Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Chhattisgarh Upkar (Sanshodhan) Act, 2013 22 of 2013 [01 August 2013] CONTENTS 1. Short title, extent and commencement 2. Amendment of Section 3 Chhattisgarh Upkar (Sanshodhan) Act, 2013 22 of 2013 [01 August 2013] PREAMBLE An Act to further amend the Chhattisgarh Upkar Adhiniyam, 1981, Be it enacted by the Chhattisgarh Legislature in the Sixty-fourth Year of the Republic of India, as follows:-- * Published in the Chhattisgarh Rajpatra (Asadharan) dated 1-8- 2013 Page 668(1). 1. Short title, extent and commencement :- (1) This Act may be called the Chhattisgarh Upkar (Sanshodhan) Adhiniyam, 2013. (2) It extends to the whole State of Chhattisgarh. (3) It shall come into force from the date of its publication in Official Gazette. 2. Amendment of Section 3 :- After clause (v) of proviso to sub-section (1) of Section 3 of the Chhattisgarh Upkar Adhiniyam, 1981 (No. 1 of 1982), the following shall be added, namely:-- "(vi) Consumed or used by any generating company, in which the State Government holds at least twenty six percent equity, by it or s o l d or supplied to a Distribution Licensee owned by the Government. Explanation.-- 1. For the purpose of this Section, equity holding by a Government Company in its Subsidiary Company shall be deemed to be equity holding of the State Government. 2. "Distribution Licensee" shall have the same meaning as defined under sub-section (17) of Section 2 of the Electricity Act, 2003 (No. 36 of 2003). 3. "Generating Company" shall have the same meaning as defined under sub-section (28) of Section 2 of the Electricity Act, 2003 (No. 36 of 2003). 4 . "Government Company" Shall have the same meaning as in subsection (31) of Section 2 of the Electricity Act, 2003 (No. 36 of 2003)."