11218 : Notification: 11218 Date of Issue: 27/1/2000
Notification No.
11218
Notification Date
27/01/2000
Upload Date
27/01/2000
Notification: 11218
Section(s) Referred: s. 10(23G) ,r. 2E ,r. 2E(7)
Statute: INCOME TAX
Date of Issue: 27/1/2000
It is notified for general information that enterprise/industrial undertaking, listed at para (3) below has been approved by the Central Government for the purpose of section 10(23G) of the Income-tax Act, 1961, read with rule 2E of the Income-tax Rules, 1962, for the assessment years 1999-2000, 2000-2001 and 2001-2002.
2. The approval is subject to the condition that :
(i) the enterprise/industrial undertaking will conform to and comply with the provisions of section 10(23G) of the Income-tax Act, 1961, read with 2E of the Income-tax Rules, 1962;
(ii) the Central Government shall withdraw this approval if the enterprise/ industrial undertaking ;
(a) ceases to carry on infrastructure facility; or
(b) fails to maintain books of account and get such accounts audited by an accountant as required by sub-rule (7) of rule 2E of the Income-tax Rules, 1962; or
(c) fails to furnish the audit report as required by sub-rule (7) of rule 2E of the Income-tax Rules, 1962.
3. The enterprises/industrial undertaking approved is ---- 3x135 Ranganandi Hydro Electric Power Project at Arunachal Pradesh and 3x25 Doyang Hydro Electric Power Project at Nagaland of M/s North Eastern Electric Power Corporation Ltd. (Government of India Undertaking), Brookland Compound, Lower New Colony, Shillong-793003.
[F. No. 205/133/99/ITA-II]