348 : Notification: 348 Date of Issue : 16/12/2003

Notification: 348 Date of Issue : 16/12/2003

Notification No : 348

Section(s) Referred : section 10(23G)

Date of Issue : 16/12/2003

Notification No : 348 Date of Issue : 16/12/2003

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 2002-2003, 2003-2004 and 2004-2005.

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 -

M/s Bharti Telenet Limited, H-5/12, Mehrauli Road, New Delhi-110030 for their project of providing Basic Telephone Services in Tamil Nadu, Haryana, Kamataka and Delhi vide Licence No,18-43/2001-BS-II/Tamil Nadu dated 29th October, 2001; No.lS-41/2001-BS-II/Haryana dated 8"> October, 2001; No.l8-40/2001-BS-II/Kamataka dated 9 October, 2001; No-18-42/2001-BS-II/Delhi dated 29"' October, 2001 (F.No.205/24/2002/ITA.II)

F.N0.205/24/2002/ITA.II