LexThe UTTAR PRADESH ELECTRICITY (DUTY) ACT, 1952
Uttarakhand · state statute
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mÙkj izns”k bysfDVªflVh ¼M~;wVh½ vf/kfu;e] 1952
¿mÙkj izns”k vf/kfu;e la[;k 33] 1952À
THE UTTAR PRADESH ELECTRICITY (DUTY) ACT, 1952
[U.P. Act No. 33 of 1952]
87
mÙkj izns”k bysfDVªflVh ¼M~;wVh½ vf/kfu;e] 19521
¿mÙkj izns”k vf/kfu;e la[;k 33] 1952À
}kjk la”kksf/kr
m0iz0 vf/kfu;e la[;k 27]1957
m0iz0 vf/kfu;e la[;k 12]1959
m0iz0 vf/kfu;e la[;k 2]1971
m0iz0 vf/kfu;e la[;k 10]1972
m0iz0 vf/kfu;e la[;k 8]19753
¿mÙkj izns”k fo/kku ifj’kn~ us fnukad 11 vDVwcj] 1952 bZ0 rFkk mÙkj izns”k fo/kku
lHkk us fnukad 16 vDVwcj] 1952 bZ0 dh cSBd es Lohd`r fd;kA
^^Hkkjr dk lafo/kku** ds vuqPNsn 200 d s vUrxZr jkTiky us fnukad 1 fnlEcj]
1952 bZ0 dh Lohd`fr iznku dh vkSj mÙkj izns”kh; ljdkjh vlk/kkj.k xtV esa fnukad 4
fnlEcj] 1952 bZ0 dks izdkf”kr gqvkAÀ
mÙkj izns”k esa ,uthZ ¼fo|qr “kfDr½ ds miHkksx ¼datEi”ku½ ij M~;Vh ¼”kqYd½ yxkus
ds fy;s
vf/kfu;e
;g vko”;d gS fd mÙkj izns”k es ,uthZ ¼fo| qr “kfDr½ ds miHkksx ij M~; wVh
¼”kqYd½ yxkbZ tk; (
vr,o fuEufyf[kr vf/kfu;e cuk;k x;k gS %&
1&& ¼1½ ;g vf/kfu;e mÙkj izns”k bysfDVªflVh ¼M~; wVh½ vf/kfu;e] 1952
dgyk;sxkA
laf{kIr “kh’kZ uke] izlkj
rFkk izkjEHk
¼2½ bldk izlkj leLr mÙkj izns”k esa gksxkA
¼3½ ;g ml fnukad 2 ls izpfyr gksxk] ftls jkT; ljdkj] ljdkjh xtV esa foKfIr
}kjk fuf”pr djsA
2&& fo’k; ;k izlax esa dksbZ ckr izfrdwy u gksus ij] bl vf/kfu;e es %& ifjHkk’kk,a
¼d½ ¿^^fu;qDr izkf/kdkjh**À4 dk rkRi;Z &
¼1½ ml bysfDVªflVh v.MjVsfdax dh n”kk esa] tks mlh ,uthZ ¿dks lEHkkfjr
djusÀ5 ds dk;Z esa izo`Ùk gks] ftldk Lokeh jkT; ljdkj gks ;k ftldk izcU/k jkT;
ljdkj }kjk fd;k tkrk gks] ,sls vf/kdkjh ;k izkf/kdkjh ¼vFkkWfjVh½ ls gS] ftls bl
lEcU/k esa jkT; ljdkj fu;qDr djs] rFkk
¼2½ ml bysfDVªflVh v.MjVsfdax dh n”kk esa] tks ,slh ,uthZ ¿dks lEHkkfjr
djusÀ5 ds dk;Z esa izo`Ùk gks] ftldk Lokeh dsUnzh; ljdkj ;k cksMZ gks ;k ftldk
izcU/k dsUnzh; ljdkj ;k cksMZ }kjk fd;k tkrk gks ] ,sls vf/kdkjh ;k izkf/kdkjh
¼vFkkfjVh½ ls gS] ftls bl lEcU/k esa jkT; ljdkj ] dsUnzh; ljdkj vFkok cksMZ dh
lgefr ls] tSlh Hkh n”kk gks] fu;qDr djsA
1- mÌs”;ksa vkSj dkj.kksa ds fooj.k ds fy;s 1 flrEcj] 1952 dk ljdkjh vlk/kkj.k xtV nsf[k;sA
2- ;g vf/kfu;e fnukad 3 tuojh] 1953 ds xtV esa izdkf”kr foKfIr la0 4389& EL@XXIII& 319
ELD &52 ds }kjk fnukad 15 tuojh] 1953 ls ykxw gqvkA
3- vf/kfu;e la0 1975 }kjk fd;s x;s la”kks/ku 12 vDVwcj] 1974 ls izo`Ùk gq,A
4- m0 iz0 vf/kfu;e la[;k 26 o’kZ 1999 dh /kkjk 2¼,d½¼d½ }kjk izfrLFkkfirA
5- mi;qZDr dh /kkjk 2¼,d½¼[k½ }kjk izfrLFkkfirA
88
¿mÙkj izns”k bysfDVªflVh ¼M~;Vh½ vf/kfu;e] 1952À ¿/kkjk 2À
Li’Vhdj.k&& bl [k.M ds iz;kstuksa ds fy;s ljdkj dk og foHkkx] tks ,uthZ
¼fo|qr “ kfDr½ ¿dks lEHkkfjr djusÀ 2 esa izo`Ùk gksa] mDr izdkj dk bysfDVªflVh
v.MjVsfdax ¼fo|qr O;olk;½ gS(
¼[k½ ^^cksMZ** dk rkRi;Z bysfDVªflVh lIykbZ ,sDV] 1948 d s v/;k; 3
¼Chapter III½ ds vUrxZr la?kfVr cksMZ ls gS(
1948 dh ,sDV la[;k 54
¼x½ ^^dsUnzh; ljdkj** dk ogh vFkZ gS ] tks lsaVªy xouZesaV dk tujy dk
tujy Dyktst ,sDV] 1897 esa fd;k x;k gS(
1897 dh ,sDV la[;k 10
¼?k½ ^^miHkksDrk ¼daT;wej½** dk rkRi;Z ykblslh ls fHkUu ml O;fDr ls gS]
ftls fuEufyf[kr }kjk ¼fo|qr “kfDr½ nh tkrh ¼lIykbZ½ gksa% &
¼1½ dksbZ ykblsalh(
¼2½ dksbZ cksMZ( vFkok
¼3½ jkT; ljdkj ¼LV sV xouZesaV½ ;k dsUnzh; ljdkj ¼lsaVªy
xouZesaV½(
¼³½ ^^,uthZ** dk rkRi;Z bysfDVªflVh ,uthZ ¼fo|qr “kfDr½ ls gSa(
¼p½ ^^ykblsalha** dk rkRi;Z fdlh ,sls O;fDr ls gS] ftls ,uthZ ¼fo|qr
“kfDr½ ¿ds lEHkj.kÀ3 dk ykblsal bafM;u bysfDVªflVh ,sDV] 1910 ds Hkkx 2 ¼ part
II½ ds v/khu izkIr gks rFkk blds vUrxZr og O;fDr Hkh gS ] ftls mDr ,sDV dh
/kkjk 28 ds v/khu bl laca/k esa jkT; ljdkj dh Lohd`fr izkIr gksa (
1910 dh ,sDV la[;k 9
¼N½ ^^fu;r** dk rkRi;Z bl vf/kfu;e ds vUrxZr cus fu;eksa }kjk fu;r ls
gSa(
¼t½ ^^yxkbZ xbZ nj** ds vUrxZr fdlh ehVj vFkok lfoZl ykbZu dk
fdjk;k ugha gS( fdUrq fuEufyf[kr mlds vUrxZr gSa %&
¼1½ tc fdlh fufnZ’V vof/k ds Hkhrj Hkqxrku djus ds fy;s NwV]
¼2½ ¿ * * * À1
¼3½ Vw ikVZ VSfjQ dh n ”kk esa fuf” pr ewY; ¼fQoLM pktsZt½ rFk k
bdkbZ ewY; ¼;wfuV pktZ½ Hkh (
¼4½ ml izdkj ¿ds lEHkj.kÀ 4 dh n”kk esa tgka ehVj u yxk gks]
le;≤ ij mlds fy;s yxk;k x;k ewY; ¼ Periodical charge made
therefor½ ( vkSj
¼5½ njksa ij dksbZ vf/kHkkj ¼ljpktZ½ ] tks ykblsal h] cksMZ] jkT;
ljdkj vFkok dsUnzh; ljdkj }kjk yxk;k x;k gksaA
Li’Vhdj.k & ^^bdkbZ ewY; ¼;wfuV pktZ½** dk rkRi;Z [k.M ¼3½ esa okLro esa
miHkqDr ,uthZ ¼fo|qr “kfDr½ ds fy;s fn;s tkus okys ewY; ls gS (
¼>½ ^^jkT; ljdkj** dk rkRi;Z mÙkj izns”k ljdkj ls gS(
¼´½ mu “kCnksa rFkk inkofy;ksa dk] ftudh ifjHkk’kk bl vf/kfu;e esa ugha
dh x;h gS fdUrq tks bafM;u bysfDVªflVh ,sDV] 1910 esa ifjHkk’kk gS] ogh vFkZ gksxk]
tks mDr vf/kfu;e esa mUgsa fn;k x;k gSA
1910 dh ,sDV la[;k
1- m0iz vf/kfu;e la0 2]1971 dh /kkjk 2 }kjk fudky fn;k x;k gSA
2- m0 iz0 vf/kfu;e la[;k 26 o’kZ 1999 dh /kkjk 2¼,d½¼[k½ }kjk izfrLFkkfirA
3- mi;qZDr dh /kkjk 2 ¼nks½ }kjk izfrLFkkfirA
4- mi;qZDr dh /kkjk 2 ¼rhu½ }kjk izfrLFkkfirA
89
¿mÙkj izns”k bysfDVªflVh ¼M~;Vh½ vf/kfu;e] 1952À ¿/kkjk 3À
¿3&& ¼1½ vkxs fn;s x;s micU/kksa ds v/khu jgrs gq, %&
¼d½ fdlh ykblsalh] cksMZ] jkT; ljdkj ;k dsUnzh; ljdkj }kjk fd lh
miHkksDrk dks csph x;h ,uthZ( ;k
¼[k½ fdlh ykblsalh ;k cksMZ }kjk okf.kfT;d vkokfld iz;kstuks a ds fy;s
iz;ksx fd;s tkus okys Hkw&x`gkfn esa] vFkok fdlh vU; Hkw&x`gkfn esa] vius oDlZ ds
fuekZ.k cuk;s j[kus ;k pykus ls fHkUu iz;kstuksa ds fy, miHkqDRk ,uthZ( ;k
bysfDVªflVh M~;Vh dk
yxk;k tkuk
¼x½ fdlh vU; O;fDr }kjk fo|qr tuu ds vius óksr ls miHkqDr ,uthZ]
ij ,d M;wVh ¼ftls vkxs ^^bysfDVªflVh M;wVh** dgk x;k gS½ yxk;h tk;xh vkSj
ftldk Hkqxrku jkT; ljdkj dks fd;k tk;sxk vkSj tks ,slh nj ;k njksa ij
fu/kkZfjr dh tk;xh ] ftls jkT; ljdkj ] le;≤ ij xtV esa foKfIr }kjk
fuf”pr djs vkSj ,slh nj ;k rks pktZ dh nj ds fufnZ’V izfr”kr ds :i esa ;k izfr
;wfuV fufnZ’V /kujkf”k ds :i esa fuf”pr dh tk ldrh gS %
¿izfrcU/k ;g gS fd 1 vDVwcj] 1984 ds Ik”pkr~ fdUrq 31 ekpZ] 1985 ds
iwoZ tkjh dh xbZ ,slh vf/klwpuk dks ,sls iwoZorhZ fnukad dks ;k] ls] tks 1 vDVwcj]
1984 ds iwoZ u gks] izHkkoh cuk;k tk ldrk gSAÀ2
¼2½ mi/kkjk ¼1½ ds [kaM ¼d½ vkSj ¼[k½ ds laca/k esa] bysfDVªflVh M;wVh pktZ dh nj
ds ¿ipkl izfr”krÀ4 ls vf/kd u gksxh %
¿fdUrq izfrcU/k ;g gS fd ou ikVZ VSfjQ dh n”kk esa tgka fd Hkkfjr nj miHkksx ds
;wfuV ij vk/kkfjr gksa] ogka bysfDVªflVh M;wVh izfr ;wfuV ,d iSls ls de ;k izfr ;wfuV ¿ukS
iSlsÀ5 ls vf/kd u gksxhAÀ1
Li’Vhdj.k & mi;qZDr bysfDVªflVh M~;wVh dh lax.kuk djus ds iz;kstuksa ds fy;s]
ykblsalh ;k cksMZ }kjk miqDr vFkok mlds ;k vius Hkkxhnkjksa] funs”kdksa] lnL;ksa] vf/kdkfj;ksa
;k lsodksa dks fu%”kqYd vFkok fj;k;rh njksa ij laHkfjr ,uthZ] ;FkkfLFkfr] ykblsalksa ;k cksMZ
}kjk miHkksDrkvksa dks] mlh Js.kh ds vU; miHkksDrkvksa ds laca/k esa ykxw njk sa ij csph x;h
,uthZ le>h tk;xhA
¼3½ mi/kkjk ¼1½ ds [kaM ¼x½ ds laca/k esa bysfDVªflVh M~;wVh izfr ;wfuV ,d iSls ls
de ;k N% iSals ls vf/kd u gksxhA
¼4½ jkT; ljdkj] yksd fg r es] fdlh {ks= esa ,uthZ ds lEHk j.k ds fy;s orZeku
ewY;ksa dks] fdlh la;= dh fo|qr tuu {kerk dks vkS|ksfxd mRiknu dh lkekU;r;k vFkok
mlds fdlh fufnZ’V oxZ dks c<+kus dh vko”;drk gks vkSj fdlh vU; laaqlxr ckr dks /;ku
esa j[krs gq,] ;k rks ,uthZ ds fo fHkUu oxksZa ds miHkksx ds laca/k esa bysfDVªflVh M~;wVh dh
fofHkUu njsa fuf”pr dj ldrh gS vFkok mldk Hkqxrku djus ls dksbZ Hkh NwV ns ldrh gSA
¼5½ fuEufyf[kr ij dksbZ bysfDVªflVh M~;wVh ugha yxk;h tk;xh %&
¼d½ dsUnzh; ljdkj }kjk miHkqDr vFkok dsUnzh; ljdkj miHkksx fd;s tkus
ds fy;s ml ljdkj dks csph x;h ,uthZ( ;k]
¼[k½ ¿* * *À3
1- m0 iz0 vf/kfu;e la[;k 8 o’kZ 1985 dh /kkjk 37 }kjk izfrLFkkfirA
2- m0 iz0 vf/kfu;e la[;k 11 o’kZ 1985 dh /kkjk 2 ¼d½ }kjk c<+k;k x;kA
3- mi;qZDr dh /kkjk 2 ¼x½ }kjk fudkyk x;kA
4- m0 iz0 vf/kfu;e la[;k 13 o’kZ 1987 dh /kkjk 2 ¼,d½ }kjk izfrLFkkfirA
5- mi;qZDr dh /kkjk 2 ¼nks½ }kjk izfrLFkkfirA
90
¿mÙkj izns”k bysfDVªflVh ¼M~;Vh½ vf/kfu;e] 1952À ¿/kkjk 3d&4À
¼x½ fdlh jsyos ds fuekZ.k] cuk;s j[kus ;k pykus esa dsUnzh; ljdkj }kjk
miHkqDr vFkok fdlh jsyos ds fuekZ.k] cuk;s j[kus ;k pykus esa miHkksx ds fy;s ml
ljdkj dks csph x;h ,uthZ (
¼?k½ fdlh d`’kd ¼cultivator½ }kjk ,sls d`f’k dk;ksZa esa] tks mlds [ksrksa ij
;k muds fudV fd;s tka; rFkk flapkbZ ds fy;s ikuh dks iEi }kjk mBkuk] mu
[ksrksa dh mit dk dqpyuk ;k isjuk] ihluk ;k miHkksx ds fy;s vU; fd z;k djuk
¼crusshing milling and treating½ ;k pkjk dkVuk(À1
¿¼³½ turk lfoZl dusD”ku ;kstuk ds v/khu fd;s x;s lEHkj.k ij jks”kuh
ds fy;s mi;qDr ,uthZA
Li’Vhdj.k& [kaM ¼³ ½ ds iz;kstuksa ds fy;s ^^turk lfoZl dusD”ku
;kstuk** dk rkRi;Z jkT; ljdkj }kjk vf/klwfpr ftyksa esa gfjtuksa] Hkwfeghu Jfedksa]
d`’kdksa ¼ftuds ikl ,d ,dM+ ls vf/kd Hkwfe u gks½ l”kL= cy ds lnL;ksa ¼pkgs
lsokjr gksa ;k lsokfuo`Rr gks½] ;q) fo/kokvksa vkSj vU; fucZy oxksaZ dks ,uthZ ds
lEHkj.k ds fy;s mRrj izns”k jkT; fo|qr ifj’kn~ }kjk vuqeksfnr ;kstuk ls gSAÀ3
3&d&& [XXX]2
¿4&& ¼1½ bysfDVªflVh M~;wVh] ,slh jhfr ls rFkk ,slh vof/k ds Hkhrj] tks fu;r dh
tk;] jkT; ljdkj dks fuEufyf[kr ds }kjk nh tk;xh %&
bysfDVªflVh M~;wVh vkSj
mlds C;kt dk Hkqxrku
¼d½ tc ,uthZZ ykblsalh }kjk lEHkfjr ;k miHkqDr dh tk; rks ykblsalh
}kjk(
¼[k½ tc ,uthZ jkT; ljdkj ;k dsUnzh; }kjk lEHkfjr dh tk; vFkok
cksMZ }kjk lEHkfjr ;k miHkqDr dh tk;] rks fu;qDr izkf/kdkjh }kjk( vkSj
¼x½ tc ,uthZ fdlh vU; O;fDr }kjk vius gh fo|qr tuu óksr ls
miHkqDr dh tk;] rks ,slh ,uthZ tfur djus okys O;fDr }kjk A
¼2½ ;fn mi;qZDr ds vuqlkj fu;r vof/k ds Hkhrj jkT; ljdkj dks bysfDVªflVh
M~;wVh] dh /kujkf”k dk Hkqxrku u fd;k tk; rks] ;FkkfLFkfr] ykblsalh] cksMZ ;k mi/kkjk ¼1½
ds [k.M ¼x½ esa mfYyf[kr O;fDr] ml bysfDVªflVh M~;wVh] dh /kujkf”k ij ftldk Hkqxrku u
fd;k x;k gks] vV~Bkjg izfr”kr izfro’kZ dh nj ls] ,slh vof/k ds Hkhrj tks fu;r dh tk;]
rc rd C;kt dk nkusnkj gksxk tc rd fd mldk Hkqxrku u dj fn;k tk;A
4&d&& fdlh ykblaslh] jkT; ljdkj] dsUnzh; ljdkj ;k cksMZ }kjk f dlh
miHkksDrk dks lEHkfjr ,uthZ ij /kkjk 3 ds v/khu ns; bysfDVªªflVh M ~;wVh dh /kujkf”k
;FkkfLFkfr ykblsalh ;k fu;qDr izkf/kdkjh }kjk miHkksDrk ls olwy dh tk ldrh gSA
miHkksDrk ls bysfDVªªflVh
M;wVh dh izfriwfrZ
¼2½ miHkksDrk ls bysfDVªªflVh M;wVh dh /kujkf”k olwy djus ds mn~ns”; ls]
;FkkfLFkfr] ykblsalh ;k fu;qDr izkf/kdkjh] olwyh dh fdlh vU; jhfr ij izfrdwy izHkko Mkys
fcuk bafM;u by sfDVªªflVh ,sDV] 1910 dh /kkjk 24 dh mi/kkjk ¼ 1½ ds v/ khu ykblsalh dks
izkIr vf/kdkjksa dk iz;ksx dj ldrk gS ekuks fd mDr M ~;wVh ,sls miHkksDrk dks lEHkfjr
,uthZ ds laca/k eas pktZ vFkok ns; /kujkf”k gksA
1- m0iz0 vf/kfu;e la0 2]1971 dh /kkjk 3 }kjk izfrLFkkfirA
2- mi;ZqDr dh /kkjk 4 }kjk fudkyk x;kA
3- m0 iz0 vf/kfu;e la[;k 12 o’kZ 1982 dh /kkjk 2 }kjk c<+k;k x;kA
91
¿mÙkj izns”k bysfDVªflVh ¼M~;Vh½ vf/kfu;e] 1952À ¿/kkjk 4 [k&5À
4&[k&& ¼1½ ;fn rnFkZ fu;r fdlh izkf/kdk jh dh jk; eas bysfDVªªflVh M;wVh ds
fy, nsunkj ykblsUlh] cksMZ ;k vU; O;fDr M;wVh nsus ls NyiwoZd cprk gS vFkok cpus dk
iz;kl djrk gS] pkgs og ,slk feF;k vfHkys[k j[kdj] feF;k foojf.k;ksa dks izLrqr djds]
lEHkfjr ;k miHkqDr ,uthZ dks fNikdj vFkok fdlh vU; mik; ls djrk gks rks ;FkkfLFkfr]
ykblsUlh cksMZ ;k vU; O;fDr ,sls le; ds Hkhrj] tks fu;r fd;k tk;] mDr M;wVh ds
vfrfjDr n.M ds :i eas ,slh M;wVh dh] ftls NyiwoZd cpk;k x;k gks vFkok ftls cpkus
dk iz;kl fd;k x;k gks] /kujkf ”k ds pkj xqus ls vuf/kd ,slh /kujkf”k dk Hkqxrku djsxk]
tks mDr izkf/kdkjh }kjk vo/kkfjr dh tk; %
dfri; n”kkvksa esa n.M]
“kqYd dk Hkqxrku fd;k
tk;xkA
izfrcU/k ;g gS fd ykblsalh cksMZ ;k ,sls vU; O;fDr dks lquokbZ dk mfpr volj
fn;s fcuk bl mi/kkjk ds v/khu dksbZ dk;Zokgh u dh tk;xhA
¼2½ mi/kkjk ¼1½ ds v/khu fn;s x;s vkns”k ds fo:) vihy ,sls izkf/kdkjh dks] ,slh
vof/k ds Hkhrj vkSj ,slk “kqYd nsus ij] tks fu;r fd;s tk;a] dh tk;xhA
¼3½ vihyh; izkf/kdkjh ml vkns”k dh] ftlds fo:) vihy dh x;h gks] iqf’V dj
ldrk gS] mldks jn~n dj ldrk gS vFkok mleas ifj’dkj dj ldrk gS vkSj vihy dk
fuLrkj.k gksus rd vkns”k dk dk;kZfUor fd;k tkuk iw.kZr% ;k va”kr% vkSj ,slh “krksZa ij] tks
og mfpr le>s] LFkfxr dj ldrk gSAÀ1
5&& ¼1½ ;fn jkT; ljdkj ] lkekU; vFkok fo”ks’k vkKk }kjk ,slk funsZ”k djs] rks
ykblsUlh vFkok fu;qDr izkf/kdkjh ¿vFkok bysfDVªªflVh M;wVh ds fy, nsunkj vU; O;fDr À2
,sls vfHkys[k ,slh jhfr rFkk ,sls vkdkj eas j[ksxk] tks fu;r fd;s t k;a vkSj ftueas
fuEufyf[kr iznf”kZr gksaxs &&
vfHkys[k rFkk uD’ks
¼d½ ¿ikjs’k.k ;k ¿lEHkj.kÀ8 ds fy,À3 mRiUu dh x;h vFkok izkIr ,uthZ
¼fo|qr “kfDr½ dh bdkb;ka ¼;wfuV~l½(
¼[k½ miHkksDrk dks nh x;h ,uthZ ¼fo|qr “kfDr½ dh bdkb;ka ¼;wfuVl½
vFkok mlds }kjk miHkqDr bdkb;ka(
¿¼x½ izR;sd Js.kh ds miHkksx ij vyx&vyx ns; bysfDVªªflVh M~;wVh dh
/kujkf”k vkSj /kkjk 4&d ds v/khu olwy dh x;h /kujkf”k (À4
¿¼x&d½ /kkjk 4 ds v/khu ns; C;kt dh /kujkf”k] ;fn dksbZ gks vkSj /kkjk
4&[k ds v/khu vo/kkfjr n.M “kqYd dh /kujkf”k] ;fn dksbZ gks(À5
¼?k½ vU; ,sls C;kSjs] tks fu;r fd;s tk;aA
¼2½ ¿izR;sd O;fDrÀ6 ftls mi/kkjk ¼1½ ds v/khu vfHkys[k j[kus dk funsZ”k fd;k x;k
gksa] ,sls uD”ks] ,sls vkdkj vkSj jhfr esa ¿,sls izkf/kdkjh dks vkSj ,slh vof/k ds HkhrjÀ 7 izLrqr
djsxk tks fu;Rk fd;s tk;aA
1- m0iz0 vf/kfu;e la0 2]1971 dh /kkjk 5 }kjk izfrLFkkfir A
2- m0iz0 vf/kfu;e la[;k 2] 1971 dh /kkjk 6 ¼1½ ¼d½ }kjk vUrfoZ’V
3- mi;qZDr dh /kkjk 6 ¼1½ ¼[k½ }kjk izfrLFkfirA
4- mi;qZDr dh /kkjk 6 ¼1½ ¼x½ }kjk izfrLFkkfirA
5- mi;ZqDr dh /kkjk 6 ¼1½ ¼?k½ }kjk izfrLFkkfirA
6- mi;qZDr dh /kkjk 6 ¼2½ }kjk izfrLFkkfirA
7- mi;qZDr dh /kkjk 6 ¼2½ }kjk izfrLFkkfirA
8- m0 iz0 vf/kfu;e la[;k 26 o’kZ 1999 dh /kkjk 3 }kjk izfrLFkkfirA
92
¿mÙkj izns”k bysfDVªflVh ¼M~;Vh½ vf/kfu;e] 1952À ¿/kkjk 6&8À
¼3½ mi/kkjk ¼1½ ds [k.M ¼d½ rFkk ¼[k½ ds iz;kstuksa ds fy;s ,uthZ ¼fo|qr “kfDr½
dh ek=k ml jhfr ls vkadh tk;xh] tks fu;r fd;s tka;A
6&& ¼1½ jkT; ljdkj ] ljdkjh xtV esa foKfIr }kjk /kkjk 5 ds v/k hu j [ks
vfHkys[kksa dk fujh{k.k djus ds fy;s] fujh{k.kkf/kdkjh ¼ Insecting Officer ½ fu;qDr dj
ldrh gSA
fujh{k.kkf/kdkjh
¼2½ bl vf/kfu;e rFkk fu;ek as d s micU/kksa dks dk;kZfUor djus ds fy;s
fujh{k.kkf/kdkjh ,sls dk;Z djsaxs vkS j ,sls vf/kdkjksa dk s mi;ksx esa yk;saxs ] ftUgsa le;≤
ij fu”pr fd;k tk;A
7&& ¼1½ ;fn /kkjk 3] ;k /kkjk 4] ;k /kkjk 4 &[k ds v/khu bysfDV ªªflVh M;wVh ;k
C;kt vFkok n.M “ kqYd ds eÌs ns; dksbZ /ku jkf”k fu;r vof/k ds Hkhrj jkT; ljdkj dks
vnk u dj nh x;h gks rks og ekyxqtkjh dh cdk;k ds :i esa fuEufyf[kr ls olwy dh
tk ldsxh % &
miHkksDrkvks ls bysfDVª h&
flVh M;wVh dh izfriwfrZ
¼d½ ykblsUlh }kjk laHkfjr ;k miHkqDr ,uthZ dh n”kk esa && ykblsUlh ls(
¼[k½ cksMZ }kjk lEHkfjr ;k miHkqDr ,uthZ dh n”kk esa && cksMZ ls ( vkSj
¼x½ ,uthZ tuu djus okys fdlh vU; O;fDr }kjk miHkqDr ,uthZ dh n”kk
esa&& ml O;fDr ls] tks vf/kfu;e ds v/khu mDr M~;wVh dk nsunkj gksA
¼2½ mi/kkjk ¼1½ ds micU/kksa ij izfrdwy izHkko Mkys fcuk] jkT; ljdkj &
¼d½ fdlh ykblsUlh ;k cksMZ }kjk mi;qZDr izdkj ls ns; fd lh /kujkf”k dh
n”kk esa] mDr /kujkf” k dks fdlh ,slh /kujkf”k esa ls dkV ldrh gS] tks jkT;
ljdkj }kjk ykblsUlh ;k cksMZ dks ns; gks( ;k
¼[k½ fdlh ykblsUlh }kjk mi;qZDr izdkj l s ns; /kujkf”k dh n”kk esa] cksMZ
ls ;g vis{kk dj ldrh gS fd og mDr /kujkf”k dks fdlh ,slh /kujkf”k esa ls dkV
ys tks mlds }kjk ykblsUlh dks ns; gk s vkSj bl izdkj dkVh x;h /kujkf” k jkT;
ljdkj dks ns ns A
8 & ¿¼1½À1 ;fn dksbZ O;fDr & n.M
¼d½ ftls /kkjk 5 ds vuqlkj vfHkys[k j[kuk rFkk uD” ks izLrqr djuk
vko”;d gks] mUgsa fu;r jhfr ls vFkok fu;r vkdkj esa j[kus esa vFkok izLrqr djus
esa vlQy jgrk gS( vFkok
¼[k½ /kkjk 6 ds vUrxZr fu;qDr fdlh fujh{k.kkf/kdkjh ds bl vf/kfu;e rFkk
fu;eksa ds vUrxZr vf/kdkj] iz;ksx rFkk dÙkZO; ikyu esa tkucw>dj ck/kk Mkyrk gS(
vFkok
¼x½ fdlh fu;e dk mYya?ku djrk gS]
rks og fdlh eSftLVªsV }kjk vfHk”kLr gksus ij ¼ on conviction½ vFkZ
n.M dk Hkkxh] tks nks lkS :i;s ls vf/kd u gksxkA
1- m0 iz0 vf/kfu;e la[;k 2]1971 dh /kkjk 8 }kjk mi/kkjk ¼1½ ds :i esa iqulaZ[;kfdrA
93
¿mÙkj izns”k bysfDVªflVh ¼M~;Vh½ vf/kfu;e] 1952À ¿/kkjk 8d&9À
¿¼2½ ;fn dksbZ O;fDr /kkjk 5 esa mfYy f[kr dksbZ ,slk vf Hkys[k j[krk gS ;k dksbZ
,slk uD”kk izLrqr djrk gS] ftlds laca/k esa ml s ;g tkudkjh gks ;k ;g f o”okl djus dk
dkj.k gks fd og fdlh lkjoku fooj.k esa feF;k gS] vFkok lR; ugha gS] rks og vFkZ n.M dk
Hkkxh gksxk] tks ,d gtkj :Ik;s ls vf/kd u gksxkAÀ1
¿8&d&& dksbZ U;k;ky; bl vf/kfu;e ds v/khu fdlh vijk/k dk laKku rc rd
u djsxk] tc rd fd fdlh ,sls vf/kdkjh }kjk ] tks fu;r fd;k tk;] ifjokn u fd;k
tk;A
vijk/k laKku
8&[k&& ¼1½ ;fn bl vf/kfu;e ds v/khu vijk/k djus okyk O;fDr dksbZ dEiuh
gks] rks dEiuh vkSj mlds lkFk&lkFk izR;sd O;fDr Hkh] tks vijk/k fd;s tkus ds le;
dEiuh dk dkjksckj p ykus ds fufeÙk mldk izHkkjh gks ] vkSj mlds izfr m Ùkjnk;h gks]
vijk/k djus dk nks’kh le>k tk;xk vkSj mlds fo:) dk;Zokgh dh tk ldsxh rFk k mls
rn~uqlkj n.M fn;k tk ldsxk %
dEifu;ksa }kjk vijk/k
izfrcU/k ;g gS fd bl mi/kkjk dh fdlh ckr ls dksbZ ,slk O;fDr fdlh n. M dk
Hkkxh u gksxk ;fn og ;g fl) dj ns fd vijk/k mldh tkudkjh ds fcuk fd;k x;k Fkk
vFkok mlus ml vijk/k dks jksdus ds fy;s lHkh izdkj dh ;Fkksfpr lko/kkuh cjrh FkhA
¼2½ mi/kkjk ¼1½ esa fdlh ckr ds gksrs gq, Hkh] ;fn bl vf/kfu;e ds v/khu vijk/k
fdlh] dEiuh }kjk fd;k x;k gks vkSj ;g fl) gks tk; fd vijk/k dEiuh ds fdlh eSusftax
,tsUV] lsdsVªjht vkSj VªstjklZ] funs”kd] izcU/kd] lfpo ;k vU; vf/kdkjh dh lgefr ls ;k
mldh ekSu vuqefr ls gqvk gS ] vFkok ;g fd vijk/k mldh vksj ls fdlh mis{kk ds dkj.k
gqvk gS rks og eSusftax ,tsUV] lsdsVªjh] izcU/kd] lfpo ;k vU; vf/kdkjh Hkh ml vijk/k dk
nks’kh le>k tk;xk vkSj mlds fo:) dk;Zokgh dh tk ldsxh rFkk mls rn~uqlkj n.M fn;k
tk ldsxkA
Li’Vhdj.k&& bl /kkjk ds iz;kstuksa ds fy;s &
¼d½ ^^dEiuh** dk rkRi;Z fdlh fuxfer fudk; ls gS ] vkSj blds vUrxZr
dksbZ Hkh QeZ ;k O;fDRk;ksa dk vU; la?k Hkh gS( vkSj
¼[k½ fdlh QeZ ds laca/k es a ^^funs”kd** dk rkRi;Z QeZ d s fdlh Hkkxhnkj
ls gSA
8&x&& bl vf/kfu;e ;k rn~/khu cuk;s x;s fdlh fu;e vFkok fn;s x;s fdlh
vkns”k ds fdlh micU/k ds vuqlj.k esa l n~Hkkouk ls fd;s x;s vFkok fd;s tkus ds fy;s
vfHkizsr fdlh dk;Z ds laca/k esa jkT; ljdkj ds fdlh vf/kdkjh ;k lsod ds fo:) dksbZ
Hkh okn] vfHk;kstu vFkok vU; fof/kd dk;Zokgh ugha dh tk ldsxhAÀ2
ln~Hkkouk ls fd;s x;s
dk;Z ds fy;s laj{k.k
9&& ¿xxxÀ3
1- m0 iz0 vf/kfu;e la[;k 2] 1971 dh /kkjk 8 }kjk vUrfoZ’VA
2- mi;qZDr dh /kkjk 9 }kjk vUrfoZ’VA
3- mi;qZDr dh /kkjk 10 }kjk fudkyk x;k A
94
¿mÙkj izns”k bysfDVªflVh ¼M~;Vh½ vf/kfu;e] 1952À ¿/kkjk 10À
¿10&& ¼1½ jkT; ljdkj] xtV esa foKfIr }kjk bl vf/kfu;e ds iz;kstuks a dks
dk;kZfUor djus ds fy;s fu;e cuk ldrh gSA
fu;e cukus dk vf/kdkj
¼2½ fo”ks’kr% vkSj iwoksZDr vf/kdkj dh O;kidrk ij izfrdwy izHkko Mkys fcuk] ,sls
fu;eksa esa fuEufyf[kr dh O;oLFkk dh tk ldrh gS &
¼d½ jhfr] ftlds vuqlkj rFkk vof/k ] ftlds Hkhrj /kkjk 4 ds v/khu
bysfDVªflVh M~;Vh ;k mlds C;kt dk Hkqxrku jkT; ljdkj dks fd;k tk;xk]
¼[k½ izi=] ftlesa vkSj jhfr ] ftlds vuqlkj /kkjk 5 dh mi/kkjk ¼1½ ds
v/khu vfHkys[k j[ks tk;saxs vkSj fooj.k] tks muesa fn;s tk;saxs (
¼x½ izi=] ftlesa vkSj jhfr ] ftlds vuqlkj] vof/k ftlds Hkhrj vkSj
izkf/kdkjh ftls] /kkjk 5 dh mi/kkjk ¼2½ ds v/khu uD”ks izLrqr fd;s tk;saxs (
¼?k½ jhfr] ftlds vuqlkj /kkjk 5 dh mi/kkjk ¼1½ ds [k.M ¼d½ vkSj ¼[k½
ds iz;kstuksa ds fy;s ,uthZ dh bdkb;ka lqfuf”pr dh tk;saxh(
¼³½ drZO;] ftudk ikyu vkSj vf/kdkj] ftudk iz;ksx /kkjk 6 d s v/khu
fu;qDr fujh{k.k vf/kdkjh djsaxs (
¼p½ izkf/kd kjh] tks /kkjk 4& [k dh mi/kkjk ¼1½ ds v/khu ns; “ kkfLr
vo/kkfjr djsxk vkSj vof/k] ftlds Hkhrj bldk Hkqxrku fd;k tk;xk(
¼N½ izkf/kdkjh ftls] vof/k ftlds Hkhrj] vkSj “kqYd] ftlds fn;s tkus
ij] /kkjk 4&[k dh mi/kkjk ¼2½ ds v/khu vihy dh tk ldsxh(
¿¼NN½ jhfr] ftlls /kkjk 4&[k dh mi/kkjk ¼2½ ds v/khu dksbZ vihy
nkf[ky dh tk;sxh vkSj mls fuLrkfjr djus dh izfdz;kÀ2
¼t½ vf/kdkjh] tks bl vf/kfu;e ds v/khu vfHk;kstu ds fy;s ifjokn
dj ldrs gSA
¼>½ dksbZ vU; fo’k ;] ftls fu;r fd;k tkuk gks ;k fu;r fd;k tk
ldsA
¼3½ bl v f/kfu;e ds v/khu cuk ;s x;s leLr fu;e] cuk;s tkus ds i”pkr~
;Fkk”kD; “kh?kz] jkT; fo/kku eaMy ds izR;sd lnu ds le{k] tc mldk l= gks jgk gks]
mlds ,d l= esa ;k ,d ls vf/kd vkuqØfed l=ksa es dqy pkSng fnu dh vof/k i;ZUr
j[ks tk;saxs] vkSj tc rd fd dksbZ ckn dk fnukad fuf”pr u fd;k tk;] xtV esa izdkf”kr
gksus ds fnukad ls] ,sls ifj’ dkjksa ;k vuq”kwU;uksa ds v/khu jgrs gq,] izHkkoh gksax s] tks fo/kku
e.My ds nksuksa lnu mDr vof/k ds Hkhrj djus ds fy, lger gksa fdUrq bl izdkj ds
fdlh ifj’dkj ;k vfHk”kwU;u dk lEc) fu;eksa ds v/khu igys dh x;h fdlh ckr dh oS/krk
ij izfrdwy izHkko u iM+sxkAÀ1
1- m0 iz vf/kfu;e la[;k 2] 1971 dh /kkjk 11 }kjk izfrLFkkfirA
2- m0 iz0 vf/kfu;e la[;k 26 o’kZ 1999 dh /kkjk 4 }kjk c<+k;k x;kA
95
THE U.P. ELECTRICITY (DUTY) ACT, 19521
[U.P. ACT NO. XXXIII OF 1952]
Amended by------
U. P. Act no. XXVII of 1957
U. P. Act no. XII of 1959
U. P. Act no. II of 1971
U. P. Act no. X of 1972
U. P. Act no. 8, 19753
[Passed in Hindi by the Legislative Council on October 11, 1952 and by the Uttar
Pradesh Legislative Assembly on October 16, 1952.
Received the assent Governor on December 1, 1952 under Article 200 of ‘the
Constitution of India’, and was published in the Uttar Pradesh Gazette Extraordinary dated
December 4, 1952,]
AN
ACT
to levy a duty on the consumption of electrical energy in Uttar Pradesh.
WHEREAS it is expedient to levy a duty on the consumption of electrical in U. P.;
It is hereby enacted as follows :
Short title,
extent and
commencement
1. (1) This Act may be called the U. P. Electricity (Duty) Act, 1952.
(2) It extends to the whole of Uttar Pradesh.
(3) It shall come into force on such date 2 as the State Government may, by
notification in the official Gazette, appoint.
Definitions
2. In this Act, unless there is anything repugnant in the subject or context --
(a) ["appointed authority”]4 means ----
(i) in the case of electricity undertaking engaged in the business of
supplying energy owned or managed by the State Government, such officer
or authority as the State Government may appoint in this behalf; and
(ii) in the case of electricity undertaking engaged in the business of
supplying energy owned or managed by the Central Government or a
Board, such officer or author ity as the State Government may, with the
concurrence of the Central Government or the Board, as the case may be,
appoint in this behalf.
1. For S. O. R, see Gas extra dated Sep. 1, 1952.
2. The Act came into force from J an, 15, 1953 –vide not no. 4389 EL/XXIII D-319-
EL,52, dated Dec. 30, 1952, in Gas, dated Jan. 3, 1953.
3. Amendments made vide Act no, 8, 1975 came into force with effect from October
12, 1974.
4. Substituted by section 2 (i)(a) of U.P. Act No. 26 of 1999.
5. Substituted by section 2 (i)(b) ibid.
96
[The U. P. Electricity (Duty) Act, 1952] [Section 2]
Explanation-- For purposes of this clause, a department of the Government
engaged in supplying energy is an electricity undertaking as aforesaid.
Act No. 54 of
1948
(b) "Board" means a b oard constituted under chapter III of the
Electricity (Supply) Act, 1948;
Act X or 1897
Act IX of 1910
Act IX of 1910
(c) "Central Government" shall have the meaning ass igned to it in the
General Clauses Act, 1897;
(d) "consumer" means a person, other than a licensee, who is supplied
with energy-
(i) by a licensee ;
(ii) by a Board; or
(iii) by the State Government or Central Government;
(e) "energy" means electrical energy;
(f) "licensee means any person l icensed under Part II of the Indian
Electricity Act, 1910, to supply energy and includes any person who has
obtained the sanction in that behalf of the State Government under section 28
of the said Act ;
(g) "prescribed" means prescribed by rules made under this, Act;
(h) "rate charged" does not include-hire for meter or .service line;
but includes-
(i) where any rebate is allowed on account of payment, being
made within any specified period, the rebate so allowed;
(ii) [* * * ]1
(iii) in the case of a two-part tariff, the fixed charged also the
unit-charge;
(iv) in the case of the un -metered supply, the periodical charge
made therefore; and
(v) any surcharge on the rates, whether imp osed by the licensee,
Board, the State Government or the Central Government.
Explanation-- In clause (iii) "Unit charge" means "the charge for the
energy actually consumed";
(i) "State Government" means the Government of Uttar Pradesh;
(j) words and expressions not defined in this Act but defined in the
Indian Electricity Act, 1910, have the meaning assigned to them in that Act.
1. Omitted by section 2 of U. P. Act No. 2 of 1971.
2. Substituted by section 2(i)(b) of U.P. Act No. 26 of 1999.
3. Substituted by section 2 (ii).
4. Substituted by section 2 (iii).
97
[The U. P. Electricity (Duty) Act, 1952] [Section 3]
[Levy of
electricity duty
3. (1) Subject to the provisions hereinafter contained, there shall be levied for and
paid to the State Government on the energy --
(a) sold co a consumer by a licensee, the Board, the State Government
or the Central Government; or
(b) consumed by a licensee or the Board, in or upon premises used for
commercial or residential purposes, or in or upon any other premises except
in the construction, maintenance or operation of his or its works; or
(c) consumed by any other person from his own source or generation,-
a duty (hereinafter referred to as electricity duty), determined at such
rate or rates as may from time to time be fixed by the State Government by
notification in the Gazet te, and such rate may be fixed either as a specified
percentage of the rate charged or as a specified sum per unit;
[Provided that such notification issued after October 1, 1984 but not
later than March 31, 1985 may be made effective on or from a prior dat e not
earlier than October 1, 1984]2
(2) In respect of clauses (a) and (b) of sub -section (1), electricity duty
shall not exceed [fifty per cent]4 of the rate charged :
[Provided that in the case of one -part tariff, where the rate charged is
based on units of consumption, the electricity duty shall not be less than one
paisa per unit or more than [nine paisa]5 per unit.]1
Explanation-- For the purposes of calculation of electricity duty as
aforesaid, energy consumed by a licensee or the Board or supplied free of
charge or at concessional rates to his or its partners, d irectors, members,
officers or servants, shall be deemed to be energy sol d to consumers by the
licensee or t he Board, as the case may be at the rates applicable to other
consumers of the same category.
(3) In respect of clause ( c) of sub -section (1), the electric ity duty shall
not be less than one paisa or more than six paisa per unit.
(4) The State Government may, in the public interest, having regard to
the prevailing charges for supply o f energy in any area, the generating
capacity of any plant the need to promote industrial production generally or
any specified class thereof and other relevant factors, either fix different rates
of electricity duty in relation to different classes of con sumption of energy or
allow any exemption from payment thereof.
(5) No electricity duty shall be levied on-
(a) energy consumed by the Centre Government or said to the
Central Government for consumption by that Government; or
(b) [***]3
1. Subs. by section 37 of U.P. Act No. 8 of 1975.
2. Added by section 2 (a) of U.P. Act No. 11 of 1985.
3. Omitted by section 2 (c) ibid.
4. Substituted by section 2 (i) of U.P. Act No. 13 of 1987.
5. Substituted by section 2 (ii) ibid.
98
[The U. P. Electricity (Duty) Act, 1952] [Section 3A-4]
(c) energy consumed in the construction, maintenance or
operation of any railway by the Central Government or sold to that
Government for consumption in the construction, maintenance or
operation of any railway:
(d) by a cultivator in agricultural operations carried on in or near
his fields such as the pumping of water for irrigation, crushing, milling
or thrashing of the produce of those fields or chaff cutting. ]1
[(e) Energy consumed in light up on supplies made under the
Janta Service Connection Scheme.
Explanation-- For the purposes of c lause (e) "Janta Service
Connection Scheme" means a scheme approved by the State Electricity
Board f or supplyin g Energy to Harijans, landless labourers, farmers'
(holding land not exceeding one acre), members of armed forces
(whether serving or retired), war wid ows and other weaker sections in
districts notified by the State Government.]3
3-A [ X X X ]2
[Payment of
electricity duty
and interest on
4. (1) The electricity duty shall be paid in such manner and w ithin such period as
may be prescribed, to the State Government-
(a) where the energy is supplied or consumed by a licence, by the
licensee;
(b) where the energy is supplied by the State Government or the
Central Government or is su pplied or consumed by the Board, by the
appointed authority; and
(c) where the energy is consumed by any other person from his own
source of generation, -------- by the person generating such energy.
(2) Where the amount of electricity duty is not pai d to the State Government
within the prescribed period as aforesaid, the licensee, the Board or other
person mentioned in clause (c) of sub-section (1), as the case may be shall be
liable to pay within such period as may be prescribed, interest at the rate of
eighteen per cent per annum on the amount of electricity duty remaining
unpaid until payment thereof is made.
Reimbursement
of electricity
duty from
consumers
Act IX of 1910
4-A (1) The amount of electricity duty payable under section 3 on the en ergy supplied
to a consumer by a licencee the State Government, the Central Government,
or the Board, may be re-covered by the licensee or the appointed authority, as
the case may be, from the consumer.
(2) For the purpose of recovering the amount of elect ricity duty from the
consumer, the licensee or the appointed authority, all the case may be, may,
without prejudice to any other mode of recovery, exercise the powers
conferred on t he licensee under sub -section (1 ) of section 24 of the Indian
Electricity A ct, 1910, as if the duty were charge or sum due in respect of
energy supplied to such consumer.
1. Subs by section 3 of U.P. Act no. 2 of 1971.
2. Omitted by section 4 ibid.
3. Subs by section 2 of U.P. Act No. 12 of 1982.
99
[The U. P. Electricity (Duty) Act, 1952] [Section 4B-5]
Penal duty to
be paid in
certain cases
4-B (1) If in the opinion of an authority prescribed in that behalf, the licensee, the
Board of other person liable to pay electricity duty evades or attempts to
evade the payment of the duty, whether by maintaining false records,
submitting false returns, concealing the energy supplied or consumed, or by
any other means, the licensee, the Board or other person, as the case may be,
shall pay by way of penalty within such time as may be prescribed, in
addition to the said duty, a sum, not exceeding four times the amount of duty
so evaded or attempted to be evaded, to be determined by such authority :
Provided that no action Under this sub -section shall be taken without
giving a reasonable opportunity of being heard to the licensee, the Board, of
such other person.
(2) An appeal shall lie from an o rder passed under sub -section (1) to such
authority, within such period, and on payment of such fee, its maybe
prescribed.
(3) The appellate authority may confirm, set aside or modify the order appealed
from, and pending the disposal of the appeal, stay the operation of the order
wholly or partially and on such terms as it thinks fit.]1
Records and
returns
5. (1) If the State Government s o directs by a general or special order a licensee or
an appointed authority [or other person liable to pay electricity duty] 2 shall
maintain such record in such manner and form as may be prescribed
showing--
(i) the units of energy generated, or received by it for [transmission or
supply;]3
(ii) the units of energy supplied to the consumers or consumed by him ;
[(iii) the amount of electricity duty payable separately on each category
of consumption and the amount recovered under section 4-A.]4
[(iii-a) the amount of interest, if any, payable under section 4 and the
amount of penal duty, if any, determined under section 4-B;]5
(iv) such other particulars as may be prescribed.
(2) [Every person] 6 who has been directed under sub -section (i) to maintain a
record, shall submit such returns in such form and manner [to such authority
and within such period]7 as may be prescribed.
(3) The amount of energy shall for purposes of clauses (i) and (ii) of sub -section
(1) be ascertained in such manner as may be prescribed.
1. Subs by section of U. P. Act no. 2 of 1971.
2. Ins. by s. 6 (i) (a) of U. P. Act no. 2 of 1971.
3. Subs. by s. 6 (1) (b) ibid.
4. Subs by section 6 (1) (c) ibdi.
5. Subs by section 6 (1) (d) ibdi.
6. Subs by section 6 (2) ibdi.
7. Subs by section 6 (2) ibdi.
8. Substituted by section 3 of U.P. Act No. 26 of 1999.
100
[The U. P. Electricity (Duty) Act, 1952] [Section 6-8]
Inspecting
officers
6. (1) The State Government may, by notification in the official Gazette, appoint
inspecting officers to inspect records maintained under section 5.
(2) The inspecting officers shall perform such duties and exercise such powers; as
may be prescribed for the purpose of carrying into effect the provisions of
this Act and the rules.
(3) Every inspecting officer appointed under this section shall be deemed to be a
public servant within the meaning of section 21 of the Indian Penal Code,
1860.
[Recovery of
electricity
duty etc.
7. (1) Any sum due on account of electricity duty or interest or penal duty under
section 3, section 4 or section 4 -B, if not paid within the prescribed period to
the State Government, shall be recoverable as an arrear of land revenue --
(a) in the case of energy supplied to consumed by a licensee, from the
licensee ;
(b) in the case of energy supplied or consumed by the Board, from the
Board; and
(c) in the case of energy consumed by any other person generating it,
from the person liable to pay such duty under this Act.
(2) Without prejudice to the provisions of sub -section (1), the State Government
may,
(a) in the case of any such sum as aforesaid being due from a licensee
or the Board, deduct the sum from any amount payable by the State
Government to the licensee or the Board's; or
(b) in the case of any such sum as aforesa id being due from a licensee,
require the Board to deduct the sum from any amount payable by the Board
to the licensee and to pay the sum so deducted to the State Government.]1
Penalties 8. [(1)]2 If any person-
(a) required by section 5 to keep reco rd or to submit returns fails to
keep or submit the same in the prescribed manner or form; or
(b) intentionally obstructs an inspecting officer appointed under section
6 in the exercise of his powers and duties under this Act and the rules; or
(c) contrivances any rule,
he shall be liable, on conviction before a Magistrate, to a fine not exceeding
two hundred rupees.
1. Substituted by section 7 of U.P. Act No. 2 of 1971.
2. Renumbered as sub-section (1) by section 8 of U.P. Act no. 2 of 1971.
101
[The U. P. Electricity (Duty) Act, 1952] [Section 8A-10]
[(2) If any person keeps any record or submits any return specified in section 5,
which he knows or has reasonable cause to believe to be false, or not true in
any material particular, he shall be p unishable with a fine not exceeding one
thousand rupees.]1
Cognizance of
offences
8-A No court shall take cognizance of an offence under this Act except on a
complaint made by such officer as may be prescribed.
Offences by
companies
8-B (1) If the person committing an offence under this Act is a company, the
company as well as every person incharge of, and responsible to, the
company for the conduct of its business, at the time of the commission of the
offence, shall be deemed to be guilty of the o ffence and shall be liable to be
proceeded against and punished accordingly :
Provided that nothing contained in this sub -section shall render any
such person liable to any punishment if be proves that the offence was
committed without his knowledge or tha t he exercised all due diligence to
prevent the commission of such offence.
(2) Notwithstanding anything contained in sub -section (1), where an offence
under this Act has been committed by a company and it is proved that the
offence has been committed wi th the consent or connivance of, or that the
commission of the offence is attributable to any neglect on the part of any
managing agents, Secretaries and Treasurers, Director, Manager, Secretary or
other officer, such managing agents, Secretaries and Treas urers, Manager,
Secretary or other officer shall also be deemed to be guilty of that offence,
and shall be liable to be proceeded against and punished accordingly.
Explanation-- For the purposes of this section-
(a) "company" means any body corporate a nd includes in firm or other
association of individuals; and
(b) "director", in relation to a firm, means a partner in the firm.
Protection for
acts done in
good faith
8-C No suit, prosecution or other legal proceeding shall lie against an officer or
servant of the State Governme nt for anything which is in good faith done or
intended to be done in pursuance of any, provision of this Act or of any rule
or order made thereunder]2
9. [XXX]3
1. Insertion by section 8 of U. P. Act No, 2 of 1971.
2. Insert. by section 9 ibid.
3. Omitted by section 10 ibid
102
[The U. P. Electricity (Duty) Act, 1952] [Section 10]
[Power to
make rules
10. (1) The State Government may, by notification in the Gazette make rules for
carrying out the purposes of this Act.
(2) In particular and without prejudice to the generality of the foregoing power,
such rules may provide for-
(a) the manner in which and the period within which the electricity
duty or interest thereon shall be paid to the State Government under
section 4;
(b) the form and manner in which records shall be maintained under
sub-section (1) of section 5 and the particulars which shall be shown therein ;
(c) the form and manner in which, the period within which and the
authority to whom, returns shall b e submitted under sub -section (2) of
section 5 ;
(d) the manner in which the units of energy shall be ascertained for the
proposes of clauses (i) and (ii) of sub-section (1) of section 5 ;
(e) t he duties chat shall be performed and powers that shall be
exercised by inspecting officers appointed under section 5;
(f) the authority which shall determine the penalty payable, and the
period within which it shall be paid, under sub-section (1) of section 4- B ;
(g) the authority to whom, the period within whi ch and the fee on
payment of which, appeal shall lie under sub-section (2) of section 4-B ;
[(gg) the manner in which an appeal under sub -section (2) of section
4-B shall be filed and procedure for disposal thereof;]2
(h) the officers who may make compla int for prosecution under this
Act ;
(i) any other matter, which is to be or may be prescribed.
(3) All rules under this Act shall, as soon as may be, after they are made, be laid
before each House of the State Legislature while it is in session, for a total
period of fourteen days in its one session, or more than one successive
sessions and shall unless some later date is appointed, take effect from the
date of their publication in the Gazette, subject to such modifications or
annulments as the two Hous es of the Legislature may during the said period
agree to make, so, however that any such modification or annulment shall be
without prejudice to anything previously done thereunder.]1
1. Substituted by section 11 of U.P. Act No. 2 of 1971.
2. Substituted by section 4 of U.P. Act No. 26 of 1999.