Chhattisgarh Upkar (Sanshodhan) Adhiniyam, 2012

S Chattishghar 2025

Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Chhattisgarh Upkar (Sanshodhan) Adhiniyam, 2012 11 of 2012 [13 April 2012] CONTENTS 1. Short Title, Extent And Commencement 2. Amendment Of Section 3 Chhattisgarh Upkar (Sanshodhan) Adhiniyam, 2012 11 of 2012 [13 April 2012] An Act further to amend the Chhattisgarh Upkar Adhiniyam, 1981. Be it enacted by the Chhattisgarh Legislature in the Sixty-third Year of the Republic of India, as follows:-- * Published in the Chhattisgarh Rajpatra (Asadharan) dated 13-4-2012 Page 160(1). 1. Short Title, Extent And Commencement :- (1) This Act may be called the Chhattisgarh Upkar (Sanshodhan) Adhiniyam, 2012. (2) It extends to the whole State of Chhattisgarh. (3) It shall come into force from the date of its publication in the Official Gazette. 2. Amendment Of Section 3 :- After clause (ii) of proviso to sub-section (1) of Section 3 of the Chhattisgarh Upkar Adhiniyam, 1981 (No. 1 of 1982), the following shall be inserted, namely:-- "(iii) sold or supplied to the domestic BPL connection consumer. (iv) sold or supplied to the eligible agriculture irrigation pump connection consumer under Krishak Jivan Jyoti Yojna or any scheme with a similar purpose as the State Government may notify, up to prescribed limit of free electricity consumption. (v) sold or supplied to the eligible unit/entrepreneur/developer under Special Economic Zone Policy notified by the State Government."

Act Metadata
  • Title: Chhattisgarh Upkar (Sanshodhan) Adhiniyam, 2012
  • Type: S
  • Subtype: Chattishghar
  • Act ID: 16032
  • Digitised on: 13 Aug 2025