11572 : Notification: 11572 Date of Issue: 7/12/2000
Notification No.
11572
Notification Date
07/12/2000
Upload Date
07/12/2000
Notification: 11572
Section(s) Referred: s. 10(23G) ,s. 2E(7)
Statute: INCOME TAX
Date of Issue: 7/12/2000
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 2000-2001, 2001-2002 and 2002-2003.
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 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 enterprise/industrial undertaking approved is---1 MW Wind Farm Power Project at Perungudi Village, Tirunelveli District, Tamil Nadu of M/s K.A. Infrastructure Ltd., 617, Anna Salai, Chennai-600006
[F. No. 205/128/99-ITA-II]