302 : Notification: 302 Date of Issue : 21/11/2003

Notification: 302 Date of Issue : 21/11/2003

Notification No : 302

Section(s) Referred :

Date of Issue : 21/11/2003

Notification No : 302 Date of Issue : 21/11/2003

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 2003-2004, 2004-2005 and 2005-2006.

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

3. The enterprise/industrial undertaking approved is-

Emas Expressway Pvt. Ltd., 'Everest House' Flat No. 20C, 46C, Chowringhee Road, Kolkata-700071 for their project of rehabilitation and strengthening of the existing 2 lanes from Km 581 to Km 646 and widening thereof to 4 lanes with dual carriageway on the existing Durgapur Expressway (Dankuni-Palsit Section of National Highway-2) in the State of West Bengal on Build-Operation-Transfer (BOT) basis.

(F. No. 205/37/2002-ITA-II)