21 : Notification: 21 Date of Issue: 02/02/2005

NOTIFICATION NO. 21/2005, DATED 2-2-2005

It is notified for general information that approval to the enterprise/undertaking, listed at para (3) below has been renewed 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 with effect from the Assessment Year 2004-2005 to Assessment Year 2006-2007.

  (i)  the enterprise/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/undertaking:-

 (a)  ceases to carry on the eligible business as defined in Explanation (b) to Rule 2E of IT. Rules, 1962; or

 (b)  fails to maintain books of account and get such accounts audited by an accountant as required by sub-rule (6) of rule 2E of the Income-tax Rules, 1962; or

  (c)  fails to furnish the audit report as required by sub-rule (6) of rule 2E of the Income-tax Rules, 1962.

M/s LVS Power Limited, 8-2-269/S/90, Road No.2, Sagar Co-Op Housing Society, Banjara Hills, Hyderabad-500034 for their 37.8 MW Power Plant at Gurrampalem Village, Pendurthy Mandal Vishakhapatnam District, Andhra Pradesh. (F.NO.205/59/2000/ITAII) (Vol.1).

[F.No.205/59/2000/ITA.II)(Vol.1)]