353 : Notification: 353 Date of Issue : 19/12/2003
Notification No.
353
Notification Date
19/12/2003
Upload Date
19/12/2003
Notification No : 353
Section(s) Referred : section 10(23G)
Date of Issue : 19/12/2003
Notification No : 353 Date of Issue : 19/12/2003
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 2004-2005, 2005-2006 and 2006-2007.
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 -
M/s Andhra Pradesh Gas Power Corporation Limited 201, 2nd Floor, My Home Sarovar Plaza, Secretariat Road, Hyderabad for their project of Stage II (172 MW) dual fuel power plant at Vijjeswaram, Kovvur Mandal, West Godavari District, Andhra Pradesh (F.No. 205/61/2000-ITA-II (Vol.1)
F.N0.205/61/2000/ITA.II Vol.1