POWER TARIFF SUBSIDY SCHEME

PREAMBLE

In Pursuance of the Provision under Chapter 12 of Enterprises Promotion Policy, 2015 notified vide No. 49/43/2015-4IB1 dated 14th August, 2015, the Governor of Haryana is pleased to notify the "Power Tariff Subsidy Scheme" with an objective to provide affordable power supply to the Micro & Small Enterprises with the provisions given hereunder:

Scheme 1. Quantum of Power Tariff Subsidy.-

Micro and Small Enterprises:

Rs. 2 per unit only for Micro and Small Enterprises in C and "D" Category blocks for 3 years from the date of release of power connection.

Scheme 2. Commencement and Applicability.-

The Scheme shall commence with effect from 15.8.2015 for providing power tariff subsidy and shall remain in operation for a period of 5 years. Such units to whom electricity power connection have been released on or after notification of Enterprises Promotion Policy, 2015 (EPP-2015) i.e. 15.08.2015 and upto 14.08.2020 shall be eligible for power tariff subsidy.

Scheme 3. Eligibility Criteria of the Industrial Units.-

The Micro and Small Enterprises established in the C and "D? Category blocks, which have filed Udyog Aadhar Memorandum (UAM) with respective district industries centre (i.e. on portal https://udyogaadhaar.gov.in) shall be eligible under the scheme. The Industrial Units must also comply with the following conditions:

(i)       The enterprise should not have been placed in the restrictive list as notified by the State Government from time to time.

(ii)      The enterprise should be in regular production at the time of release of subsidy and the same shall not be released to a closed unit.

(iii)     The electric power connection should have been released on or after 15.08.2015 and upto 14.08.2020.

Scheme 4. Procedure.-

4.1 Application on prescribed Form (Annexure-I) for the grant of power tariff subsidy along with listed documents would be submitted to the Director of Industries & Commerce, on the web portal of the department.

4.2 The application would be processed and examined. The deficiencies, if any, would be communicated to the applicant in writing within a period of 10 working days and the applicant would be given a time period of two weeks to rectify the deficiencies so pointed out.

4.3 In case the deficiencies are not removed within prescribed period, the claim may be filed by the Competent Authority, under intimation to the party through portal. The enterprise shall not be required to submit any additional document other than specified under Annexure-I without approval of competent authority.

4.4 The claim application so filed may be reopened with the orders of Administrative Secretary Industries & Commerce provided request for the same is received within a period of 30 days from the date of rejection of the claim by the designated Competent Authority.

4.5 The sanctioned amount will be directly credited in the bank account of applicant through State Government Treasury. The applicant shall submit the affidavit (Annexure-IV) and pre-receipt (Annexure-V) before releasing the subsidy amount.

Scheme 5. Competent Authority for Sanction.-

Director, Industries & Commerce shall be competent authority for sanction of Power Tariff Subsidy.

Scheme 6. Time Limit to Apply.-

The applicant shall submit claim application within 6 months from the date of issuance of notification of this scheme for taking the re-imbursement for the period i.e. 15.08.2015 to the date of notification of this scheme. However, the applicant shall submit subsequent claims of each quarter within 6 months after closing of quarter of the Financial Year. Otherwise the applicant shall forfeit the entitlement for the power tariff subsidy.

Scheme 7. Interpretation/Clarification.-

Administrative Secretary Industries & Commerce, Haryana shall be competent to make interpretation of provisions of this scheme.

Scheme 8. Appeal.-

Appeal against orders passed by the Competent Authority shall lie with the Administrative Secretary, Industries & Commerce, Haryana within a period of 30 days from the date of communication of orders appealed against. The order passed by the Administrative Secretary in appeal shall be final.

Scheme 9. Penal Action.-

In case, it is found at any stage that the applicant has claimed the Power Tariff Subsidy on the basis of any false information, the applicant shall besides refunding the subsidy amount with compound rate of interest @ 12% per annum and facing legal action, will be debarred from grant of any incentives/assistance from the State Government.

Scheme 10. Head of Expenditure.-

The expenditure shall be met under the scheme i.e. "2851-Village and Small Industries-102-Small Scale Industries-[65] Incentives for Development of Industries under new Enterprises Promotion Policy 2015-(11)-Subsidies".

 

ANNEXURE-I

APPLICATION FORM FOR CLAIMING POWER TARIFF SUBSIDY FOR MICRO AND SMALL ENTERPRISES

Scheme 11. Copies of documents to be annexed with the application:

(i)       Copy of Udyog Aadhar Memorandum (UAM).

 

(ii)      Certificate of Incorporation/Partnership deed.

 

(iii)     Board of Directors resolution/Power of attorney.

 

(iv)    Copy of Electricity consumption bills and payment receipts thereof pertaining to the period for which the power tariff subsidy has been claimed.

 

(v)      Certificate from Chartered Accountant regarding investment in plant & machinery for ascertaining category of industrial unit and regarding no. of units of electricity consumed (on a CA letter head) in Annexure-II.

 

(vi)    Certificate from concerned Sub Divisional Engineer/XEN, UHBVN/DHBVN in the Annexure-III.

Signature of the applicant (with seal)

Undertaking/Declaration (to be submitted on non-judicial stamp paper of Rs. 50/- (Min) duly sworn before a Notary Public (duly affixed with Notarial Stamp; and with Notary Seal & Notary Registration Number) or Executive Magistrate):

Declaration:

I, _________________________________________ do hereby solemnly state that I am proprietor/partner/director/_______________________ of M/s ______________ located ____________ which is engaged in the manufacture of ________________ and I have been authorized to submit the Power Tariff Subsidy claim with the Department of Industries and Commerce, Haryana.

2. I, do hereby affirm that the particulars given in the application are correct and power connection is not being shared by any other industrial unit. In case, any of the statement/information furnished in the application/documents later found to be wrong or incorrect or misleading, I do hereby undertake to refund the entire amount of subsidy granted to my/our enterprise at the compound rate of interest @12% per annum, besides facing legal action in case facts contained in this application are proved to be wrong at the time of verification/checking or otherwise at any stage.

Dated:

Signature of the applicant (with seal)

 

 

ANNEXURE-I

I

Certificate from Chartered Accountant regarding investment in plant & machinery for ascertaining category of enterprise and regarding no. of units of electricity consumed (on a CA letter head)

To whom it may concern

The records of M/s .................................... with their regd. office at ....................... and factory located at .................................................. in respect of investment in plant & machinery (original purchase value) of the industrial unit has been verified. It is certified that the investment in plant & machinery as on date ................ stands as Rs. ....................

Further, it is certified that the enterprise has consumed ..................................... units of electricity during the quarter .......................... in respect of Consumer number.................................... & bill numbers........................................ and the industrial unit has made payment amounting to Rs.................................. to the UHBVN/DHBVN against Receipt numbers..................................... in respect of the aforesaid bills.

Dated.........................

Name & signature of the Chartered Accountant with stamp & CA membership number.

 

 

 

ANNEXURE-I

II

CERTIFICATE

Details of electric connection of M/s _____________________________

Consumer No. ___________________________

Sub Divisional Engineer/XEN UHBVNL/DHBVNL _________________

ANNEXURE-I

V

AFFIDAVIT

(Attested by Notary/Executive Magistrate)

I, ______________ do hereby solemnly state that I am proprietor/partner/Director of M/s __________________ situated at _______________ , is engaged in the manufacturing of ________________ in the Haryana State and I have been fully authorized to submit the Power Tariff Subsidy claim with the Department of Industries & Commerce, Haryana.

1.        That there is no change in constitution of the enterprise.

2.        That the enterprise has not been leased out/rented out/sold out to some other party.

3.        That our enterprise is working regularly and the machinery installed is intact.

4.        That the enterprise will be liable to refund excess subsidy, if any released due to omission or pointed out by the Audit team of Principal Accountant General, Haryana.

I hereby undertake to refund the entire amount of Power Tariff Subsidy of Rs. _____________ (in words) with compound rate of interest @12% per annum granted to me, besides facing legal action in case facts contained in the application are proved to be wrong at any stage.

DEPONENT

Verification

Verified that the above contents are true and correct to the best of my knowledge & belief and nothing has been concealed therein.

DEPONENT

Signature of Authorized Signatory with seal

ANNEXURE-V

PRE-RECEIPT

Received an amount of Rs. ________ (in words) on account of Power Tariff Subsidy for the quarter/year ______ transferred by the Director of Industries & Commerce, Haryana, Chandigarh electronically in our Bank Account No. ____________________ of M/s ______________________ against electricity connection number _______________ .

Signature of Authorized Signatory with seal