Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Gujarat Tax On Sale Of Electricity (Amendment) Act, 1999 CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 2 Of Gujarat 5 Of 1985 3. Amendment Of Section 10 Of Gujarat 5 Of 1985 4. Repeal And Savings Gujarat Tax On Sale Of Electricity (Amendment) Act, 1999 An Act further to amend the Gujarat Tax on Sale of Electricity Act, 1985. It is hereby enacted in the Fiftieth Year of the Republic of India, as follows:- Statement of Object An Act further to amend the Gujarat Tax on Sale of Electricity Act, 1985. It is hereby enacted in the Fiftieth Year of the Republic of India, as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Gujarat Tax on Sale of Electricity (Amendment) Act, 1999. (2) It shall be deemed to have come into force on the 12th May, 1999. 2. Amendment Of Section 2 Of Gujarat 5 Of 1985 :- In the Gujarat Tax on Sale of Electricity Act, 1985 (hereinafter referred to as "the principal Act"), in section 2, - (1) in clause (c), for the words, figures and brackets "supplying energy and the State Electricity Board constituted under section 5 of the Electricity (Supply) Act, 1948", the words, figures, letter and brackets "supplying energy, the generating company as defined in clause (4A) of section 2 of the Electricity (Supply) Act, 1948 and the State Electricity Board constituted under section 5 of that Act of 1948", shall be substituted; (2) to clause (h), the following proviso shall be added, namely:- "Provided that where a licensee, who has installed the generating set for his own use, supplies surplus electrical energy to any other undertaking (hereinafter referred to as "the receiving undertaking"), the amount payable by any other consumer for supply of such quantum of power to the licensee who i s engaged in the business of supplying energy within the area where the receiving undertaking is located, shall be considered to be the amount of sale price received and receivable by the licensee who has installed the generating set irrespective of actual amount paid and payable to him." 3. Amendment Of Section 10 Of Gujarat 5 Of 1985 :- In the principal Act, in section 10, for the brackets, figures and words "(not exceeding 12 per cent per annum)", the words "not exceeding twenty-four per cent per annum", shall be substituted. 4. Repeal And Savings :- (1) The Gujarat Tax on Sale of Electricity (Amendment) Ordinance, 1999 is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the principal Act as amended by the said Ordinance shall be deemed to have been done or taken under the principal Act as amended by this Act. The Statement of Objects and Reasons appended to the Gujarat Tax on Sale of Electricity (Amendment) Bill 1999 (Gujarat Government Gazette, Extraordinary No. 19, Part V, dated 15th September, 1999, page 19-3.), runs as follows: