Power projects for the
development of Hydro Power projects, electricity evacuation sy stem and extension of transmission system
in the state Sector.
It is hereby enacted in the Fifty-fourth year of the Republic of India as follows:-
CHAPTER-1
Preliminary
Short title,
extent and
commencement
1- (1) This Act may be called the Uttarakhand Power Development Fund Act, 2003.
(2) It extends to the whole of Uttarakhand State.
(3) It shall be deemed to have come into force on the date of notification issued
by the State Government in the official Gazette.
Definitions 2- In this Act, unless the context otherwise requires—
(a) “Effective Date” means the date on which the fund is established under sub -
section (1) of section 6;
(b) ‘Duty’ means a duty imposed and collected on the saleable hydro electricity
generated from the existing and notified Hydro power Plants of the power
generating company of the state Government which have been in commercial
operation for over ten years;
(c) ‘Fund’ means the Uttara khand power Development Fund established under
sub-section (1) of section 6;
(d) ‘Prescribed’ means prescribed by rules made under this bill;
(e) ‘State Government’ or Government’ means the Government of the State of
Uttarakhand.
CHAPTER-2
Uttarakhand power Development Fund
Collection of
duty
3- (1) The Government may collect duty with effect from such date as the State
Government may, b y notification in the official g azette, specify, for the
purpose of this act on the saleable energy generated from the existing and
notified generating Hydro Power Plants of the generating company of the
State of Uttara khand which have be en in commercial operation for over ten
years.
(2) The rate of the duty shall be notified by the Government.
(3) Every duty leviable under sub -section (1) shall be payable by the generating
company on whom such duty is imposed.
(4) The duty leviable under sub -section (1) shall be in addition to any duty
leviable under any other law for the time being in force.
Crediting of
duty to conso -
lidated Fund of
Uttarakhand
State
4- The proceeds of the duty levied under section 3 shall first be credited to the
consolidated fund of the state Government and the state Government may, if
the State Assembly by appropriation so provides, credit such proceeds to the
fund from time to time, after deduction the expenses of collection for being
utilized exclusively for the purpose of this Act.
Grants and
loans by the
State
Government
5- The State Government may, after the appropriation made by the State
Assembly, credit by way of grants or loans, such sums of money as the State
Government may consider necessary, to the fund.
Establishment
of Uttarakhand
power
development
Fund
6- (1) With effect from such date as the state Government may, by notification in
the official Gazette, appoint in this behalf, there shall be established for the
purpose of this Act, a Fund to be called the “Uttarakhand Power Development
Fund”
(2) The Fund shall be under the control of the State Government and there shall
be credited thereto—
(a) any sums of money paid under section 4 of section 5;
(b) the sums, if any, realized by the State Government in carrying out its
functions or in the administration of this Act;
(c) Any fund provided by the State Government for the development of
Hydro Power Projects, development of electricity evacuation system and
extension of Transmission system etc. by the State Government or its
agency.
(3) The balance to the credit of the fund shall not lapse at the end of the financial
year.
Utilization of
the fund
7- The fund shall be utilized for---
(1) Development of Hydro Power Projects in the State Sector;
(2) Development of electricity evacuation system and extension of transmission
system etc.;
[(3) For any other schemes/projects directly/indirectly co -operating in the
development of Hydro Power Projects and development of power projects
based on Renewable Energy Sources, construction of power evacuating
system and development of power transmission system in State sector as
determined by the Government.]1
Accounts and
audit
8- (1) The concerned departments of the state Government shall maintain proper
accounts and other relevant records and prepare an annual st atement of
accounts, including profit and loss account and the balance sheet in respect of
allocation of their shares of fund in such from, as may be prescribed by the
State Government in consolation of the Accountant General of the State
Government.
(2) The accounts of the fund shall be audited by the Accountant General of the
State Government at such intervals as may be specified by him.
CHAPTER-3
Management of Uttarakhand power development fund
Power of the
State
Government to
administer the
fund
9- The State Government shall have the power to administer the fund an shall-
(a) take such decisions regarding investment on the development of Hydro Power
Projects, development of electricity evacuation system and extension of
transmission system etc. in the State sector;
1. Substituted by section 2 of Uttarakhand Act No. 19 of 2013.
(b) take such measures as may be necessary to raise funds for the above purpose;
(c) allocate and disburse such sums as are considered necessary, to the concerned
departments and/or institutions responsible for—
(1) The development of Hydro power projects in the state sector;
(2) The implementation of projects related to the development of electricity
evacuation system and extension of Transmission system etc.
Functions of
the State
Government
10- The State Government shall be responsible for the—
(1) Administration and management of the share of fund allocated to the
development of Hydro power projects, electricity evacuation system and
extension of Transmission system etc. in the State Sector;
(2) Co-ordination and completion of the timely utilization of all sums allocated
out of the fund;
(3) Sanction the expenditure related to the matters provided in sub -section (1) of
section 10 above.
Power to make
rules
11- The State Government may, by notification in the Official Gazette, make rules
for carrying out the purposes of this Act.