[7
of 2024] [13th
November 2024] AN ACT further to amend the
Himachal Pradesh Electricity (Duty) Act, 2009 (Act No. 13 of 2009). BE it enacted by the
Legislative Assembly of Himachal Pradesh in the Seventy-fifth year of the
Republic of India as follow:- This Act may be called the
Himachal Pradesh Electricity (Duty) Amendment Act, 2024. After section 3 of the
Himachal Pradesh Electricity (Duty) Act, 2009, the following sections shall be
inserted, namely:- "3-A.
Levy and collection of Milk Cess.- (1)
There shall be levied and collected Milk Cess
on consumption of energy at the rate of Rupees 0.10 per unit: Provided that no Milk Cess
shall be levied and collected from the zero bill consumers. (2)
The State Government may, by notification
revise the rates of Milk Cess not exceeding 50% at a time, of the rates
specified in sub-section (1). (3)
The amount of cess collected shall be
utilised to promote the production and procurement of milk and upliftment of
the milk producers in the State. 3-B.
Levy and collection of Environment Cess.- (1)
There shall be levied and collected Environment
Cess on consumption of energy, in the following manner, namely:- Category of Consumers Rate of Cess Small Industrial Power Rs. 0.02 per Unit Medium Industrial Power Rs. 0.04 per Unit Large Industrial Power Rs. 0.10 per Unit Commercial Rs. 0.10 per Unit Temporary Connections Rs. 2.00 per Unit Stone Crusher Rs. 2.00 per Unit Electrical Vehicle Charging Station Rs. 6.00 per Unit: Provided that the State
Government may, by notification include, exclude, categorise or sub-categorise
the categories of consumers and specify the rates of cess in respect thereto. (2)
The State Government may, by notification
revise the rates of Environment Cess not exceeding 50% at a time. (3)
The amount of cess collected shall be
utilised to,- (a)
promote the generation of electricity through
renewable energy; and (b)
protect environment in the State.".The Himachal Pradesh Electricity (Duty) Amendment Act, 2024
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