77 : Notification: 77 Date of Issue : 3/4/2003
Notification No.
77
Notification Date
03/04/2003
Upload Date
03/04/2003
Notification No : 77
Section(s) Referred : s. 10(23G)
Date of Issue : 3/4/2003
Notification No. 77 of 2003, dt 3rd April, 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 BSES Andhra Power Limited, 6-3-1090/A, Campus Capri Apartments, Somajiguda, Hyderabad-500082 for their 220 MW Combined Cycle Power Project at Samalkot, East Godavari District, Andhra Pradesh.
[F.No. 205/11/2001/ITA-II]