Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com BOMBAY GAS (FIXATION OF PRICE LIMIT) RULES, 1967 CONTENTS 1. Short title and commencement 2. Definitions 3 . Prescribing maximum price at which gas may be sold by the Company in Greater Bombay 4. Increase or decrease in rates to be made only on certificate of auditor BOMBAY GAS (FIXATION OF PRICE LIMIT) RULES, 1967 In exercise of the powers conferred by Section 6 of the Bombay Gas Supply Act, 1939 (Bom. IX of 1939), and of all other powers enabling it in that behalf in accordance with the recommendations of the Advisory Committee constituted under Government Resolution, Industries and Labour Department, No. GCS. 1066/49888-elec. II, dated the 6th September, 1966 and in supersession of all rules issued in this behalf, the Government of Maharashtra hereby makes the following rules, the same having been previously published as required by sub-section (3) of Section 11 of the said Act, namely:- 1. Short title and commencement :- (1) These rules may be called the Bombay Gas (Fixation of price Limit) Rules, 1967. (2) They shall come into force on 1st day of September, 1967. 2. Definitions :- In these rules (a) "accounting year" means the period of twelve months for which the Company each year prepares a statement of accounts of its undertaking and renders it to an officer' under Rule 3 of the Bombay Gas Supply Rules, 1940 ; (b) "Act" means the Bombay Gas Supply Act, 1939 (Bom. IX of 1939); (c) "expenses of the Company" means the expenses incurred by the Company during any accounting year on account of payment of wages of salaries of workmen of the Company including payments made on account of any allowances, provident fund, pension or any payment made to or for the benefit of, its employees under any enactment for the time being in force ; (d) "workmen" means workmen within the meaning of the , Industrial Disputes Act, 1947 ( 14 of 1947). 3. Prescribing maximum price at which gas may be sold by the Company in Greater Bombay :- (1) Subject to the provisions of this rule and Rule 4, the price which the Company may charge for the supply of gas to any consumer or class of consumers in Greater Bombay shall not exceed Rs. 6-84 (six rupees and eighty-four paise only) per unit of one thousand cubic feet of gas so supplied. (2) The price prescribed by sub-rule (1) shall be subject to variation in the events specified hereunder, namely (a) if the cost of production of gas is increased or decreased due to rise or fall in the price of coal or oil (either on account of cost or freight), then (i) for every increase or decrease of sixteen paise per tonne in the price of coal, there shall be an addition to, or deduction from, the rate prescribed as aforesaid of one paisa for a unit for one thousand cubic feet of gas so supplied; (ii) for every increase or decrease of ten rupees per kilolitre in the price of oil there shall be an addition to, or deduction from the rate prescribed as aforesaid of one paisa for a unit of one thousand cubic feet of gas so supplied; (b) if the expenses of the Company are increased and decreased, then for every increase or decrease of fifty thousand rupees in such expenses, there shall be an addition to, or deduction from, the rate prescribed as aforesaid of one paise for a unit of one thousand cubic feet of gas supplied as aforesaid. 4. Increase or decrease in rates to be made only on certificate of auditor :- The price prescribed by Rule 3 shall not be increased or decreased as aforesaid, unless an auditor appointed under Section 4 of the Act has certified that the cost of production or the expenses of the Company during any accounting year have, when compared, with the cost or expenses during the accounting year immediately preceding, increased or decreased by an amount specified in the certificate: and the total increase or decrease in the cost or expenses or both in any accounting year as so certified is not less than five paise per one thousand cubic feet of gas supplied as aforesaid. Explanation For the purposes of this rule, the cost of production or expenses means the cost of production or expenses as certified by the auditor aforesaid to be true and correct.