The West Bengal Duty On Inter-state River Valley Authority Electricity ( Reenacting ) Act, 1972

IpplIMI111111r" 
o GOVERNMENT OF INDIA 
MINISTRY OF LAW AND JUSTICE 
LEGISLATIVE DEPARTMENT 
President's Act No. 3 of 1972. 
THE WEST BENGAL DUTY ON INTER-STATE 
RIVER VALLEY AUTHORITY ELECTRICITY (RE-
ENACTING) ACT, 1972. 
[17th March, 1972.] 
Enacted by the President in the Twenty-third Year of the Republic 
of India. 
An Act to re-enact the West Bengal Duty on Inter-State River Valley 
Authority Electricity Act, 1971. 
31 of 1971. 	 In exercise of the powers conferred by section 3 of the West Bengal 
State Legislature (Delegation of Powers) Act, 1971, the President is 
pleased to enact as follows :- 
1. (1) This Act may be called the West Bengal Duty on Inter-State 
River Valley Authority Electricity (Re-enacting) Act, 1972. 
(2) It shall come into force on the 1st day of April, 1972. 
2. The West Bengal Duty on Inter-State River Valley Authority 
Electricity Act, 1971, as in force immediately before the commencement 
of this Act, is hereby re-enacted. 
REASONS FOR THE RE-ENACTMENT 
The West Bengal Duty on Inter-State River Valley Authority Electricity 
Act, 1971 was enacted by the President as a President's Act for levying 
and collecting duty on the consumption of electricity generated and sold 
by the Damodar Valley Corporation, an inter-S tate River Valley Authority. 
The Act also validates the past collections of such duties. 
2. Under clause (2) or article 357 of the Constitution, the Act will 
cease to operate on the expiration of the period of one year from theikate 
on which the Proclamation made under article 356 of the Constitution in 
relation to the State of West Bengal was revoked, that is to say, on the 1st 
day of April, 1972. As the continuance of the Act is necessary in the 
interests of the State Revenues, the Act is being re-enacted as a President's 
Act. 
3. In view of the urgency of the matter, it does not appear practicale 
to consult the Consultative Committee on West Bengal Legislation. The 
measure is accordingly being re-enacted without reference to the 
Consultative Committee. 
Short title 
and com-
mencement. 
Re-enact-
ment of Act 
5 of 1971, 
337 

‹ Prev All West Bengal acts Next ›