11368 : Notification: 11368 Date of Issue: 15/5/2000
Notification No.
11368
Notification Date
15/05/2000
Upload Date
15/05/2000
Notification: 11368
Section(s) Referred: s. 10(23G) ,r. 2E ,r. 2E(7)
Statute: INCOME TAX
Date of Issue: 15/5/2000
It is notified for general information that the 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 asst. yrs. 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 rule 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 IT 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 enterprise/industrial undertakings approved is---5 x 4MW Samal Barrage Hydro Electric Project, Angul District, Orissa by M/s Orissa Power Consortium Ltd., F-6, B, Jagabandhu Nagar, Bhubaneswar-751014.
[F. No. 205/25/2000 ITA-II]